Anikesh Kumar Rai @ Anikesh Kumar Ray vs The State Of Jharkhand
2025 Latest Caselaw 3677 Jhar

Jharkhand High Court

Anikesh Kumar Rai @ Anikesh Kumar Ray vs The State Of Jharkhand on 20 August, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Cr. Appeal (S.J) No. 694 of 2025
Anikesh Kumar Rai @ Anikesh Kumar Ray
                             ......                 Appellant
                   Versus
The State of Jharkhand             .......          Respondent
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Rahul Ranjan, Advocate For the State : Mr. Bhola Nath Ojha, APP

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th 02/Dated:20 August, 2025 I.A. No.10868 of 2025

This Criminal Appeal has been filed on behalf of the appellant challenging the judgment of conviction and sentence dated 26.07.2025 passed in NDPS Case No.02 of 2020, arising out of Jasidih P.S. Case No.472 of 2020 by Sri Ashok Kumar-II, learned Special Judge, Deoghar by which the appellant has been convicted for the offence under 21(a) and 22(a) of the NDPS Act and sentenced to undergo R.I. for one (01) year and to pay fine of Rs.10,000/- for the offence under section 21(a)/22(a) of NDPS Act.

2. I.A. No.10868 of 2025 has been filed on behalf of the appellant for confirmation of provisional bail granted on 26.07.2025, during pendency of the present Criminal Appeal.

3. Heard Mr. Rahul Ranjan, learned counsel for the appellant and learned APP for the State.

4. It appears that the appellant was granted provisional bail on 26.07.2025 till 25.08.2025 by learned Special Judge, Deoghar.

5. Accordingly, the provisional bail granted to the appellant namely, Anikesh Kumar Rai @ Anikesh Kumar Ray by the learned Court below is hereby confirmed and the appellant shall

remain on the same bail bonds furnished before the learned Court below.

6. Thus, I.A. No.10868 of 2025 is allowed and stands disposed of.

Cr. Appeal (S.J) No.694 of 2025

7. Admit.

8. Call for the scanned copy of the Lower Court Records.

(Sanjay Prasad, J.) Saket/-