Sandeep Kumar Karak vs State Of Jharkhand .... .... .... Opp. ...
2025 Latest Caselaw 3686 Jhar

Jharkhand High Court

Sandeep Kumar Karak vs State Of Jharkhand .... .... .... Opp. ... on 20 August, 2025

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Cr.M.P. No. 861 of 2025
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Sandeep Kumar Karak .... .... .... Petitioner Versus State of Jharkhand .... .... .... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioner : Mr. Suraj Kishore Prasad, Advocate For the State : Mr. V.K. Vashistha, Spl. P.P.

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Order No.03 Dated- 20.08.2025

Heard the parties.

Learned counsel appearing for the petitioner submits that in view of the Judgment of the Hon'ble Supreme Court of India in the case of Subhelal @ Sushil Sahu Vs. State of Chhattisgarh, reported in (2025) 5 SCC 140 wherein the Hon'ble Supreme Court of India being conscious of the fact that the Hon'ble Supreme Court of India has been condemning the High Courts when they impose conditions of depositing an amount after grant of bail but in that case, the Hon'ble Supreme Court of India was itself compelled in view of the peculiar facts of the case to impose a condition to deposit an amount of Rs.35,00,000/- for grant of bail and submits that this is also a peculiar case like Subhelal @ Sushil Sahu Vs. State of Chhattisgarh (supra). Hence, the petitioner is ready to deposit Rs.11,37,500/- with the trial court and submits that the petitioner will file a supplementary affidavit to this effect.

List this case after filing the supplementary affidavit. It is made clear that if the supplementary affidavit is not filed within one week from the date of this order, then this criminal miscellaneous petition shall stand dismissed without further reference to the Bench.

(Anil Kumar Choudhary, J.) Sonu/Gunjan-