Pappu Kumar Sah vs The State Of Jharkhand
2025 Latest Caselaw 3732 Jhar

Jharkhand High Court

Pappu Kumar Sah vs The State Of Jharkhand on 21 August, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

       IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr. Rev. No. 1155 of 2024
       Pappu Kumar Sah, aged about 36 years, Son of
       Late Jagdish Prasad, Resident of Village-Mangra,
       P.O. + P.S.-Boarijore, District-Godda.
                                                     .....   ...     Petitioner
                                  Versus
       The State of Jharkhand
                                                    .....    ...     Opposite Party
                               --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Ranjan Kumar Singh, Advocate.

      For the State            :        Mr. Rajneesh Vardhan, A.P.P.
                               ------
07/ 21.08.2025     Mr. Ranjan Kumar Singh, learned counsel appearing for the

petitioner submits that the petitioner has been convicted and sentenced by the judgment dated 31.08.2012, passed by the learned Civil Judge- II-cum-Judicial Magistrate, 1st Class, Godda, in G.R. No. 357 of 2011, whereby, the petitioner has been sentenced to undergo R.I. for three years for each offences punishable under Sections 394 and 411 of the Indian Penal Code with fine of Rs. 5,000/- and in default of payment of fine, further simple imprisonment of one month has been awarded. He submits that the said judgment has been affirmed by learned Sessions Judge, Godda, by the judgment dated 07.08.2024, passed in Criminal Appeal No. 120 of 2012.

2. I.A. No. 11576 of 2024 has been filed for granting bail to the petitioner, during the pendency of the main petition.

3. Learned counsel appearing for the petitioner submits that during the pendency of the trial, the petitioner has remained in custody for three months and 15 days and after dismissal of the appeal he is in custody since 15.10.2024 and in view of that the petitioner has remained in custody near about 14 months. On this ground, he submits that petitioner may kindly be released on bail.

4. Learned A.P.P. appearing for the State has opposed the

prayer.

5. Considering that the petitioner has remained in custody near about 14 months and the maximum sentence awarded is 3 years, I am inclined to grant bail to the petitioner, named above, during pendency of this criminal revision. Accordingly, the petitioner, named above, is directed to be released on bail, on furnishing bail bond of Rs. 25,000/- (Twenty Five Thousand only) with two sureties of the like amount each to the satisfaction of learned Civil Judge-II-cum-Judicial Magistrate, 1st Class, Godda, or his Successor, in connection with G.R. No. 357 of 2011 corresponding to T.R. No. 388 of 2012 subject to the condition that one of bailor must be own relative of the petitioner.

6. As such, I.A. No. 11576 of 2024 is allowed and disposed of.

(Sanjay Kumar Dwivedi, J.) Amitesh/-