Praveen Verma @ Praveen Kumar Aged About ... vs The State Of Jharkhand
2025 Latest Caselaw 3733 Jhar

Jharkhand High Court

Praveen Verma @ Praveen Kumar Aged About ... vs The State Of Jharkhand on 21 August, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

                                                       2025:JHHC:24720



IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Cr. Appeal (SJ) No. 455 of 2023
1.Praveen Verma @ Praveen Kumar aged about 21 years,
2.Pintu Verma @ Pintu Kumar, aged about 20 years,
  Both Sons of Munna Verma
3.Munna Verma @ Munna Prasad Verma, aged about 40 years,
  Son of Gobind Verma
  All are resident of Banhatti (Balatand), P.O & P.S-Bengabad,
Dist-Giridih                          ......              Appellants
                      Versus
1.The State of Jharkhand
2.Abhishek Kumar Dom, Son of Jagdeo Dom, Resident of Sonbad,
P.O-Motileda, P.S-Bengabad, Dist-Giridih.
                                     .......            Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellants : Mr. Kamdeo Pandey, Advocate : Mr. Abhay Kishore, Advocate For the State : Mr. Santosh Kr. Shukla, APP For the Resp. No.2 : Mr. Nitesh Kumar, Advocate

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st 12/Dated:21 August, 2025 This Criminal Appeal has been filed on behalf of the appellants challenging the order dated 26.05.2023 passed by Sri Gopal Pandey, learned Special Judge SC/ST Act, Giridih in A.B.P No.1906 of 2022, arising out of SC/ST Case No.30 of 2022, instituted under sections 323, 324, 504, 34 of IPC and Sections 3 (1) (r) (s) of the SC/ST (Prevention of Atrocities) Act by which the prayer for anticipatory bail of the appellants has been rejected.

2. After some argument, learned counsel for the appellants seeks permission to withdraw the prayer for anticipatory bail on behalf of the Appellant No.1 and 2 namely, Praveen Verma @ Praveen Kumar and Pintu Verma @ Pintu Kumar to move before the learned Trial Court below in the light of the judgment reported in (2021) 10 SCC 773 (Satender Kumar Antil vs. Central Bureau of Investigation and another).

2025:JHHC:24720

3. Learned counsel for the appellants submitted that the Appellant No.3-Munna Verma @ Munna Prasad Verma is father of Appellant No.1 and 2 and he has been falsely implicated on account of enmity between the informant and his sons.

4. Learned counsel for the State as well as Respondent No.2 have opposed the prayer for anticipatory bail.

5. So far as Appellant No.3-Munna Verma is concerned, he is father of the Appellant No.1 and 2 and the allegation against him is general and omnibus in nature.

6. Accordingly, the Appellant No.3-Munna Verma is directed to surrender before the learned Court below within four weeks from today and in the event of his arrest or surrender, the Appellant No.3-Munna Verma is directed to be released on bail, on furnishing bail bonds of Rs.15,000/- (Rs.Fifteen Thousand) with two sureties of the like amount each, to the satisfaction of the learned Special Judge SC/ST Act, Giridih in connection with SC/ST Case No.30 of 2022.

7. With the above observation, Cr. Appeal (SJ) No.455 of 2023 stands disposed of.

(Sanjay Prasad, J.) Saket/-