Balweer Yadav vs The State Of Jharkhand
2025 Latest Caselaw 7287 Jhar

Jharkhand High Court

Balweer Yadav vs The State Of Jharkhand on 1 December, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Appeal (SJ) No.988 of 2025
                        ....

1.Balweer Yadav,

2.Shivbalam Yadav @ Shivbalak Yadav @ Shubham Yadav,

3.Soni Devi ......Appellants Versus

1.The State of Jharkhand

2.Shankar Kumar Yadav ......Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Abhinav Kumar Agarwal, Advocate For the State : Mr. Sunil Kumar Dubey, APP ......

st Order No.02/01 December 2025 I.A. No.15039 of 2025 This Criminal Appeal has been filed on behalf of the appellants by challenging the judgment and sentence dated 17.10.2025 passed by Sri Bal Krishan Tiwari, learned Sessions Judge, Koderma in Sessions Trial No.102/2023 in connection with Telaiya P.S. Case No.73/2022 by which the appellants have been convicted for the offences under Sections 341/34,323/34,325/34 and 506/34 of IPC and sentenced to undergo R.I. for one (01) month, R.I. for one (01) year, R.I. for three (03) years and R.I. for one (01) year respectively.

However, all the sentences have been directed to run concurrently.

2. I.A. No.15039 of 2025 has been filed for confirmation of provisional bail which has been granted by the learned Trial Court to the appellants vide order dated 17.10.2025 for a period of thirty (30) days.

3. Under the circumstances, the provisional bail granted to the appellants namely Balweer Yadav, Shivbalam Yadav @

Shivbalak Yadav @ Shubham Yadav and Soni Devi by the learned Trial Court below vide order dated 17.10.2025 for a period of thirty (30) days is hereby confirmed.

4. Thus, this I.A. No.15039 of 2025 is allowed and stands disposed of.

5. Learned counsel for the appellants is directed to implead the informant as Respondent No.2 in this case in course of the day.

6. Issue notice to the newly added Respondent No.2 under Speed Post with A/D as well as ordinary process and for which, requisites etc. must be filed within two weeks' from today, failing which this criminal appeal shall stand dismissed without further reference to the Bench.

7. Admit.

8. Call for the legible scanned copy of the Lower Court Records from learned Court below.

9. Put up this case after ten (10) weeks, if requisites are filed.

10. Let the name of Mr. Sunil Kumar Dubey, learned APP instead of Mr. Subodh Kumar Dubey, learned APP be reflected in the daily cause list henceforth.

(Sanjay Prasad, J.) Dated 01.12.2025 Nishant/-