Dadan Besra @ Vinod Besra @ Dadan vs The State Of Jharkhand
2025 Latest Caselaw 7353 Jhar

Jharkhand High Court

Dadan Besra @ Vinod Besra @ Dadan vs The State Of Jharkhand on 9 December, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Cr. Appeal (S.J) No. 1036 of 2025
Dadan Besra @ Vinod Besra @ Dadan
                                  ......            Appellant
                      Versus
1.The State of Jharkhand
2.Shubham Bauri                   .......            Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Lalit Yadav, Advocate For the State : Mr. Naveen Kr. Ganjhu, APP

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th 04/Dated:09 December, 2025 I.A. No.16256 of 2025

This Criminal Appeal has been filed on behalf of the appellant challenging the judgment of conviction and sentence dated 10.10.2025 passed in Sessions Trial No.33 of 2025, arising out of Mahijam P.S. Case No.44 of 2024 (corresponding to G.R. No.379 of 2024) by Sri Radha Krishan, learned Principal Sessions Judge, Jamtara by which the Appellant- Dadan Besra @ Vinod Besra @ Dadan Sao has been convicted for the offences under Sections 323 IPC and sentenced to undergo R.I. for one (01) year.

2. I.A. No.16256 of 2025 has been filed on behalf of the appellant for confirmation of provisional bail granted on 10.10.2025, during pendency of the present Criminal Appeal for the period of one month which was extended vide order dated 10.11.2025 for further period of one month.

3. Heard Mr. Lalit Yadav, learned counsel for the appellant and Mr. Naveen Kumar Ganjhu, learned APP for the State.

4. It appears that the appellant was granted provisional bail on 10.10.2025 learned Principal Sessions Judge, Jamtara for a

period of one month and which was extended vide order dated 10.11.2025 for further period of one month.

5. Accordingly, the provisional bail granted to the Appellant- Dadan Besra @ Vinod Besra @ Dadan Sao by the learned Court below is hereby confirmed.

6. Thus, I.A. No. 16256 of 2025 is allowed and stands disposed of.

Cr. Appeal (S.J) No. 1036 of 2025

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

8. Issue notice upon the newly added Respondent No.2 by Speed Post with A/D, for which requisites etc. must be filed within two weeks, failing which, this Criminal Appeal shall stand dismissed without further reference to the Bench.

9. Admit.

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

(Sanjay Prasad, J.) Dated: 09.12.2025 Saket/-