Firoz Khan vs The State Of Jharkhand
2025 Latest Caselaw 7467 Jhar

Jharkhand High Court

Firoz Khan vs The State Of Jharkhand on 3 December, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Appeal (SJ) No. 1020 of 2025
                                        ....

               Firoz Khan                                    ...... Appellant
                                        Versus
               1. The State of Jharkhand
               2. Mairam Angaria                             ..... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Anjani Kumar, Advocate For the State : Mr. Subodh Kumar Dubey, A. P. P. ......

I. A. No. 15935 of 2025

02/03.12.2025 This Criminal Appeal (SJ) No. 1020 of 2025 has been filed on behalf of the appellant challenging the impugned judgment of conviction and sentence dated 06.11.2025 passed by Sri Vinod Kumar Singh, learned Additional Sessions Judge-I- cum-Special Judge, SC/ST Act, West Singhbhum at Chaibasa in connection with SC/ST Case No. 05 of 2018 arising out of Jagannarthpur P. S. Case No. 35 of 2016 by which the appellant has been convicted for the offences under Section 323 and 504 of the Indian Penal Code and Section 3 (1)(x)) of the SC/ST (POA) Act and sentenced to undergo S.I. for a period of fifteen (15) days and R. I. for a period of six (6) months each and to pay fine Rs. 500/-each for the offences under Sections 323 and 504 of the Indian Penal Code respectively and sentenced to undergo R. I. for a period of one (1) year and to pay the fine of Rs. 5,000/- for the offences under Section 3 (1)(x)) of the SC/ST (POA) Act.

2. I. A. No. 15935 of 2025 has been filed under Section 430 (1) of the BNSS, 2023 on behalf of the appellant for confirmation of Provisional Bail granted by the learned Court below on 06.11.2025 for a period of one month.

3. Under the circumstances, provisional bail granted to the appellant by Sri Vinod Kumar Singh, learned Additional Sessions Judge-I-cum-Special Judge, SC/ST Act, West Singhbhum at Chaibasa in connection with SC/ST Case No. 05 of 2018 arising out of Jagannarthpur P. S. Case No. 35 of 2016 is confirmed.

4. I. A. No. 15935 of 2025 is allowed and stands disposed of.

Cr. Appeal (SJ) No. 1020 of 2025

5. Admit.

6. Learned counsel for the appellant is directed to implead the Informant as respondent no. 2 in course of the day.

7. Issue notice upon the respondent no. 2 under Speed Post with A/D and 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.

8. Learned counsel for the State is also directed to get served notice of this Criminal Appeal to the respondent no. 2 through the Officer In-charge of the concerned police station and file affidavit with regard to service of notice.

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

10. Put up this case after ten weeks.

11. Let a copy of this order be handed over to the learned counsel for the State for the needful.

(Sanjay Prasad, J.) Dated 03.12.2025 Kamlesh/