Abhimanyu Kumar vs The State Of Jharkhand & Anr
2025 Latest Caselaw 7821 Jhar

Jharkhand High Court

Abhimanyu Kumar vs The State Of Jharkhand & Anr on 16 December, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. Appeal (S.J) No. 963 of 2025
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Abhimanyu Kumar ......Appellant Versus The State of Jharkhand & Anr. ......Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Ramesh Kr. Singh, Advocate For the State : Mr. Vineet Kr. Vashistha, Spl. PP ......

03/16.12.2025 I.A. No. 15367 of 2025 This Criminal Appeal has been filed on behalf of the

appellant challenging the judgment of conviction and sentence

dated 11.09.2025 and 16.09.2025 respectively passed in S.T. Case

No. 02 of 2024, arising out of Koderma (Mahila) P.S. Case No. 02

of 2018 by Sri Sanjay Kumar Choudhary, learned Additional

Session Judge-II, Koderma by which the Appellant- Abhimanyu

Kumar has been convicted for the offence under Section 493 of the

IPC and sentenced to undergo R.I. for two years.

2. It transpires that the appellant was granted provisional bail

vide order dated 16.09.2025 and which was extended vide order

dated 05.12.2025 till 22.12.2025.

3. Under the circumstances, the provisional bail granted to

the Appellant- Abhimanyu Kumar by the learned Court below is, hereby, confirmed.

4. Thus, I.A. No. 15367 of 2025 is allowed and stands

disposed of.

Cr. Appeal (S.J) No. 963 of 2025

5. Admit.

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

(Sanjay Prasad, J.) Dated: 16.12.2025 RKM/