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Jharkhand High Court
Suleman Sandi Purti vs The State Of Jharkhand on 19 December, 2025
Author: Sanjay Prasad
Bench: Sanjay Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (S.J) No. 153 of 2024
Suleman Sandi Purti ...... Appellant
Versus
The State of Jharkhand ....... Respondent
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
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For the Appellant : Mrs. Vani Kumari, Advocate
For the State : Mr. Fahad Allam, APP
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th
09/Dated:19 December, 2025
I.A. No.2405 of 2024
Heard Mrs. Vani Kumari, learned counsel for the appellant
and Mr. Fahad Allam, learned APP for the State.
2. Learned APP has prayed for time for filing objection to I.A
No.2405 of 2024.
3. It appears that this Criminal Appeal was filed in the year
2024 and I.A. No.2405 of 2024 was filed as early as on 23.02.2024
almost two years. However, till date objection has not been filed
by the State.
4. Though the case was listed before the Co-ordinate Bench
(Hon'ble Mr. Justice Sanjay Kumar Dwivedi) of this Court on
18.06.2024 and 16.12.2024 and also before this Court on
20.08.2025.
5. Even vide order dated 20.08.2025 this Court had directed the
State to inform about the criminal antecedent report of the
appellant and also to file objection, but neither the objection has
been filed nor the criminal antecedent report of the appellant has
been received.
6. This Criminal Appeal has been on behalf of the appellant by
challenging the judgment of conviction dated 08.01.2024 and
sentence dated 12.01.2024 passed by Sri Satyakam Priyadarshi,
learned Additional Sessions Judge-II, Khunti in S.T. Case
No.84/2021/S.T. No.201 of 2021 (Arki P.S. Case No.01 of 2021)
by which the appellant has been convicted for the offences under
Section 25(1-A) and 25(1-B)a of the Arms Act and sentenced to
undergo R.I. for seven (07) years with the fine of Rs.5,000/ and
R.I. for three (03) years with the fine of Rs.2000/ respectively.
7. As per FIR, it is alleged that the informant and the Police
Personnels have arrested the appellant on 01.01.2021 with one
A.K-47 Riffle and 31 pieces of cartridges.
8. Learned counsel for the appellant submitted that the
impugned judgment and sentence passed by the learned Court
below is illegal and not sustainable in law. It is submitted that the
appellant is in custody since 31.12.2020 and he has remained in
custody for five (05) years out of R.I. for seven (07) years.
On being questioned by this Court, Mrs. Vani Kumari,
learned counsel for the appellant submitted that appellant has got
around seven (07) criminal antecedent to her knowledge. However,
on the ground of custody, the appellant may be enlarged on bail.
9. Learned APP has opposed the prayer for bail. It is submitted
that the appellant was caught with one A.K-47 Riffle and 31
Bullets. It is submitted that on his disclosure other fire arms were
also recovered. It is submitted that appellant has got criminal
antecedents also. However, he failed to file any document.
10. Having heard learned counsel for the parties and on going
through the impugned judgment and sentence passed by the
learned Court below, it appears to be a case of encounter between
the police personnels and the extremists including the appellant
near the Kulburu Hockey Field in the district of Khunti and
thereafter the appellant was apprehended with one A.K-47 Rifle
Magazine containing 25 live cartridge and 6 pieces of 12 bore
cartridges and other articles.
11. It appears that the appellant has remained in custody for
around five (05) years.
12. It further appears that till date the State has failed to file any
objection to I.A. No.2405 of 2024.
13. Considering the custody of the appellant, the appellant
namely Suleman Sandi Purti, is directed to be released on bail,
on furnishing bail bonds of Rs.15,000/- (Fifteen Thousand only)
with two sureties of the like amount, to the satisfaction of
learned Additional Sessions Judge-II, Khunti in S.T. Case
No.84/2021/S.T. No.201 of 2021 ( (Arki P.S. Case No.01 of
2021), subject to the condition that one of the bailors must be
the own relative of the appellant.
14. Thus, I.A. No.2405 of 2024 is allowed and stands disposed
of.
(Sanjay Prasad, J.)
Dated: 19.12.2025
Saket/-
