Ram Vilash Kumar Yadav vs The State Of Jharkhand ... ... Opp. Party
2025 Latest Caselaw 2412 Jhar

Jharkhand High Court

Ram Vilash Kumar Yadav vs The State Of Jharkhand ... ... Opp. Party on 5 February, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Sanjay Prasad

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   IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Cr. Appeal (DB) No. 122 of 2025
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Ram Vilash Kumar Yadav ... ... Appellant Versus The State of Jharkhand ... ... Opp. Party

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CORAM :HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Mritunjay Chaudhary, Advocate For the Respondent : Mrs. Priya Shrestha, Spl. P.P.

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th Order No. 02 : Dated 5 February, 2025

1. Heard.

2. Admit.

3. Learned A.P.P. waives notice on behalf of respondent-

State.

4. Call for the L.C.R.

I.A. No. 1115 of 2025

5. The instant interlocutory application has been filed on

behalf of appellant under Section 430 of BNSS, 2023 for

confirmation of provisional bail granted to the appellant vide

order dated 07.01.2025 passed by learned Sessions Judge,

Hazaribagh in Sessions Trial No. 362 of 2017 arising out of

Chouparan P.S. Case No. 209 of 2016 corresponding to G.R.

No. 2971 of 2016.

6. It has been contended on behalf of appellant that the

appellant has preferred the appeal against the judgment of

conviction and order of sentence dated 07.01.2025 passed by

learned Sessions Judge, Hazaribagh in Sessions Trial No. 362

of 2017 arising out of Chouparan P.S. Case No. 209 of 2016

corresponding to G.R. No. 2971 of 2016, whereby the

appellant has been convicted for three years RI with fine of

Rs. 10,000/- under Section 5 of the Explosive Substance Act

and under Section 120 (B) IPC each and in default of

payment of fine, he has further been sentenced to undergo

two months imprisonment.

7. It has further been submitted that in course of trial, the

appellant was on bail during the trial and on the date of

judgment he was taken into custody and released on

provisional bail till 06.02.2025 vide order dated 07.01.2025.

8. Learned counsel for the appellant on the aforesaid

ground has submitted that it is a fit case for suspension of

sentence and for confirmation of provisional bail granted to

the appellant vide order dated 07.01.2025.

9. There is no opposition on behalf of learned State

counsel.

10. We have heard learned counsel for the parties and in

view of the argument advanced by learned counsel for the

appellant and there is no opposition on behalf of State, we

are of the view that the present application is fit to be

allowed.

11. Accordingly, the instant interlocutory application stands

allowed.

12. The provisional bail granted to the appellant vide order

dated 07.01.2025 by the learned trial Court is hereby

confirmed with the same bail bond(s) and terms and

conditions as imposed by learned trial court.

(Sujit Narayan Prasad, J.)

(Sanjay Prasad, J.) Alankar/