Akhilesh Kumar @ Akhilesh Kumar Bhagat vs The State Of Jharkhand
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Jharkhand High Court

Akhilesh Kumar @ Akhilesh Kumar Bhagat vs The State Of Jharkhand on 10 February, 2025

Author: Ambuj Nath

Bench: Ambuj Nath

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (SJ) No. 95 of 2025

             Akhilesh Kumar @ Akhilesh Kumar Bhagat, aged about 40 years, son of
             Late Chandra Mohan Prasad Bhagat, resident of village + P.O+P.S
             Poraiyahat, District Godda        ---          ---    Appellant

                                            Versus

              1. The State of Jharkhand
              2. Krishna Das, Block Education Extension Officer, Poraiyahat (East),
                 P.O and P.S. Poraiyahat, District Godda---      ---   Respondents
                                                  ---

CORAM: Hon'ble Mr. Justice Ambuj Nath

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For the Appellant: Mr. Ranjan Kr. Singh, Advocate For the Resp.-State: Mr. Arup Kr. Dey, A.P.P.

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04 / 10.02.2025 Admit.

Call for the lower court records.

This interlocutory application has been filed for confirmation of the provisional bail granted to the appellant after the judgment of conviction and order of sentence dated 11.12.2024, passed by Shri Kumar Pawan, learned Special Judge (SC/ST Act), Godda in SC/ST Case No. 11 of 2017 arising out of Poraiyahat P.S. Case No. 243 of 2015 corresponding to G.R. No. 1496 of 2015, whereby and wherein, appellant was held guilty for the offences under section 323 and 353 of Indian Penal Code and section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and sentenced to undergo R.I for six months for the offence under section 323 of the Indian Penal Code, R.I for one year for the offence under section 353 of the Indian Penal Code and R.I for six months for the offence under section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. All the sentences were ordered to run concurrently.

2. Learned counsel for the appellant submitted that the appellant was all along on bail during the trial. It is further submitted that the appellant has been granted provisional bail after his conviction and sentence. It

was finally submitted that there is no likelihood of this criminal appeal to be taken up for hearing in the near future.

3. Accordingly, the provisional bail granted to the appellant by the learned Trial Court vide order dated 11.12.2024 is hereby confirmed.

The aforesaid I.A. stands disposed of.

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