Stenshila Hembrom vs The State Of Jharkhand
2025 Latest Caselaw 2825 Jhar

Jharkhand High Court

Stenshila Hembrom vs The State Of Jharkhand on 24 February, 2025

Author: Navneet Kumar

Bench: Navneet Kumar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (SJ) No.159 of 2025
            Stenshila Hembrom                             ..... Appellant
                                      Versus
            The State of Jharkhand                        ....    Respondent

                   CORAM:         HON'BLE MR. JUSTICE NAVNEET KUMAR

            For the Appellant            :         Mr. Asadul Haque, Advocate
            For the State                :         Mr. Subodh Kr. Dubey, APP
                                              -----

4/24.02.2025 I.A. No.1862 of 2025 Heard learned counsel appearing on behalf of the appellants and learned APP appearing on behalf of the State.

2. Learned counsel appearing on behalf of the appellant has submitted that this interlocutory application has been filed for confirmation of provisional bail granted to the appellant vide order dated 22.01.2025 passed in S.T. Case No.18 of 2020, arising out of Hiranpur P.S. Case No.68 of 2018, corresponding to G.R. No.307 of 2019, in this criminal appeal, which has been preferred against the judgment of conviction and order of sentence dated 22.01.2025 passed by learned Sessions Judge, Pakur.

3. It is submitted on behalf of the appellants that the learned trial court after holding the conviction of the appellant for the offences punishable under Sections 341, 323 and 448 of IPC read with Section 34 IPC interalia, the maximum sentence imposed upon the appellant was one year and thereafter the provisional bail was granted vide order dated 22.01.2025 for 30 days till 22.02.2025 and accordingly, it is prayed that during pending of this appeal, let this provisional bail be confirmed.

4. Learned APP appearing on behalf of State does not raise any objection.

5. Accordingly, the provisional bail granted to the appellant vide order dated 22.01.2025 passed in S.T. Case No.18 of 2020, arising out of Hiranpur P.S. Case No.68 of 2018, corresponding to G.R. No.307 of 2019 is hereby confirmed.

6. The interlocutory application being I.A. No.1862 of 2025 is hereby allowed and disposed of.

7. This appeal is admitted.

8. Call for the lower court record.

9. Learned State counsel waives notice on behalf of the State.

(Navneet Kumar, J.) R.Kumar