Bhagwan Sharma vs The State Of Jharkhand
2025 Latest Caselaw 2937 Jhar

Jharkhand High Court

Bhagwan Sharma vs The State Of Jharkhand on 27 February, 2025

Author: Navneet Kumar

Bench: Navneet Kumar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Appeal (SJ) No.154 of 2025

            Bhagwan Sharma                                   .....   Appellant
                                        Versus
            The State of Jharkhand                           ....      Respondent

                   CORAM:        HON'BLE MR. JUSTICE NAVNEET KUMAR

            For the Appellant           :     Mr. Suraj Singh, Advocate
            For the JUVNL               :     Mr. Abhishek Singh, Advocate
                                         -----

3/27.02.2025 Heard learned counsel Mr. Suraj Singh appearing on behalf of the appellant and Mr. Abhishek Singh, assisting counsel of Mr. Kaushik Sarkhel, who is appearing on behalf of JUVNL.

2. This appeal is admitted.

3. The learned State counsel waives notice on behalf of the State.

4. Call for the lower court record.

I.A. No.2064 of 2025

5. This interlocutory application has been filed on behalf of the appellant with a prayer to confirm the provisional bail granted to the appellant after passing the judgment of conviction and order of sentence dated 30.01.2025 in the Electricity Case No. 122 of 2018.

6. It is submitted on behalf of the appellant that after passing the order of sentence for the offence punishable under section 135 of the Electricity Act, 2003, the appellant was convicted R.I. for 2 years along with a fine of Rs.2,25000/- and in case of default of payment of fine, the convict shall have to go further imprisonment for 1 year and thereafter the provisional bail granted to the appellant by order dated 30.01.2025 till 28.02.2025 as evident from the annexure-1 of the interlocutory application.

7. In view of the submission advanced on behalf of the appellant, the provisional bail granted to the appellant vide dated 30.01.2025 is hereby confirmed.

8. Accordingly, the I.A. No.2064 of 2025 is allowed.

(Navneet Kumar, J.) R.Kumar