Roshan Laguri vs The State Of Jharkhand
2025 Latest Caselaw 1887 Jhar

Jharkhand High Court

Roshan Laguri vs The State Of Jharkhand on 22 January, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
      Criminal Revision No. 73 of 2024
                           With
                I.A.No. 11826 of 2024
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Roshan Laguri                        ..... Petitioner
                     Versus
The State of Jharkhand
                                     ..... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Anjani Kumar, Advocate For the State : Mr. Bishambhar Shashtri, A.P.P.

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06/22.01.2025

1. This Criminal Revision Application has been filed by the petitioner challenging the judgment dated 01.12.2023, passed by Shri Vishwa Nath Shukla, the learned Sessions Judge, West Singhbhum at Chaibasa, in Criminal Appeal No. 87 of 2023, by which the appeal preferred by the petitioner has been dismissed, thereby affirming the judgment of conviction and order of sentence dated 15.07.2023, passed by Shri Binod Kumar, learned Addl. Chief Judicial Magistrate, Chaibasa, in G.R. Case No. 181 of 2021, by which the petitioner has been convicted for the offence under Section 411 of I.P.C. and sentenced to undergo R.I. for Two (02) years and also to pay a fine of Rs.500/- and it was further directed that in default of payment of fine of Rs.500/- the accused- petitioner was further directed to undergo S.I. for one month.

2. The instant Interlocutory Application has been filed on behalf of the petitioner for grant of bail during pendency of this Criminal Revision Application.

3. Learned counsel for the petitioner has submitted that the impugned judgments and sentence passed by the learned Courts below is illegal, arbitrary and not sustainable in the eye of law. It is submitted that the alleged recovered articles are not the properties of the petitioner. It is submitted that the petitioner was in custody earlier from 20.01.2021 to 26.07.2021, i.e. for around Six (06) months. Even after dismissal of the appeal he is in custody from 18.07.2024 till today, i.e. for around Six (06) months and thus, the petitioner has remained in custody for around one (01) year and hence, he may be enlarged on bail.

4. Learned A.P.P. appearing for the State has raised objection.

5. Having heard learned counsel for both the sides and considering the fact that the petitioner has surrendered on 18.07.2024 and he is in custody also from 20.01.2021 to 26.07.2021, i.e. for about one year.

6. On the facts and in the circumstances of this case, the petitioner, namely Roshan Laguri is

directed to be released on bail, on furnishing bail bonds of Rs.10,000/- (Rupees Ten thousand) with two sureties of the like amount each to the satisfaction of Shri Binod Kumar, learned Addl. Chief Judicial Magistrate, Chaibasa/or his Successor Court, in connection with G.R. Case No. 181 of 2021.

7. Thus, this I.A.No. 11826 of 2024 is allowed and stands disposed of.

Criminal Revision No. 73 of 2024

8. Put up this case after Four (04) months under the same heading.

(Sanjay Prasad, J.) s.m.