Krishna Nand Dubey vs Central Bureau Of Investigation
2025 Latest Caselaw 2142 Jhar

Jharkhand High Court

Krishna Nand Dubey vs Central Bureau Of Investigation on 30 January, 2025

Author: Ambuj Nath

Bench: Ambuj Nath

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     Cr. Appeal (SJ) No. 79 of 2025

               Krishna Nand Dubey, aged about 51 years, son of Late Manohar Dubey, resident
               of village Bhurkunda, Patratu, P.O and P.S. Bhurkunda, District Ramgarh /
               Jharkhand                                       ---           ---   Appellant
                                                  Versus
               Central Bureau of Investigation                 ---           ---  Respondent
                                                        ---

CORAM: Hon'ble Mr. Justice Ambuj Nath

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For the Appellant: Mr. Naveen Kr. Jaiswal, Advocate For the Resp.-CBI: Mr. Anil Kumar, A.S.G.I

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02 / 30.01.2025 Admit.

Call for the lower court records.

I.A. No. 706 of 2025 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 passed in connection with R.C. Case No. 07(A)/1998-R, passed by Shri Prabhat Kumar Sharma, learned Additional Judicial Commissioner-XVIII- cum- Special Judge, C.B.I, Ranchi, whereby and wherein, the appellant was held guilty for the offences under sections 120B read with sections 420, 467, 468 and 471 of the Indian Penal Code and section 13(2) read with section 13(1)(d) of Prevention of Corruption Act, 1988 and sentenced to undergo R.I for three years each along with a fine of Rs.2,000/- each for the offences under sections 120B/420, 120B/467, 120B/468 and 120B/471 of the Indian Penal Code. In default of payment of fine, he was further directed to undergo S.I for one month each. He was further sentenced to undergo R.I for three years along with a fine of Rs. 50,000/- for the offence under section 120B IPC / section 13(2) read with section 13(1)(d) of Prevention of Corruption Act. In default of payment of fine, he was further directed to undergo S.I for three months.

2. Learned counsel for the appellant submitted that the maximum sentence imposed against the appellant is three years. 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 20.12.2024 is hereby confirmed.

The aforesaid I.A. stands disposed of.

(Ambuj Nath, J) Ranjeet/ Uploaded