Santosh Yadav vs The State Of Jharkhand
2025 Latest Caselaw 2145 Jhar

Jharkhand High Court

Santosh Yadav vs The State Of Jharkhand on 30 January, 2025

Author: Ambuj Nath

Bench: Ambuj Nath

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Cr. Appeal (SJ) No. 89 of 2025

              Santosh Yadav, S/o Lal Mani Mahto @ Muni Lal Mahto, Age 27 years, R/o
              Chata Pathar, P.O & P.S. Margo Munda, District Deoghar (Jharkhand
                                                           ---            --- Appellant
                                              Versus
              The State of Jharkhand                       ---            --- Respondent
                                                    ---

CORAM: Hon'ble Mr. Justice Ambuj Nath

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For the Appellant: Mr. Amit Kumar, Advocate For the Resp.-State: Mr. Shailendra Kr. Tiwari, Special P.P.

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02 / 30.01.2025 Admit.

Call for the lower court records.

I.A. No. 582 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 Madhupur P.S. Case No. 351 of 2017 corresponding to G.R. Case No. 02 of 2023, passed by Shri Prabhat Kumar Sharma, learned Additional Judicial Commissioner-XVIII-cum- Special Judge, P.M.L. Act, Ranchi, whereby and wherein, the appellant was held guilty for the offences under sections 419 and 420 of the Indian Penal Code and section 66B, 66C and 66D of the Information Technology Act and sentenced to undergo R.I for two years each along with a fine of Rs. 5,000/- each for the aforesaid offences. In default of payment of fine, he was further directed to undergo S.I for two months each.

2. Learned counsel for the appellant submitted that the maximum sentence imposed against the appellant is two 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 21.12.2024 is hereby confirmed.

The aforesaid I.A. stands disposed of.

(Ambuj Nath, J) Ranjeet/ Uploaded