Tapan Ray vs The State Of Jharkhand
2025 Latest Caselaw 1119 Jhar

Jharkhand High Court

Tapan Ray vs The State Of Jharkhand on 24 July, 2025

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (S.J.) No.602 of 2025
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       Tapan Ray                             .... .... .... Appellant
                                 Versus
       The State of Jharkhand                .... .... .... Respondent

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Appellant : Mr. Lalit Yadav, Advocate For the State : Mr. Manoj Kumar Mishra, A.P.P.

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Order No.02 Dated : 24.07.2025 This appeal has been filed against the judgment of conviction under Sections 354 and 341 of the IPC.

I.A. No.9691 of 2025 Heard learned counsel in I.A. No.9691 of 2025 which has been filed for suspension of sentence and confirmation of provisional bail granted by the learned trial Court.

It is submitted by learned counsel on behalf of appellant that he has been falsely implicated in the case because of land dispute which will be evident from the fact that earlier on investigation, police had submitted final form as the case was not true and cognizance was taken on protest petition filed by the victim. P.W. 1 has admitted in his cross-examination that there was a land dispute between both sides.

Learned A.P.P. opposed the prayer for suspension of sentence. Considering the submissions advanced on behalf of both sides and the materials on record, I.A. No.9691 of 2025 for suspension of sentence and confirmation of bail, is allowed. Appellant is permitted to continue on their previous bail bonds.

Cr. Appeal (S.J.) No.602 of 2025 Admit.

Call for Lower Court Records from the Court concerned.

(Gautam Kumar Choudhary, J.) Anit