Narayan Ram vs The State Of Jharkhand
2025 Latest Caselaw 695 Jhar

Jharkhand High Court

Narayan Ram vs The State Of Jharkhand on 10 July, 2025

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Appeal (S.J.) No.555 of 2025
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1. Narayan Ram, age about 66 years, Son of Ramdhyan Ram

2. Kamlesh Ram, age about 41 years, son of Ramautar Ram

3. Rajesh Ram, age about 45 years, Son of Sri Narayan Ram

4. Kaushal Ram @ Kaushal Kumar, age about 32 years, Son of Sri Narayan Ram

5. Pradeep Kumar @ Pradeep Kumar Kashyap @ Pradeep Ram, age about 34 years, Son of Sri Narayan Ram

6. Shambhu Ram, age about 47 years, Son of Sri Narayan Ram All are Resident of Village- Godarmana, P.O.- Godarmana, P.S. Ranka, District- Garhwa .... .... .... Appellants Versus The State of Jharkhand .... .... .... Respondent

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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellants : Mr. Manoj Kr. No.2, Advocate For the State : Mr. Rajneesh Vardhan, Addl.P.P.

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Order No.02 Dated- 10-07-2025 Cr. Appeal (S.J.) No.555 of 2025 This appeal will be heard.

Admit.

Call for the Lower Court Records.

List this appeal under the heading for 'Hearing' after receipt of the Lower Court Records.

(Anil Kumar Choudhary, J.)

Heard the parties.

This Criminal Appeal has been filed against the judgment of conviction and order of sentence dated 11.06.2025 passed by the learned Sessions Judge, Garhwa in Sessions Trial No.241 of 2021 in connection with Ranka P.S. Case No.106 of 2018 corresponding to G.R. No.271A of 2019 by which the appellants have been held guilty for the offence punishable under Section 148, 325/149 of the Indian Penal Code and have been sentenced to undergo Rigorous Imprisonment for one year for having committed the offence punishable under Section 148 of the Indian Penal Code and to undergo Rigorous Imprisonment of three years for having committed the offence punishable under Section 325/149 of the Indian Penal Code and consequent upon the conviction, the appellants have been enlarged on provisional bail vide order dated 11.06.2025 for a period of thirty (30) days.

Learned counsel for the appellants submits that this interlocutory application has been filed with a prayer to confirm the provisional bail granted to the petitioners vide order dated 11.06.2025 passed by learned Sessions Judge, Garhwa in Sessions Trial No.241 of 2021 in connection with Ranka P.S. Case No.106 of 2018 corresponding to G.R. No.271A of 2019 during the pendency of the present appeal.

Considering the submissions made at the bar and facts of the case, the provisional bail granted to the appellants vide order dated 11.06.2025 passed by learned Sessions Judge, Garhwa in Sessions Trial No.241 of 2021 in connection with Ranka P.S. Case No.106 of 2018 corresponding to G.R. No.271A of 2019, is confirmed till disposal of this appeal, with the condition that they will co-operate with the hearing of this appeal.

The interlocutory application stands allowed.

(Anil Kumar Choudhary, J.) Animesh/