Ali Hussain vs The State Of Jharkhand & Anr
2025 Latest Caselaw 884 Jhar

Jharkhand High Court

Ali Hussain vs The State Of Jharkhand & Anr on 17 July, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. Appeal (S.J.) No. 531 of 2025
                                 ....

   Ali Hussain                                   ......       Appellant
                           Versus
   The State of Jharkhand & Anr.                      ...    Respondents
                         -----
 CORAM:         HON'BLE MR. JUSTICE SANJAY PRASAD
                         -----
   For the Appellant       : Mr. Rajiv Ranjan, Advocate
   For the State           : Mr. Subodh Kumar Dubey, A.P.P
                                 ......

04/17.07.2025
     I.A. No.6832 of 2025

This Criminal Appeal has been filed on behalf of the appellant by challenging the judgment dated 14.05.2025 passed by Sri Kumar Kranti Prasad, learned Additional Sessions Judge-I Pakur, in connection with Sessions Trial No.74 of 2022 arising out of Pakur (M) P.S. Case No.70 of 2020 by which the appellant has been convicted for the offences under Sections 304-A and 285 of IPC and sentenced to undergo S.I. for one (01) year and six (06) months respectively and to pay the fine of Rs.25,000/- and Rs.5,000/- respectively.

2. I.A. No.6832 of 2025 has been filed on behalf of the appellant for confirmation of provisional bail granted to the appellant by the learned Court below vide order dated 14.05.2025 till 13.06.2025, which was extended by this Court vide orders dated 12.06.2025 and 25.06.2025 till 04.07.2025 during the pendency of the appeal.

3. Heard Mr. Rajiv Ranjan, learned counsel for the appellant and Mr. Subodh Kumar Dubey, learned APP for the State.

4. It appears that provisional bail of the appellant has been extended by this Court vide orders dated 12.06.2025 and 25.06.2025.

5. Under the circumstances, the provisional bail granted to the

appellant, Ali Hussain, by the learned Court below is hereby confirmed with effect from 14.05.2025.

6. I.A. No.6832 of 2025 is allowed and stands disposed of. Cr. Appeal (S.J.) No. 531 of 2025

7. Learned counsel for the appellant is directed to implead the informant as a party Respondent No.2 in course of day.

8. Let notice be issued upon newly added Respondent No.2 under registered cover with A/D as well as under ordinary process, for which requisite etc. must be filed within two weeks from today, failing which this appeal shall stand rejected without further reference to the Bench.

9. Admit.

10. Call for the scanned copy of the Lower Court Records from the court concerned, put up this case after six weeks.

(Sanjay Prasad, J.) Rohit/