Jharkhand High Court
Anoj Kumar Yadav @ Chinu Yadav @ Anuj ... vs The State Of Jharkhand on 18 July, 2025
Author: Sanjay Prasad
Bench: Sanjay Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Rev. No.495 of 2024
....
Anoj Kumar Yadav @ Chinu Yadav @ Anuj Kumar Yadav
......Petitioner
Versus
1.The State of Jharkhand
2. Devdas Dorai ......Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
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For the Petitioner : Mr. P.C. Roy, Advocate
Mr. Shiv Shankar, Advocate
Md. Razaullah Ansari, Advocate
For the State : Ms. Mohua Palit, A.P.P
......
Order No.02/18.07.2025
I.A. No.8777 of 2025
Learned counsel for the petitioner seeks permission to
incorporate the prayer for grant of regular bail in the main
Criminal Revision Application and prayer portion at paragraph
no.1, 11 and 14 of I.A. No.8777 of 2025.
2. The prayer is allowed.
3. This Criminal Revision Application has been filed on
behalf of the petitioner by challenging the judgment dated
12.02.2024 passed in Criminal Appeal No.142 of 2023 by
Sri Visha Nath Shukla, learned Sessions Judge, Chaibasa by which
the appeal preferred by the petitioner has been dismissed and
thereby affirming the judgment of conviction and order of sentence
dated 16.10.2023 in G.R. Case No.523 of 2020 (arising out of
Kumardungi P.S. Case No.15/2020) by Sri Binod Kumar, learned
A.C.J.M, Chaibasa by which the petitioner has been convicted for
the offences under Sections 279, 337, 338, 427 of IPC and
sentenced to undergo R.I. for three (03) months, R.I. for three (03)
months, R.I. for six (06) months and R.I. for six (06) months
respectively.
However, all the sentences have been directed to run
concurrently.
4. I.A. No.8777 of 2025 has been filed on behalf of the
petitioner for suspension of sentence and grant of bail.
5. Heard learned counsel for the petitioner and learned APP
for the State.
6. Learned counsel for the petitioner submitted that the
impugned judgments and order of sentence passed by the learned
Courts below are illegal, arbitrary and not sustainable in the eye of
law. It is submitted that the petitioner is a student of Bachelor of
Arts (B.A.) First Semester in Kolhan University and he has to
appear in First Semester Exam 2024 under NEP Sessions (2024-
2028) for Regular and Backlog which is to be conducted by the
Kolhan University from 22.07.2025 to 05.08.2025. In support of
his contention, learned counsel for the petitioner has enclosed the
photocopy of the Admit Card issued in the name of the petitioner
for the Exam to be conducted by Kolhan Universtity, Chaibasa in
I.A. No.8777 of 2025. It is submitted that the petitioner is in
custody since 30.06.2025 and hence he may be enlarged on bail.
7. Learned APP has opposed the prayer of bail of the
petitioner.
8. Having heard learned counsel for both the sides and from
perusal of the records of this case, it appears that the petitioner is a
student of Kolhan University and has to appear in his annual
examination.
9. It appears that the petitioner was driving the offending
vehicle at the relevant time.
10. It also appears that the petitioner is in custody since
30.06.2025.
11. Considering the facts and circumstances of this case and
also considering the custody of the petitioner, the petitioner namely
Anoj Kumar Yadav @ Chinu Yadav @ Anuj Kumar Yadav is
directed to be released on bail, on furnishing bail bonds of
Rs.15,000/- (Rs.Fifteen Thousand) with two sureties of the like
amount each, to the satisfaction of Sri Binod Kumar, learned
A.C.J.M, Chaibasa or his Successor Court in connection with G.R.
Case No.523 of 2020 (arising out of Kumardungi P.S. Case
No.15/2020).
12. Thus, I.A. No.8777 of 2025 is allowed and stands
disposed of.
13. Learned counsel for the petitioner is directed to implead
the Informant has Respondent No.2 in this case in course of the
day.
14. Issue notice to the newly added O.P. No.2, as to why this
Criminal Revision Application be not admitted and/or disposed of
at the stage of admission itself and for which, requisites etc. under
registered cover with A/D as well as by ordinary process must be
filed within two weeks from today.
15. Call for the legible scanned copy of the Lower Court
Records.
16. Put up this case on 12th September 2025.
17. Let a copy of this order be sent to the learned Court below
by FAX.
(Sanjay Prasad, J.)
Nishant/-
