Jiyaul Sk @ Haque vs The State Of Jharkhand
2025 Latest Caselaw 4092 Jhar

Jharkhand High Court

Jiyaul Sk @ Haque vs The State Of Jharkhand on 19 June, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Appeal (SJ) No.433 of 2025
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1. Jiyaul Sk @ Haque,

2. Abul Sk @ Abul Hussain,

3. Kabul Sk

4. Sabiur Sk @ Sabiur Rahman

5. Badam Sk @ Badam ......Appellants Versus The State of Jharkhand ......Respondent

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellants : Mr. Gautam Kumar, Advocate For the State : Mr. Manoj Kr. Mishra, APP ......

Order No.02/19.06.2025 I.A. No.6204 of 2025 This Criminal Appeal (SJ) has been filed on behalf of the appellants by challenging the judgment dated 25.04.2025 passed by Sri Kumar Kranti Prasad, Ld. Additional Sessions Judge-I Pakur, in connection with Sessions Trial No.79/2022 arising out of Pakur (M) P.S. No.83/2018 by which the appellants have been convicted for the offences under Sections 147/149,148/149,324/149 and 341/149 and sentenced to undergo S.I. for six (06) months, one (01) year, one (01) year and fifteen (15) days respectively and to pay the fine of Rs.5,000/-, Rs.5,000/- Rs.10,000/- and Rs.500/- respectively.

However, all the sentences have been directed to run concurrently.

2. I.A No. 6204 of 2025 has been filed on behalf of the appellants for confirmation of provisional bail granted to them vide order dated 25.04.2025 passed by the learned Trial Court.

3. Heard learned counsel for the appellant and learned APP.

4. Learned counsel for the appellant has submitted that the

appellants have been granted bail vide order dated 25.04.2025 for a period of thirty (30) days. Thereafter, the provisional bail extended till 22.06.2025 vide order dated 15.05.2025 by the learned Addl. Sessions Judge-I, Pakur which is evident from the certified copy of the order sheet enclosed with the supplementary affidavit dated 13.06.2025.

5. Learned APP raised no objection.

6. Under the circumstances, the Provisional Bail granted to the appellants namely Jiyaul Sk @ Haque, Abul Sk @ Abul Hussain, Kabul Sk, Sabiur Sk @ Sabiur Rahman and Badam Sk @ Badam by the learned Court below vide order dated 25.04.2025 and subsequently extended vide order dated 15.05.2025 till 22.06.2025 is, hereby, confirmed.

7. Thus, this I.A. No.6204 of 2025 is allowed and stands disposed of.

8. Admit.

9. Call for the legible scanned copy of Lower Court Records.

10. Office is directed to issue notice to the Informant.

(Sanjay Prasad, J.) Nishant/-