Ropna Oraon vs The State Of Jharkhand
2025 Latest Caselaw 4161 Jhar

Citation : 2025 Latest Caselaw 4161 Jhar
Judgement Date : 23 June, 2025

Jharkhand High Court

Ropna Oraon vs The State Of Jharkhand on 23 June, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Criminal Appeal (S.J.) No. 381 of 2025
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     Ropna Oraon                     ..... Appellant
                        Versus
     The State of Jharkhand          ..... Respondent
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Sunil Kr. Upadhyay, Advocate For the State : Mr. Tarun Kumar, A.P.P.

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03/23.06.2025 It appears that the Court was not available on 16th June, 2025 and the Jail Superintendent, Birsa Munda Central Jail, Hotwar Ranchi has appeared before the learned Registrar General of this Court and his attendance has been enclosed with the records of this appeal.

Let it be kept on record by the Office.

2. This Court is not satisfied with the explanation furnished by the Jail Superintendent, Birsa Munda Central Jail, Hotwar, Ranchi.

3. It appears that the appellant was convicted for the offence under Section 25(1-B)a and Section 26 of the Arms Act and sentenced on 28.02.2023 to undergo R.I. for Two (02) years and R.I. for one (01) year respectively in S.T. No. 473 of 2017 (arising out of Chanho P.S. Case No. 31 of 2017, corresponding to G.R. Case No. 1228 of 2017) and from the date of his conviction and it appears that after pronouncement of judgment of conviction and sentence dated 28.02.2023, the appellant was in jail

since 28.02.2023, i.e. for more than Two (02) years and around four (04) months and thus, the appellant has served more than the sentence prescribed by law.

4. Issue show cause Notice to the Jail Superintendent, Birsa Munda Central Jail, Hotwar, Ranchi as to why the appellant be not granted compensation of Rs.2,00,000/-(Rupees Two Lac) for keeping the appellant in jail even after expiry of the period of sentence.

5. The Jail Superintendent, Birsa Munda Central Jail, Hotwar, Ranchi will appear in person and file explanation.

6. Put up this case on 16th July, 2025.

7. Let a copy of this order be handed over to the learned A.P.P. for the needful.

(Sanjay Prasad, J.) s.m