Bimlesh Pathak @ Rahul Pathak vs The State Of Jharkhand
2025 Latest Caselaw 4193 Jhar

Jharkhand High Court

Bimlesh Pathak @ Rahul Pathak vs The State Of Jharkhand on 23 June, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Appeal (S.J.) No. 470 of 2025

   Bimlesh Pathak @ Rahul Pathak           ... 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. Binod Kumar, Advocate For the State : Mrs. Kumari Rashmi, A.P.P. .....

Order No.02 / Dated: 23.06.2025 This Criminal Appeal has been filed on behalf of the appellant challenging the judgment of conviction and sentence dated 16.05.2025 , passed by Sri Diwakar Pandey, learned Sessions Judge, Palamau in Sessions Trial No. 363 of 2022 arising out of Hussainabad P.S. Case No. 274 of 2020 corresponding to G.R. Case No. 41 of 2021, by which the appellant namely Bimlesh Pathak @ Rahul Pathak has been convicted for the offences under section 323/34, 325/34 of I.P.C. and sentenced to undergo S.I. for six (06) months and to pay the fine of Rs. 1,000/- for the offence under section 323 /34 of the IPC and in default of payment of fine the appellant shall further undergo S.I. for two (02) months and R.I. for three (03) years and to pay fine of Rs. 7,000/- for the offence under section 325/34 of IPC and in default of payment of fine the appellant shall further undergo R.I. for four (04) months.

However, both the sentences shall run con-currently.

2. The Instant Interlocutory Application has been filed under section 430 (1) of the Bhartiya Nagarik

Suraksha Sanhita, 2023 praying for confirmation of Provisional Bail granted to the appellant vide order dated 16.05.2025 by Sri Diwakar Pandey, learned Sessions Judge, Palamau till 16.06.2025.

3. It appears that the appellant was granted provisional bail by the by Sri Diwakar Pandey, learned Sessions Judge, Palamau vide order dated 16.05.2025 till 16.06.2025 , however the instant appeal has been filed on 04.06.2025 before this Court.

4. Accordingly, provisional bail granted to the appellant vide order dated 16.05.2025 by Sri Diwakar Pandey, learned Sessions Judge, Palamau is, hereby, confirmed.

5. Thus, I.A. No. 6863 of 2025 is allowed and stands disposed of.

Cr. Appeal (S.J.) No. 470 of 2025

6. Admit.

7. Call for the scanned copies of the Lower Court Records.

8. Office to issue Notice upon the Informant by Speed Post with A/D.

(Sanjay Prasad, J.)

Bibha/