Noman Khan vs The State Of Jharkhand
2025 Latest Caselaw 4271 Jhar

Jharkhand High Court

Noman Khan vs The State Of Jharkhand on 25 June, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Criminal Appeal (S.J.) No. 455 of 2025
                          With
                 I.A. No. 6804 of 2025
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1.Noman Khan

2.Israil Khan

3.Mojib Khan @ Md Mojibkhan

4.Ekrar Khan

5.Samahuddin Khan

6.Faisal Khan ..... 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. Awadhesh Pandey, Advocate For the State : Mrs. Shweta Singh, A.P.P.

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02/25.06.2025 This Criminal Appeal has been filed on behalf of the appellants challenging the judgment of conviction and sentence dated 03.05.2025, passed by the learned Sessions Judge, Garhwa in S.T. No. 236 of 2019, arising out of Garhwa P.S. Case No. 266 of 2018, corresponding to G.R. No. 1374 of 2018, by which the appellants, namely Noman Khan, Israil Khan, Mojib Khan @ Md Mojibkhan, Ekrar Khan, Samahuddin Khan, Faisal Khan have been convicted for the offence under Sections 148 and 325/149 of I.P.C. and sentenced to undergo R.I. for One (01) year u/s 148 I.P.C. and R.I. for Two (02) years under Section 325/149 of I.P.C.

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

2. The instant Interlocutory Application has been filed under Section 430(1) of B.N.S.S. Act praying for confirmation of Provision Bail granted to the appellants vide order dated 03.05.2025 in Sessions Trial No. 236 of 2019, by the learned Sessions Judge, Garhwa.

3. It appears that the appellants were granted provisional bail by the learned Court below vide order dated 03.05.2025 for Thirty (30) days.

However, the appellants have filed this appeal on 28.05.2025 before this Court.

4. Accordingly, provisional bail granted to the appellants vide order dated 03.05.2025 by the learned Sessions Judge, Garhwa is, hereby, confirmed.

5. I.A. No. 6804 of 2025 is allowed and stands disposed of.

Criminal Appeal (S.J.) No. 455 of 2025

6. Admit.

7. Call for the legible scanned copy of the Lower Court Record from the learned Court below.

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

(Sanjay Prasad, J.) s.m.