Kanchan Mandal vs The State Of Jharkhand
2025 Latest Caselaw 4285 Jhar

Jharkhand High Court

Kanchan Mandal 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.497 of 2025
                           With
                    I.A. No. 7128 of 2025
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Kanchan Mandal ..... 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. Ankit Kumar, Advocate For the State : Mr. S.K. Tiwari, Spl.P.P.

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02/25.06.2025 This Criminal Appeal has been filed on behalf of the Appellant challenging the judgment of conviction and sentence dated 20.05.2025, passed by the learned Addl. Sessions Judge-II-cum-Special Judge Cyber Crime Cases at Deoghar in Cyber Crime Case No. 3 of 2020, arising out of Karon P.S. Case No. 38 of 2017, by which the Appellant, namely Kanchan Mandal has been convicted for the offence under Sections 66(C) of the Information Technology Act, 2000 and sentenced to undergo Simple Imprisonment for a period of Three (03) years and to pay the fine of Rs. 1,00,000/- (Rupees One lakh).

2. The instant Interlocutory Application has been filed under Section 430(1) of the Bharatiya Nagarik Suraksha Sanhita, 2023 praying for confirmation of Provision Bail granted to the appellant vide order dated 20.05.2025 by Shri Ashok Kumar No.III, learned Addl. Sessions Judge-II-cum-Special Judge, Cyber Crime Cases at Deoghar.

3. It appears that the appellant was granted provisional bail by the learned Court below vide order dated 20.05.2025 till 20.06.2025.

However, the appellant has filed this appeal on 11.06.2025 before this Court.

4. Accordingly, provisional bail granted to the appellant vide order dated 20.05.2025 by Shri Ashok Kumar No.III, learned Addl. Sessions Judge-II- cum-Special Judge, Cyber Crime Cases at Deoghar is, hereby, confirmed.

5. I.A. No. 7128 of 2025 is allowed and stands disposed of.

Criminal Appeal (S.J.) No.497 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.