Kadam Rasool vs The State Of Jharkhand
2025 Latest Caselaw 4355 Jhar

Citation : 2025 Latest Caselaw 4355 Jhar
Judgement Date : 30 June, 2025

Jharkhand High Court

Kadam Rasool vs The State Of Jharkhand on 30 June, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Cr. Appeal (S.J) No. 510 of 2025
                           ....

1. Kadam Rasool

2. Ismal Khan

3. Nabi Rasool @ Nabi Khan

4. Majdula Khan @ Mazullah Khan

5. Abdulla Khan

6. Sainula Khan

7. Mumtaz Khan

8. Roza Khan

9. Feyaz Khan ......Appellants Versus

1. The State of Jharkhand

2. Ekrar Khan ......Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellants : Mr. Ashish Gautam, Advocate For the State : Mr. P.K Chatterjee, Spl.P.P ......

Order No: 02/Dated: 30.06.2025 This Criminal Appeal has been filed on behalf of the appellants by challenging the judgment of conviction and sentence dated 03.05.2025 passed by Sri Nalin Kumar, learned Sessions Judge, Garhwa in S.T Case No. 327 of 2019 (arising out of Garhwa P.S Case No. 268 of 2018 corresponding to G.R. Case No. 1376 of 2018 by which the appellants have been convicted for the offences under Section 148 and Section 325/149 of the I.P.C and sentenced to undergo R.I for one (01) year and R.I for (02) years respectively.

2. I.A No. 7600 of 2025 has been filed on behalf of the

Appellants under Section 430 (1) of the B.N.S.S, 2023 for confirmation of provision bail granted to the appellants vide order dated 03.05.2025.

3. It appears that the learned Court below had granted provisional bail to the appellants vide order 03.05.2025 till 02.06.2025.

4. It appears that vide order dated 02.06.2025 the provisional bail granted to the appellants was extended till 01.07.2025.

5. Under the circumstances, the provisional bail granted to the appellants vide order dated 03.05.2025 and which was extended till 01.07.2025 is, hereby, confirmed.

6. Thus, I.A No. 7600 of 2025 is allowed and stands disposed of.

Cr. Appeal (S.J) No. 510 of 2025

7. Learned counsel for the appellants is directed to implead the informant as Respondent No. 2 in this case in course of the day.

8. Issue notice to the Respondent No. 2 and for which, requisites etc. under registered cover with A/D and ordinary process must be filed within one week from today.

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

10. Put up this case on 22nd August 2025.

(Sanjay Prasad, J.) Avinash/

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