Nayan Paswan vs The State Of Jharkhand
2025 Latest Caselaw 3103 Jhar

Jharkhand High Court

Nayan Paswan vs The State Of Jharkhand on 5 March, 2025

Author: Navneet Kumar

Bench: Navneet Kumar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Appeal (SJ) No.188 of 2025

            Nayan Paswan                                          .....   Appellant
                                           Versus
            The State of Jharkhand                                ....      Respondent

                   CORAM:          HON'BLE MR. JUSTICE NAVNEET KUMAR

            For the Appellant              :        Mr. Raj Nandan Chatterjee, Advocate
            For the State                  :        Mr. Subodh Kr. Dubey, APP
                                          -----

2/05.03.2025 Heard learned counsel appearing on behalf of the appellant and learned APP appearing on behalf of the State.

2. This appeal is admitted.

3. Learned APP Mr. Subodh Kr. Dubey waives notice on behalf of the State.

4. Let the trial court record be called for.

I.A. No. 2444 of 2025

5. This interlocutory application has been filed with a prayer for confirmation of provisional bail granted by the learned trial court vide order dated 11.02.2025 during pending of this appeal, which has been preferred against the judgment of conviction and order of sentence dated 11.02.2025 passed in S.T. Case No.293 of 2018, arising out of Mohammadganj P.S. Case No.17 of 2017 passed by learned Sessions Judge, Palamau at Daltonganj, whereby and whereunder the appellant was convicted under Sections 341/324/504 of IPC and sentenced to undergo SI for one month for offence under Section 341 of IPC, further sentence to undergo R.I. for two years and fine of Rs.500/- and in default of payment of fine, further sentenced to undergo SI for 15 days and under Section 324 of IPC and further directed to undergo R.I. for one year under Section 504 of IPC and all the sentences were directed to run concurrently and shall be set off against the sentence.

2. It has been submitted on behalf of the appellant that after recording the judgment of conviction and order of sentence, the maximum sentence in this case was awarded to 2 years and the provisional bail was granted vide order dated 11.02.2025, which is valid till 26.3.2025 and therefore it is prayed that the provisional bail granted to the appellant by the learned trial court may be confirmed.

3. The learned APP appearing on behalf of the State does not raise any objection.

4. Accordingly, the provisional bail granted by the learned trial court vide order dated 11.02.2025 is hereby confirmed.

5. The interlocutory application being I.A. No.2444 of 2025 is allowed and disposed of.

(Navneet Kumar, J.) R.Kumar