Neeraj Chaudhary @ Neeraj Kumar ... vs The State Of Jharkhand
2025 Latest Caselaw 3377 Jhar

Jharkhand High Court

Neeraj Chaudhary @ Neeraj Kumar ... vs The State Of Jharkhand on 20 March, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Cr. Appeal (S.J) No. 197 of 2025
1.Neeraj Chaudhary @ Neeraj Kumar Chaudhary
2.Jai Prakash Chaudhary
3.Ganesh Chaudhary
4.Bifni Devi                                 ......        Appellants
                       Versus
1.The State of Jharkhand
2. Gurucharan Choudhari                   ....... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellants : Mr. Ram Kinker, Advocate For the State : Mr. Sudhir Kumar Mahto, APP

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th 04/Dated:20 March, 2025

I.A. No.1673 of 2025

This Criminal Appeal has been filed on behalf of the appellants challenging the judgment of conviction dated 22.01.2025 and order of sentence dated 22.01.2025 passed in Sessions Trial No.130 of 2023 arising out of Garhwa P.S. Case No.33 of 2022 by Sri Nalin Kumar, learned Sessions Judge- Garhwa by which the appellants have been convicted for the offence under Sections 324/34 of IPC and sentenced to undergo R.I. for two years and fine of Rs.5000/- each.

2. I.A. No.1673 of 2025 has been filed on behalf of the appellants for confirmation of provisional bail to the appellants granted on 22.01.2025, during pendency of the present Criminal Appeal.

3. Heard Mr. Ram Kinker, learned counsel for the appellants and Sudhir Kumar Mahto, learned APP for the State.

4. It appears that the appellants were granted provisional bail for a period of 30 days vide order dated 22.01.2025 by the learned Sessions Judge, Garhwa. Thereafter the said provisional

bail was extended till 22.03.2025 vide order dated 17.02.2025 passed by learned Sessions Judge-Garhwa.

5. Under the circumstances, the provisional bail granted to the appellants namely, Neeraj Chaudhary @ Neeraj Kumar Chaudhary, Jai Prakash Chaudhary, Ganesh Chaudhary and Bifni Devi by the learned Court below is hereby confirmed and they shall remain on the same bail bonds furnished before the learned Court below.

6. Thus, I.A. No.1673 of 2025 is allowed and stands disposed of.

Cr. Appeal (S.J) No.197 of 2025

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

8. Admit.

9. Call for the Lower Court Records.

10. Issue notice to the Respondent No.2 by registered post with A/D as well as ordinary process and for which, requisites etc. must be filed within two weeks from today.

(Sanjay Prasad, J.) Saket/-