Parmanand Rout @ Parmanand Kumar Ray vs The State Of Jharkhand
2025 Latest Caselaw 3383 Jhar

Jharkhand High Court

Parmanand Rout @ Parmanand Kumar Ray 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. 136 of 2025
1.Parmanand Rout @ Parmanand Kumar Ray
2. Birendra Kumar Hazari @ Vikash Kumar Hazari @ Vikash @
Virendra Hazari
3.Jai Ram Yadav                            ......          Appellants
                       Versus
1.The State of Jharkhand
2. Pramod Kumar Yadav                      ....... Respondent
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellants    : Mr. Lukesh Kumar, Advocate
                      : Mr. Faiyaj Alam, Advocate
                      : Mr. Aarti Kumari, Advocate
For the State         : Ms. Mohua Palit, APP
                      -----------
              th
02/Dated:20 March, 2025

I.A. No.1560 of 2025

This Criminal Appeal has been filed on behalf of the appellant challenging the judgment of conviction dated 22.01.2025 and order of sentence dated 23.01.2025 passed in Sessions Trial No.141 of 2018 with Session Trial No.206 of 2018 by Sri Piyush Srivastava, learned Additional Sessions Judge-IVth, Godda by which the appellants have been convicted for the offence under Sections 341/34, 323/34, 324/34, 504/34 of IPC and sentenced to undergo R.I. for three years and fine of Rs.5000/- under section 324/34 of IPC, S.I for one year under section 323/34 of IPC, S.I for one month under section 341/34 of IPC and S.I for one year under section 504/34 of IPC.

2. I.A. No.1560 of 2025 has been filed on behalf of the appellants for confirmation of provisional bail to the appellants granted on 23.01.2025, during pendency of the present Criminal Appeal.

3. Heard Mr. Lukesh Kumar, learned counsel for the appellant and Ms. Mohua Palit, learned APP for the State.

4. It appears that all the appellants have been granted provisional bail on 23.01.2025 by the learned Additional Sessions Judge-IVth, Godda till 24.03.2025.

5. Under the circumstances, the provisional bail granted to the appellants namely, Parmanand Rout @ Parmanand Kumar Ray, Birendra Kumar Hazari @ Vikash Kumar Hazari @ Vikash @ Virendra Hazari and Jai Ram Yadav 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.1560 of 2025 is allowed and stands disposed of.

Cr. Appeal (S.J) No.136 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. 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/-