Md. Sadam Hussain @ Md. Zaid Noor @ Md. ... vs The State Of Jharkhand
2025 Latest Caselaw 3427 Jhar

Jharkhand High Court

Md. Sadam Hussain @ Md. Zaid Noor @ Md. ... vs The State Of Jharkhand on 21 March, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                   IN THE HIGH COURT OF JHARKHAND, RANCHI
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Criminal Appeal (S.J.) No. 584 of 2024

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Md. Sadam Hussain @ Md. Zaid Noor @ Md. Saddam Hussain .... Appellant(s)

-- Versus --

The State of Jharkhand ....... ...... .... Respondent

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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          For the Appellant(s)          :-    Mr. Awnish Shankar, Advocate
          For the State                 :-    Mrs. Ruby Pandey, Advocate
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4/21.03.2025       Heard the learned counsel appearing for the appellant as well as the

          learned counsel for the respondent State.

2. The I.A. No. 3291 of 2025 has been filed for grant of bail to the appellant

by suspending the sentence, during pendency of the instant appeal in

connection with S.T. Case No.230 of 2019 arising out of Hussainabad P.S. Case

No.178 of 2017, pending before the learned Additional Sessions Judge -III,

Palamau at Daltonganj.

3. The learned counsel for the appellant submits that earlier the I.A

No.10035 of 2024 meant for bail was not pressed and in view of that the said

I.A was dismissed as not pressed. He submits that now on fresh ground the

present I.A has been filed for grant of bail to the appellant by suspending the

sentence as by the Coordinate Bench of this Court in Cr.Appeal (SJ ) No.766 of

2024 has enlarged the co-accused Md. Salahuddin Ansari on bail. He submits

that identical allegations are there against the appellant herein and to buttress

his argument, he refers to paragraph no.14 of the judgment of the learned trial

court.

4. The learned State counsel has opposed the prayer for grant of bail and

1 Criminal Appeal (S.J.) No. 584 of 2024 submits that even half of the sentence has not been completed as yet.

5. Considering that in the identical situation, the co-accused Md. Salahuddin

Ansari has been granted bail in Cr.Appeal (SJ) No.766 of 2024 and the

allegation against the present appellant is similar and that is clear in view of

paragraph no.14 of the judgment of the learned trial court, and accordingly, the

appellant namely, Md. Sadam Hussain @ Md. Zaid Noor @ Md. Saddam Hussain

is directed to be released on bail after suspending the sentence, during

pendency of this appeal.

6. Accordingly, appellant, namely, Md. Sadam Hussain @ Md. Zaid Noor @

Md. Saddam Hussain is directed to be released on bail, during pendency of this

appeal, on furnishing bail bond of Rs.25,000/- (Twenty Five Thousand), with

two sureties of the like amount each, to the satisfaction of the learned

Additional Sessions Judge -III, Palamau at Daltonganj in connection with S.T.

Case No.230 of 2019 arising out of Hussainabad P.S. Case No.178 of 2017.

7. Instant I.A meant for grant of bail is allowed and disposed of.

( Sanjay Kumar Dwivedi, J.)

SI/

2 Criminal Appeal (S.J.) No. 584 of 2024