Purushottam Das Agarwal vs The State Of Jharkhand
2025 Latest Caselaw 3457 Jhar

Jharkhand High Court

Purushottam Das Agarwal vs The State Of Jharkhand on 24 March, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Cr. Appeal (S.J) No. 194 of 2025
Purushottam Das Agarwal               ......       Appellant
                         Versus
The State of Jharkhand                .......     Respondent
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Amit Kumar, Advocate For the State : Mr. P.D.Agarwal, Spl.PP

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th 02/Dated:24 March, 2025 I.A. No.2650 of 2025

This Criminal Appeal has been filed on behalf of the appellant challenging the judgment of conviction and order of sentence dated 11.02.2025 passed in Jugsalai P.S Case No.163 of 2015, corresponding to N.D.P.S Case No.05 of 2015 by Sri Abhas Verma, learned Additional Sessions Judge-II cum Special Judge (Drugs and Cosmetics), Jamshedpur by which the appellant has been convicted for the offence under Section 28A & 22(3) of the Drugs & Cosmetics Act and sentenced to undergo S.I. for one year for the offence under section 28A of Drugs & Cosmetics Act and S.I for two years for the offence under section 22(3) of the Drugs & Cosmetics Act.

2. I.A. No.2650 of 2025 has been filed on behalf of the appellant for confirmation of provisional bail to the appellant granted on 11.02.2025, during pendency of the present Criminal Appeal.

3. Heard Mr. Amit Kumar, learned counsel for the appellant and learned Spl.PP for the State.

4. It appears that the appellant was granted provisional bail on 11.02.2025 by the learned Addl. Sessions Judge-II-cum- Special Judge (Drugs and Cosmetics), Jamshedpur till 25.03.2025. However, due to typographical error the date has

been mentioned as 25.03.2024 instead of 25.03.2025 though the order sheet reveals that it was passed on 11.02.2025.

5. Under the circumstances, the provisional bail granted to the appellant namely, Purushottam Das Agarwal by the learned Court below is hereby confirmed and the appellant shall remain on the same bail bonds furnished before the learned Court below.

6. Thus, I.A. No.2650 of 2025 is allowed and stands disposed of.

Cr. Appeal (S.J) No.194 of 2025

7. Admit.

8. Call for the scanned copy of the Lower Court Records.

(Sanjay Prasad, J.) Saket/-