Anil Yadav @ Anil Kumar Yadav vs The State Of Jharkhand
2025 Latest Caselaw 3486 Jhar

Jharkhand High Court

Anil Yadav @ Anil Kumar Yadav vs The State Of Jharkhand on 25 March, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Cr. Appeal (S.J) No. 254 of 2025
1.Anil Yadav @ Anil Kumar Yadav
2.Sunil Yadav @ Sunil Kumar
3.Vicky Kumar Yadav @ Vicky Kumar
4.Mukesh Sharma @ Mukash Sharma
5.Suraj Kumar Sao                            ......         Appellants
                    Versus
The State of Jharkhand                     ....... Respondent
                      ---------

CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

----------

For the Appellants : Mr. Sanjay Kumar Pandey, Advocate For the State : Mr. Santosh Kumar Shukla, APP

-----------

th 02/Dated:25 March, 2025 I.A. No.2607 of 2025

This Criminal Appeal has been filed on behalf of the appellant challenging the judgment of conviction dated 01.02.2025 and sentence dated 01.02.2025 passed in Sessions Trial No.62 of 2019, arising out of Telaiya P.S. Case No.49 of 2018 (G.R. No.226 of 2018) by Sri Bal Krishan Tiwari, learned Sessions Judge, Koderma by which the appellants have been convicted for the offences under Sections 147, 283/149, 323/149, 324/149, 332/149, 341/149, 353/149 and 504/149 of IPC and sentenced to undergo R.I. for 02 years and to pay fine of Rs.500/, fine of Rs.200, R.I. for 01 year and to pay the fine of Rs.500/, R.I. for 03 years and fine of Rs.5000/, R.I for 03 years and Fine of Rs.5000/, R.I for 01 month and fine of Rs.500/, R.I. for 02 years and fine of Rs.1000/ and R.I. for 02 years and fine of Rs.1000/- each respectively.

2. I.A. No.2607 of 2025 has been filed on behalf of the appellants for confirmation of provisional bail to the appellants which was granted by the learned Trial Court on 01.02.2025, during pendency of the present Criminal Appeal.

3. Heard Mr. Sanjay Kumr Pandey, learned counsel for the appellants and Mr. Santosh Kumar Shukla, learned APP for the State.

4. It appears that all the appellants have been granted provisional bail on 01.02.2025 by the Sessions Judge, Koderma for a period of one month.

5. Under the circumstances, the provisional bail granted to the appellants namely, Anil Yadav @ Anil Kumar Yadav, Sunil Yadav @ Sunil Kumar, Vicky Kumar Yadav @ Vicky Kumar, Mukesh Sharma @ Mukash Sharma and Suraj Kumar Sao 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.2607 of 2025 is allowed and stands disposed of.

Cr. Appeal (S.J) No.254 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 scanned copy of 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 one week from today.

11. Put up this case after receipt of the Lower Court Records.

(Sanjay Prasad, J.) Saket/-