Chhotu Yadav @ Ajay Yadav @ Ajay Kumar ... vs State Of Jharkhand
2025 Latest Caselaw 3558 Jhar

Jharkhand High Court

Chhotu Yadav @ Ajay Yadav @ Ajay Kumar ... vs State Of Jharkhand on 28 March, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Appeal (SJ) No. 56 of 2025
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Chhotu Yadav @ Ajay Yadav @ Ajay Kumar Yadav, aged about 32 years son of Late Gandhari Yadav, resident of Village Gidhiya, Post Office & Police Station Devipur, District- Deoghar, Jharkhand ...... Appellant Versus State of Jharkhand ..... Respondent

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Lalit Yadav, Advocate For the State : Mr. Satish Kumar Keshri, A. P. P. .......

I. A. No. 13651 of 2024 02/28.03.2025 This Criminal Appeal has been filed on behalf of the appellant challenging the impugned judgment of conviction and sentence dated 18.11.2024 passed by Sri Rajendra Kumar Sinha, learned Special Judge, POCSO, Deoghar by which the appellant has been convicted for the offences under Sections 323/341/354 of the Indian Penal Code and Section 12 of the POCSO Act and sentenced to undergo R. I. for a period of three (3) years and to pay fine of Rs. 10,000/- for the offence under Section 354 of the Indian Penal Code and sentenced to undergo R. I. for a period of six (6) months for the offence under Section 323 of the Indian Penal Code and sentenced to undergo R. I. for a period of one (1) month for the offence under Section 341 of the Indian Penal Code.

All the sentences have been directed to run concurrently.

2. I. A. No. 13651 of 2024 has been filed on behalf of the appellant for confirmation of Provisional Bail granted by the learned Court below on 18.11.2024 till 18.12.2024.

3. Though the Appeal was filed on 16.12.2024, but no

steps has been taken on behalf of the appellant by the learned Court below. Accordingly, I am not inclined to extend the provisional bail of the appellant as the provisional bail granted to the appellant has already expired on 18.12.2024 itself.

4. The appellant is directed to surrender before the learned Court below and make proper prayer before the learned Court below.

5. Thus, I. A. No. 13651 of 2024 is hereby rejected.

(Sanjay Prasad, J.) Kamlesh/