Jharkhand High Court

Mandeep Choudhary vs The State Of Jharkhand on 5 May, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Cr. Appeal (S.J) No. 376 of 2025
1.Mandeep Choudhary
2.Surendra Choudhary                          ......     Appellants
                         Versus
The State of Jharkhand                        .......   Respondent
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellants : Mr. Sabyasanchi, Advocate For the State : Mr. Shiv Shankar Kumar, APP

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th 02/Dated:05 May, 2025 I.A. No.5539 of 2025

This Criminal Appeal has been filed on behalf of the appellant challenging the judgment of conviction and sentence dated 07.04.2025 passed in Sessions Trial No.131 of 2021, arising out of Meral P.S. Case No.104 of 2020 (G.R Case No.1847 of 2020) by Sri Nalin Kumar, learned Sessions Judge, Garhwa by which the appellant has been convicted for the offence under Sections 147, 341/149, 323/149, 427/149 and 353/149 of IPC and maximum sentence R.I. for two (02) years has been imposed for the offence under sections 427/149 and 353/149 IPC.

2. I.A. No.5539 of 2025 has been filed on behalf of the appellants for confirmation of provisional bail granted to the appellants vide order dated 07.04.2025 till 06.05.2025, during pendency of the appeal.

3. Heard Mr. Sabyanchi, learned counsel for the appellants and Mr. Shiv Shankar Kumar, learned APP for the State.

4. It appears that the appellants have been granted provisional bail by the learned Court below vide order dated 07.04.2025 till 06.05.2025.

5. Under the circumstances, the provisional bail granted to the appellant no.1 namely, Mandeep Choudhary and appellant no.2 namely Surendra Choudhary by the learned Court below is hereby confirmed.

6. Thus, I.A. No.5539 of 2025 is allowed and stands disposed of.

Cr. Appeal (S.J) No.376 of 2025

7. Admit.

8. Issue notice.

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

(Sanjay Prasad, J.) Saket/-