Sakendra Chaudhari @ Satyendra ... vs The State Of Jharkhand
2025 Latest Caselaw 150 Jhar

Citation : 2025 Latest Caselaw 150 Jhar
Judgement Date : 5 May, 2025

Jharkhand High Court

Sakendra Chaudhari @ Satyendra ... 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. 377 of 2025
Sakendra Chaudhari @ Satyendra Choudhary
                                           ......       Appellant
                         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. Suraj Singh, Advocate For the State : Mr. Shiv Shankar Kumar, APP

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th 02/Dated:05 May, 2025 I.A. No.5267 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.5267 of 2025 has been filed on behalf of the appellant 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. Suraj Singh, learned counsel for the appellant and Mr. Shiv Shankar Kumar, learned APP for the State.

4. It appears that the appellant has 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 namely Sakendra Chaudhari @ Satyendra Choudhary by the learned Court below is hereby confirmed.

6. Thus, I.A. No.5267 of 2025 is allowed and stands disposed of.

Cr. Appeal (S.J) No.377 of 2025

7. Admit.

8. Issue notice.

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

(Sanjay Prasad, J.) Saket/-