Md. Habibulla vs The State Of Jharkhand
2025 Latest Caselaw 309 Jhar

Jharkhand High Court

Md. Habibulla vs The State Of Jharkhand on 8 May, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Cr. Appeal (S.J) No. 414 of 2025
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1. Md. Habibulla

2. Md. Akhtar @ Akhtar ......Appellants Versus

1. The State of Jharkhand

2. Rupesh Das .......Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellants : Mr. Lukesh Kumar, Advocate For the State : Mr. Achinto Sen, Advocate

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Order No: 02/ Dated: 08.05.2025 This Criminal Appeal has been filed on behalf of the

appellants by challenging the judgment of conviction and sentence

dated 24.04.2025 passed by learned Special Judge (SC/ST) Act,

Godda in connection with SC/ST Case No. 67 of 2017 by which

the appellants have been convicted for the offences under Section

504/34 of I.P.C and Section 3(1)(s) of SC/ST Act and sentenced to

undergo S.I for 1 year each, R.I for one (01) year and to pay the

fine of Rs. 2,000/- each respectively.

2. I.A No. 6194 of 2025 has been filed on behalf of the

appellants for confirmation of provisional bail granted to the

appellants vide order dated 24.04.2025.

3. It appears that the appellants have been granted

provisional bail by the learned Court below vide order dated

24.04.2025 for a period of thirty (30) days.

4. Under the circumstances, the provisional bail granted to

the appellants vide order dated 24.04.2025 is, hereby, confirmed.

5. Thus, I.A No. 6194 of 2025 is allowed and stands

disposed of.

Cr. Appeal (S.J) No. 414 of 2025

6. Admit.

7. Call for the legible scanned copy of the Lower Court

Records.

(Sanjay Prasad, J.) Avinash/