Jharkhand High Court

Manish Kumar 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. 409 of 2025
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1. Manish Kumar

2. Sharwan Kumar @ Shravan Verma

3. Nitish Kumar ......Appellants Versus The State of Jharkhand .......Respondent

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Sahil, Advocate For the State : Mr. Pankaj Kumar Mishra, 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 dated 08.04.2025 and sentence dated 11.04.2025 passed by Sri Rakesh Chandra, learned Additional Sessions Judge-III, Koderma in connection with Session Trial No. 42 of 2021 (arising out of Telaiya P.S Case No. 14 of 2021 corresponding to G.R. Case No. 284 of 2021 by which the appellants have been convicted for the offence under Section 25(1-B)a of Arms Act and sentenced them to undergo R.I for 2.5 years and to pay the fine of Rs. 5,000/-.

2. Although, the learned Court below has acquitted the appellants for the charges under Section 26 and 35 of the Arms Act.

3. I.A No. 5938 of 2025 has been filed on behalf of the appellants no. 1 and 2 namely Manish Kumar and Sharwan Kumar @ Shravan Verma for confirmation of provisional bail granted vide order dated 11.04.2025 till 08.05.2025.

4. It appears that the appellants no. 1 and 2 have been granted provisional bail by the learned Court below vide order dated 11.04.2025 till 08.05.2025.

5. Under the circumstances, the provisional bail granted to the appellants no. 1 and 2 namely Manish Kumar and Sharwan Kumar @ Shravan Verma is, hereby, confirmed.

6. Thus, I.A No. 5938 of 2025 is allowed and stands disposed of.

7. I.A No. 6067 of 2025 has been filed on behalf of the appellants no. 3 namely Nitish Kumar for confirmation of provisional bail granted vide order dated 15.04.2025 till 08.05.2025.

8. Learned counsel for the appellant has submitted that the appellant no. 3 namely Nitish Kumar was in custody in some other case and later on, he was granted provisional bail vide order dated 15.04.2025 till 08.05.2025.

9. Under the circumstances, the provisional bail granted to the appellants no. 3 namely Nitish Kumar is, hereby, confirmed.

10. Thus, I.A No. 6067 of 2025 is allowed and stands disposed of.

Cr. Appeal (S.J) No. 409 of 2025

11. Admit.

12. Call for the legible scanned copy of the Lower Court Records.

(Sanjay Prasad, J.) Avinash/