Gauri Shankar Pandit vs The State Of Jharkhand Through ...
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Jharkhand High Court

Gauri Shankar Pandit vs The State Of Jharkhand Through ... on 22 May, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
      Criminal Appeal (S.J.) No. 429 of 2025
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Gauri Shankar Pandit ..... Appellant Versus The State of Jharkhand through Vigilance ..... Respondent

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Anjani Kumar, Advocate For the State : Mr. Nehala Sharmin, Spl.P.P.

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02/22.05.2025

1. This Criminal Appeal has been filed on behalf of the Appellant by challenging the judgment of conviction dated 25.04.2025 and sentence dated 30.04.2025, passed in Vigilance Case No.41 of 2017, by Sri Laxman Prasad, Spl. Judge-Anti Corruption Bureau, West Singhbhum at Chaibasa, by which the appellant has been convicted for the offence under Section 7 of the Prevention of Corruption Act, 1988 and u/s 13(2) r/w 13(1)(d) of Prevention of Corruption Act and sentenced to undergo R.I. for Two (02) years [Two years] and fine of Rs.10,000/- for the offence punishable u/s 7 of the Prevention of Corruption Act, 1988 and R.I. for a period of One (01) year and fine of Rs.10,000/- for the offence punishable u/s 13(2) r/w Sec.13(1)(d) of Prevention of Corruption Act.

2. This Interlocutory Application has been filed under Section 430(1) of B.N.S.S., 2023 on behalf of the Appellant for confirmation of provisional bail as

granted by the learned Trial Court in Vigilance Case No.41 of 2017, vide order dated 30.04.2025 for a period of 30 days.

3. Learned counsel for the appellant prays for confirmation of the provisional bail granted to the Appellant by the learned Court below.

4. No objection is raised by the learned counsel for the State.

5. Under the circumstances, the provisional bail granted to the Appellant, namely Gauri Shankar Pandit, by the learned Trial Court in Vigilance Case No.41 of 2017, vide order dated 30.04.2025 is hereby confirmed.

6. Thus, I.A. No. 6390 of 2025 is allowed and stands disposed of.

Criminal Appeal (S.J.) No. 429 of 2025

7. Admit.

8. Call for the legible scanned copy of the L.C.R.

9. Issue Notice to the Informant.

(Sanjay Prasad, J.) s.m.