Md. Aslam vs The State Of Jharkhand
2025 Latest Caselaw 3763 Jhar

Jharkhand High Court

Md. Aslam vs The State Of Jharkhand on 22 May, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Appeal (S.J.) No. 431 of 2025

   1. Md. Aslam
   2. Md. Faiyaj
   3. Md. Aftab @ Md. Murshid
   4. Md. Alamgir
  5. Md. Mehar Ali @ Mehar Ali              ... 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. Peeyush K. Choudhary, Advocate For the State : Mr. Achinto Sen, A.P.P. .....

Order No. 02/ Dated: 22.05.2025 This instant appeal has been filed on behalf of the appellants by challenging the judgment of conviction and sentence dated 24.04.2025 passed in SC/ST Case No. 67 of 2017 arising out of Mahagama P.S. Case No. 49 of 2017 Corresponding to G.R. Case No. 572 of 2017 by Sri Kumar Pawan, the learned Special Judge(SC/ST Act), Godda by which the appellants have been convicted for the offences under section 504/34 of the I.P.C. and Section 3(1)(s) of SC/ST Act and sentenced to undergo S.I. for one year and R.I. For one year and to pay fine of Rs. 2,000/- each .

2. I.A. No. 6521 of 2025 has been filed on behalf of the appellants for confirmation of the provisional bail of granted to the appellants on 24.04.2025.

3. It appears that the learned Special Judge (SC/ST Act) Godda has granted provisional bail to the appellants

for the period of thirty (30) days vide order dated 24.04.2025.

4. Under the circumstances, the provisional bail of the appellants granted vide order dated 24.04.2025 by the learned Trial Court is, hereby, confirmed.

5. Thus, I.A. No 6521 of 2025 is allowed and stands disposed of.

Cr. Appeal (S.J.) No. 431 of 2025

6. Admit.

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

8. Issue notice to the Informant.

(Sanjay Prasad, J.)

Bibha/