Deepak Kumar vs The State Of Jharkhand
2025 Latest Caselaw 3767 Jhar

Jharkhand High Court

Deepak Kumar vs The State Of Jharkhand on 27 May, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Cr. Appeal (SJ) No. 416 of 2025
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Deepak Kumar, son of Ashrafi Ram, R/o Village-Majhiaon, P.O. & P.S.-Majhiaon, District-Garhwa, Jharkhand.

.......... Appellant.

-Versus-

The State of Jharkhand .......... Respondent.

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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Appellant : Mr. Vishal Srivastava, Advocate For the Respondent: Mr. Pankaj Kumar, P.P.

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     Order No.02                              Date: 27.05.2025

1.   Admit

2. Call for the trial court record.

I.A. No. 6108 of 2025:

3. The present interlocutory application has been filed on

behalf of the appellant for confirming the provisional bail

granted to the petitioner by learned Sessions Judge,

Garhwa in connection with Majhiaon P.S. Case No. 127 of

2015.

4. Learned counsel for the petitioner submits that pursuant

to the conviction of the appellant vide impugned judgment

dated 07.04.2025, the appellant was sentenced to

undergo R.I. of two years along with fine of Rs.10,000/-

under Section 324 of the I.P.C. and R.I. of two years along

with fine of Rs.10,000/- under Section 353 of the I.P.C. He

was also granted provisional bail on the said date till

06.05.2025 which was subsequently extended till

05.06.2025 vide order dated 06.05.2025. Hence, the

provisional bail granted by the trial court may be

confirmed by this Court during the pendency of the

present appeal.

5. Having heard leaned counsel for the parties and on

perusal of the impugned judgment dated 07.04.2025, the

provisional bail granted to the petitioner vide order dated

07.04.2025 and extended vide subsequent order dated

06.05.2025 is hereby confirmed.

6. I.A. No. 6108 of 2025 is disposed of.

(Rajesh Shankar, J.) Vikas/