Ramu Karmali vs The State Of Jharkhand
2025 Latest Caselaw 78 Jhar

Jharkhand High Court

Ramu Karmali vs The State Of Jharkhand on 2 May, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Appeal (SJ) No.163 of 2025
                         ....

Ramu Karmali                                    ......Appellant
                         Versus
1. The State of Jharkhand
2. Guardian of Victim Girl X                    ......Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant        : Mr. Ajeet Kr. Singh, Advocate
For the State            : Ms. Kumari Rashmi, APP
                         ......
Order No.05/02.05.2025
 I.A. No.2492 of 2025

This Criminal Appeal has been filed on behalf of the appellant by challenging the judgment of conviction dated 27.11.2024 and sentence dated 30.11.2024 passed in Special POCSO Case No.01/2022 arising out of Gola P.S. Case No.100 of 2021 by Sri Alok Kumar Dubey, learned Principal District and Sessions Judge, Ramgarh by which the appellant has been convicted for the offences under Sections 354, 354D and 509 of IPC and sentenced to undergo R.I. for three (03) years and R.I. for three (03) years and R.I. for three (03) years regularly and further sentenced to undergo R.I for three (03) years for the offence under Section 12 of POCSO Act and to pay the fine of Rs.2000/- each.

However, all the sentences have been directed to run concurrently.

2. I.A. No. 2492 of 2025 has been filed on behalf of the appellant for confirmation of provisional bail granted to the appellants for two months by the vide order dated 30.11.2024.

3. Heard learned counsel for the appellant and learned APP for the State.

4. Office is directed to accept the Supplementary Affidavit

filed by the learned counsel for the appellant

5. Learned counsel for the appellant has submitted that he has submitted the supplementary Affidavit today i.e. 02.05.2025 by which the Provisional Bail has been extended vide order dated 22.04.2025 for the period of further fifteen (15) days by learned Sessions Judge, Ramgarh which has been enclosed as Annexure-2 to the Supplementary Affidavit.

6. Learned APP raised no objection.

7. Having heard learned counsel for both the sides and considering the facts of this case, the Provisional Bail is granted to the appellant namely Ramu Karmali by the learned Court below is hereby confirmed.

8. This I.A. No.2492 of 2025 is allowed and stands disposed of.

9. Admit.

10. Learned counsel for the appellant is directed to implead the Guardian of Victim girl X as Respondent No.2 in this case in course of the day.

11. Learned counsel for the petitioner is directed to issue notice to the newly added Respondent No.2 under registered cover with A/D as well as ordinary process and for which, requisites etc. must be filed within two weeks from today, failing which this Criminal Appeal shall dismissed without further reference to the Bench.

12. Learned APP is also directed to get served the notice of this Criminal Appeal upon the guardian of victim girl X through the Officer- In-charge of concerned Police Station and shall file an affidavit with regard to service of notice upon the victim.

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

14. Let a copy of this order be sent to the learned Court below and also handed over to the learned APP for the needful.

(Sanjay Prasad, J.) Nishant/-