Pawan Kr. Soni @ Pawan Kumar @ Pawan Kumar ... vs The State Of Jharkhand
2025 Latest Caselaw 6723 Jhar

Jharkhand High Court

Pawan Kr. Soni @ Pawan Kumar @ Pawan Kumar ... vs The State Of Jharkhand on 6 November, 2025

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Appeal (D.B.) No. 1464 of 2023
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  Pawan Kr. Soni @ Pawan Kumar @ Pawan Kumar Verma, S/o
  Vasudeo Prasad, R/o IDH Colony, Alamganj, P.O. & P.S.-Alamganj,
  District-Patna (Bihar)
                                   ....    .... .... Appellant
                          Versus
  The State of Jharkhand           ....    .... ....  Respondent

CORAM:          SRI ANANDA SEN, J.

SRI GAUTAM KUMAR CHOUDHARY, J.

For the Appellant : Mr. Indrajit Sinha, Advocate Mr. Ankit Vishal, Advocate For the State : Mr. Rajneesh Vardhan, APP

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07/06.11.2025 I.A. No. 13793 of 2025 This interlocutory application has been filed by the appellant, praying therein to suspend the sentence and release them on bail during pendency of this appeal.

2. The appellant has been convicted and sentenced in connection with Bankmore P.S. Case No. 247 of 2020 in Sessions Trial No. 260/2021, for the offence under Sections 395 of IPC. He has been sentenced to undergo rigorous imprisonment for 10 years and fine amount of Rs.50,000/-

3. Heard, the learned counsel for the appellant and learned A.P.P. for the State and have gone through the impugned judgment, the evidence and the Trial Court Records.

4. Opportunity was given to the State to oppose the bail, which the State availed and opposed.

5. Prayer for bail after suspending the sentence of this appellant was earlier rejected vide order dated 19.08.2024.

6. Learned counsel for the appellant submits that appellant has now remained in custody for more than five years as against the sentence of 10 years which is for fixed term and appellant has served more than half of sentence

7. Considering the aforesaid facts, we are inclined to allow this interlocutory application. Accordingly, upon suspending the sentence, the appellant, namely, Pawan Kr. Soni @ Pawan Kumar @ Pawan Kumar Verma is directed to be released on bail during the pendency of this appeal, on furnishing bail bonds of Rs.10,000/- (Rs. Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge-II, Dhanbad in connection with Bankmore P.S. Case No. 247 of 2020 (Sessions Trial No. 260/2021) with a condition that one of the bailors should be close relative of the appellant and that he shall appear and mark his attendance before the Registrar, Civil Court, Dhanbad, once in every four months till the disposal of this appeal.

7. I.A. No. 13793 of 2025 stands allowed.

(ANANDA SEN, J.)

(GAUTAM KUMAR CHOUDHARY, J.) Sandeep/Pawan/-

Uploaded 10.11.2025