Abdul Kadir vs The State Of Jharkhand
2025 Latest Caselaw 6838 Jhar

Jharkhand High Court

Abdul Kadir vs The State Of Jharkhand on 13 November, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Appeal (SJ) No.956 of 2025
                        ....

1. Abdul Kadir,

2. Anwar Ansari,

3. Md. Lukman Ansari,

4. Yusuf Ansari,

5. Alam Ansari,

6. Sajid Ansari ......Appellants Versus

1.The State of Jharkhand

2.Vijay Kumar Mirdha ......Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellants : Mr. P.K. Choudhary, Advocate For the State : Mrs. Mohua Palit, APP ......

Order No.02/13.11.2025 I.A. No.14796 of 2025 This Criminal Appeal has been filed on behalf of the appellants by challenging the judgment and sentence dated 14.10.2025 passed by learned Special Judge (SC/ST) Act, Godda in SC/ST Case No.06/2023 in connection with Poraiyahat P.S. Case No.43/2022, corresponding to G.R. No.457/2023 by which the appellants has been convicted for the offences under Sections 147,448/149,323/149,504/149,148,341/149 of IPC and Section 3(1)(r) and 3(1)(s) of SC/ST Act and sentenced to undergo R.I. for six (06) months and R.I. for one (01) year and S.I. for fifteen (15) days and further R.I. for two (02) years and to pay the fine of Rs.5,000/-.

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

2. I.A. No.14796 of 2025 has been filed for confirmation of provisional bail which has been granted by the learned Trial Court

to the appellant vide order dated 14.10.2025.

3. Under the circumstances, the provisional bail granted to the appellants namely Abdul Kadir, Anwar Ansari, Md. Lukman Ansari, Yusuf Ansari, Alam Ansari and Sajid Ansari by the learned Trial Court below vide order dated 14.10.2025 for the period of one month is hereby confirmed.

4. Thus, this I.A. No.14796 of 2025 is allowed and stands disposed of.

5. Admit.

6. Learned counsel for the appellants is directed to implead the Informant as Respondent No.2 in this case in course of the day.

7. Issue notice to the newly added Respondent No.2 by Speed Post with A/D and for which, requisites etc. must be filed within two weeks' from today, failing which this Criminal Appeal (SJ) shall stand dismissed without further reference to the Bench.

8. Call for the legible scanned copy of the Lower Court Records from learned Court below.

9. Put up this case after six (06) weeks, if requisites are filed.

(Sanjay Prasad, J.) Dated 13.11.2025 Nishant/-