Prasenjeet Sardar @ Prosenjit Sardar vs The State Of Jharkhand
2025 Latest Caselaw 6905 Jhar

Jharkhand High Court

Prasenjeet Sardar @ Prosenjit Sardar vs The State Of Jharkhand on 17 November, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Appeal (S.J) No. 807 of 2025
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1. Prasenjeet Sardar @ Prosenjit Sardar

2. Abhijeet Jena @ Avijit Sena

3. Rajesh Nayak ......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. Arvind Kumar Choudhary, Advocate For the State : Mr. Pankaj Kumar, P.P

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Order No: 05/ Dated: 17.11.2025 This Criminal Appeal has been filed on behalf of the appellants by challenging the judgment of conviction and sentence dated 05.08.2025 passed in S.T Case No. 123 of 2022 by Sri Ramashanker Singh, learned Sessions Judge, Seraikella (Kharsawan) in connection with Seraikella P.S Case No. 24 of 2020 corresponding to G.R No. 326 of 2020 by which the appellants have been convicted for the offences under Sections 457/380/414 of the I.P.C and sentenced to undergo R.I for three (03) years to pay the fine of Rs. 5000/- , R.I for three (03) years and to pay the fine of Rs. 3000/-, R.I for two years (02) years and to pay the fine of Rs. 500/- each respectively.

2. I.A No. 12631 of 2025 has been filed on behalf of the appellants for confirmation of the provisional bail granted to the appellants by the learned Court below vide order 05.08.2025 for a period of two (02) months.

3. Learned counsel for the State has submitted that District

Administration is taking necessary steps in regard to the judgment dated 05.08.2025 passed in in S.T Case No. 123 of 2022 by Sri Ramashanker Singh, learned Sessions Judge, Seraikella (Kharsawan) and the matter has been endorsed to the office of learned Advocate General.

3. It appears that the learned Court below had granted provisional bail to the appellants vide order dated 05.08.2025 for a period of two (02) months.

4. It appears that the provisional bail granted to the appellants vide order dated 05.08.2025 by the learned Court below was extended vide order dated 14.10.2025 and 03.11.2025 passed by this Court till today i.e on 17.11.2025.

5. It appears that this Criminal Appeal has been filed by the appellant on 01.09.2025.

6. Under the circumstances, the provisional bail granted to the appellants by the learned Court below vide order dated 05.08.2025 is, hereby, confirmed.

7. Thus, I.A No. 12631 of 2025 is allowed and stands disposed of.

Cr. Appeal (S.J) No. 807 of 2025

8. Admit.

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

(Sanjay Prasad, J.) Dated: 17.11.2025 Avinash/