Harish Ansari vs The State Of Jharkhand
2025 Latest Caselaw 7017 Jhar

Jharkhand High Court

Harish Ansari vs The State Of Jharkhand on 19 November, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. Appeal (SJ) No. 883 of 2025

            1. Harish Ansari
            2. Harun Ansari @ Harun Miya
            3. Md. Saddam Ansari @ Saddam Ansari
            4. Sahabuddin Ansari                          ... Appellants
                                    Versus
            The State of Jharkhand                        ..... Respondent
                                    With
                          Cr. Appeal (SJ) No. 838 of 2025

            1. Gul Mohammad Ansari @ Goli Mian
            2. Firoj Ansari
            3. Ismail Ansari                                     ...      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. Kaushik Sarkhel, Advocate [Cr. Appeal (SJ) No. 883 of 2025] Mr. Rishu Ranjan, Advocate [Cr. Appeal (SJ) No. 838 of 2025] For the State : Mr. P. D. Agrawal, Spl. P. P. (in both cases) ......

02/19.11.2025 Explanation furnished by Sri Radha Krishan, learned Principal District and Sessions Judge, Jamtara vide letter dated 13.11.2025 has been produced before this Court and the same shall be considered on the next date fixed in this case on merit. Let it be kept on record.

2. Heard learned counsel for the appellants and learned counsel for the State.

3. Pursuant to the order dated 15.10.2025 [Cr. Appeal (SJ) No. 838 of 2025] and order dated 17.10.2025 [Cr. Appeal (SJ) No. 883 of 2025] passed by this Court, Sri Ravi Anand, Deputy Commissioner, Jamtara and Raj Kumar

Mehta, Superintendent of Police, Jamtara are present before this Court today.

4. Mr. P.D. Agrawal, learned Spl. P. P. has submitted that District Administration will be taking suitable steps in regard to the judgment and sentence dated 30.08.2025 passed by learned Principal District and Sessions Judge, Jamtara and they are examining the matter and they will take appropriate steps, if it is felt necessary. It is further submitted that District Administration shall be taking steps for enhancement of sentence of the appellants and by filing objection to the Interlocutory Applications filed on behalf of the appellants for confirmation of provisional bail.

5. Learned Spl. P. P. has submitted he will file objection to the Interlocutory Applications i.e. I.A. No. 13709 of 2025 [Cr. Appeal (SJ) No. 838 of 2025] and I.A. No. 12976 of 2025 [Cr. Appeal (SJ) No. 883 of 2025] filed on behalf of the appellants.

6. Under the circumstances, personal appearance of Sri Ravi Anand, Deputy Commissioner, Jamtara and Raj Kumar Mehta, Superintendent of Police, Jamtara are dispensed with for the present.

7. Put up these cases on 17.12.2025.

8. Till then, the provisional bail granted to the appellants vide order dated 30.08.2025 by Sri Radha Krishna, learned Principal District and Sessions Judge, Jamtara in connection with Sessions Trial No. 77 of 2023 is extended.

(Sanjay Prasad, J.) Dated 19.11.2025 Kamlesh/