Sajid Ansari @ Sajid Khan vs State Of Jharkhand & Anr
2025 Latest Caselaw 7061 Jhar

Jharkhand High Court

Sajid Ansari @ Sajid Khan vs State Of Jharkhand & Anr on 20 November, 2025

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Cr. Appeal (D.B.) No. 103 of 2024
                                     ------
 Sajid Ansari @ Sajid Khan          ....    .... .... Appellant
                            Versus
  State of Jharkhand & Anr.         ....    .... .... Respondents


 CORAM:       SRI ANANDA SEN, J.

SRI GAUTAM KUMAR CHOUDHARY, J.

For the Appellant : Mr. Md Nasim Akhtar, Advocate For the State : Mr. Subodh Kumar Dubey, APP For the Informant : Mr. Rakesh Kumar, Advocate

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07/20.11.2025 I.A. No. 14675 of 2025 This interlocutory application has been filed by the appellant, namely, Sajid Ansari @ Sajid Khan praying therein to suspend the sentence and release him on bail during pendency of this appeal.

2. The appellant has been convicted and sentenced in Sessions Trial No. 117/2022, for the offence under Sections 304-B of IPC in connection with Chas P.S. Case No. 294 of 2021. He has been sentenced to undergo rigorous imprisonment for 10 years.

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. The appellant renewed his prayer for bail as he is in custody for more than two and half years whereas he has been sentenced to undergo rigorous imprisonment for 10 years.

6. Learned counsel on behalf of the appellant submits that there is no likelihood of this appeal to be taken up in near future in spite of the fact that this is admitted. He lastly submits that there is no viscera report confirming the death to be due to poison.

7. Considering the period of custody and in absence of viscera report, we are inclined to allow this interlocutory application. Accordingly, upon suspending the sentence, the appellant, namely, Sajid Ansari @ Sajid Khan 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-IV-cum-Special Judge (Crime Against Women) Bokaro in connection with Sessions Trial Case No. 117 of 2022 with a condition that he shall appear and mark his attendance before the Registrar, Civil Court, Bokaro, once in every four months till the disposal of this appeal.

(ANANDA SEN, J.)

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

27.11.2025