Jharkhand High Court
Rizwan Ansari vs The State Of Jharkhand on 24 November, 2025
Author: Sanjay Prasad
Bench: Sanjay Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (SJ) No. 165 of 2025
....
1. Rizwan Ansari
2. Mustafa Ansari @ Md. Mustafa
3. Sukara Ansari @ Sukra Ansari @ Sakur Ansari
...... Appellants
Versus
1. The State of Jharkhand
2. Jitan Mirdha ..... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
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For the Appellant : Mr. P. K. Chaudhary, Advocate
For the State : Mr. Someshwar Roy, A. P. P.
......
ORAL ORDER IN COURT
I. A. No. 13873 of 2025
04/24.11.2025 Learned counsel for the appellant is permitted to delete
the word 'provisional' from the 2nd page of I. A. No. 13873 of
2025 in course of the day.
2. This Criminal Appeal has been filed on behalf of the
appellants challenging the impugned judgment of conviction and
sentence dated 26.11.2024 passed by Sri Kumar Pawan, learned
Special Judge (SC/ST Act), Godda in connection with
Mahagama P. S. Case No. 60 of 2019 corresponding to G. R.
No. 634 of 2020 [SC/ST Case No. 09 of 2019] by which the
appellants have been convicted for the offences under Sections
341/323/504/506/34 of the Indian Penal Code and Section 3
(1)(r) & (1)(s) of the SC/ST Act, 1989 and sentenced to undergo
S. I. for a period one (1) month for the offence under Section
341/34 of the Indian Penal Code and sentenced to undergo R.I.
for a period of one (1) year each for the offences under Section
323/34, 504/34 and 506/34 of the Indian Penal Code and
sentenced to undergo R. I. for a period of two (2) years and to
pay the fine of Rs. 5,000/- each for the offence Section 3 (1)(r)
& (1)(s) of the SC/ST Act, 1989.
However, all the sentences have been directed to run
concurrently.
3. I. A. No. 13873 of 2025 has been filed on behalf of the
appellants under Section 430 (1) of BNSS, 2023 for the
suspension of sentence and for grant of bail, during the
pendency of this Criminal Appeal.
4. Heard learned counsel for the appellants and learned
A.P.P. for the State.
5. It is submitted by the learned counsel for the appellants
that the appellants were granted provisional bail vide order dated
26.11.2024 by the learned Court below for a period of thirty
(30) days, but they filed this Criminal Appeal after some delay
and in the meantime, provisional bail of the appellants had
expired and thereafter, the appellants have surrendered on
11.09.2025 before the learned Court below and as such, the
appellants may be enlarged on bail.
6. Learned counsel for the State has not raised serious
objection.
7. Having heard learned counsels for the parties and
considering the facts and circumstances of the case, it transpires
that the appellants have been convicted for the bailable offences
under Sections 341/323/504/506/34 of the Indian Penal Code
and Section 3 (1)(r) & (1)(s) of the SC/ST Act, 1989.
8. It appears that appellants are in custody since
11.09.2025.
9. Considering the facts and the circumstances of the case
and also the fact that the appellants are in custody since
11.09.2025, the appellants namely Rizwan Ansari, Mustafa Ansari
@ Md. Mustafa and Sukara Ansari @ Sukra Ansari @ Sakur Ansari
are directed to be released on bail on furnishing bail bonds of
Rs. 10,000/- (Ten thousand only) each with two sureties of the
like amount each to the satisfaction of Sri Kumar Pawan,
learned Special Judge (SC/ST Act), Godda/ or his Successor
Court in connection with Mahagama P. S. Case No. 60 of 2019
corresponding to G. R. No. 634 of 2020 [SC/ST Case No. 09 of
2019].
10. Thus, I. A. No. 13873 of 2025 is allowed and stands
disposed of.
11. Learned counsel for the appellant is directed to implead
the Informant in course of the day.
12. Admit.
13. Office is directed to issue notice to the Informant by
Speed Post with A/D.
14. Call for the scanned copy of the Lower Court Records.
(Sanjay Prasad, J.)
Dated 24.11.2025
Kamlesh/
