Dinesh Prasad Singh @ Dinesh Singh vs The State Of Jharkhand
2025 Latest Caselaw 6535 Jhar

Jharkhand High Court

Dinesh Prasad Singh @ Dinesh Singh vs The State Of Jharkhand on 16 October, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Cr. Appeal (S.J) No. 886 of 2025
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1. Dinesh Prasad Singh @ Dinesh Singh

2. Babulal Rai

3. Mano Singh

4. Prakash Singh

5. Vijay Rai

6. Bishnu Prasad Singh

7. Nakul Rai

8. Tarkeshwar Rai ......Appellants Versus The State of Jharkhand ......Respondent

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Rahul Ranjan, Advocate For the State : Ms. Priya Shrestha, Spl.P.P

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Order No: 02/ Dated: 16.10.2025 This Criminal Appeal has been filed on behalf of the appellants by challenging the judgment of conviction and sentence dated 18.09.2025 passed in S.T No. 78 of 2019 by Sri Ashok Kumar No. III, learned Additional Sessions Judge-II, Deoghar in connection with Mohanpur P.S Case No. 151 of 2018 by which the appellants have been convicted for the offences under Sections 147, 148, 323, 353/149 of I.P.C and sentenced to undergo S.I for two (02) years and to pay the fine of Rs. 10,000/-, S.I for three (03) years and to pay the fine of Rs. 10,000/-, S.I for one (01) year and to pay the fine of Rs. 1,000/- and S.I for two (02) years and to pay the fine of Rs. 10,000/- each respectively.

2. I.A No. 13719 of 2025 has been filed on behalf of the appellants for confirmation of provisional bail granted to the appellants vide order dated 18.09.2025.

3. It appears the learned Court below had granted provisional bail to the appellants vide order dated 18.09.2025 till 18.10.2025.

4. Accordingly, the provisional bail granted to the appellants vide order dated 18.09.2025 is, hereby, confirmed.

5. Thus, I.A No. 13719 of 2025 is allowed and stands disposed of.

Cr. Appeal (S.J) No. 886 of 2025

6. Admit.

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

(Sanjay Prasad, J.) Dated: 16.10.2025 Avinash/