Manager Rajak vs The State Of Jharkhand
2025 Latest Caselaw 6567 Jhar

Jharkhand High Court

Manager Rajak vs The State Of Jharkhand on 17 October, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
       Cr. Appeal (S.J) No. 854 of 2025
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Manager Rajak                           ......Appellant
                        Versus
1. The State of Jharkhand
2. Sunil Bouri                                 ......Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Ms. Rajni Singh, Advocate For the State : Mr. Bishambhar Shastri, A.P.P

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Order No: 02/ Dated: 17.10.2025 This Criminal Appeal has been filed on behalf of the appellant challenging the judgment of conviction and sentence dated 23.07.2025 passed in S.T No. 99 of 2024 by Sri. Radha Krishan, learned Principal Session Judge, Jamatar in connection with Karmatanr P.S Case No. 89 of 2023 corresponding to G.R Case No. 218 of 2023 by which the appellant has been convicted for the offences under Section 323 and 341 of the I.P.C and sentenced to undergo R.I for six (06) months and to pay the fine of Rs. 1,000/- and R.I for one (01) month and to pay the fine of Rs. 500/- respectively.

2. I.A No. 11142 of 2025 has been filed on behalf of the appellant for confirmation of provisional bail granted to the appellant vide order dated 23.07.2025 and order dated 27.08.2025 by the learned Court below.

3. It appears that the appellant had granted provisional bail vide order dated 23.07.2025 by the learned Court below and which was extended vide order dated 27.08.2025 for a period of one (01) months, which is evident from the supplementary

affidavit dated 09.09.2025.

4. It appears that this appeal has been filed within time on 18.08.2025.

5. Accordingly, the provisional bail granted to the appellant by the learned Trial Court vide order dated 23.07.2025 is, hereby, confirmed.

6. Thus, I.A No. 11142 of 2025 is allowed and stands disposed of.

Cr. Appeal (S.J) No. 854 of 2025

7. Learned counsel for the appellant is directed to implead the informant as Respondent No. 2 in this case in course of the day.

8. Issue notice to the newly added Respondent No. 2 by speed post with A/D and for which, requisites etc. must be filed two weeks after Diwali Vacation 2025, failing which, this Criminal Appeal shall stand dismissed without further reference to the Bench.

(Sanjay Prasad, J.) Dated: 17.10.2025 Avinash/