Chetan Kumar Verma @ Chetan Verma vs The State Of Jharkhand
2025 Latest Caselaw 5455 Jhar

Jharkhand High Court

Chetan Kumar Verma @ Chetan Verma vs The State Of Jharkhand on 2 September, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Appeal (SJ) No.738 of 2025
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Chetan Kumar Verma @ Chetan Verma ......Appellant 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. Anurag Kashyap, Advocate For the State : Mr. V.K. Vashistha, APP ......

nd Order No.02/2 September 2025 I.A. No.11644 of 2025 This Criminal Appeal has been filed on behalf of the

appellant by challenging the judgment of conviction dated

07.08.2025 and sentence dated 12.08.2025 passed by learned

Special Judge, ACB, West Singhbhum at Chaibasa in Vigilance

Case No.06/2018 in connection with A.C.B. Jamshedpur P.S. Case

No.06/2018 by which the appellant has been convicted for the

offence under Section 7 of Prevention of Corruption Act, 1988 and

sentenced to undergo R.I. for three (03) years and to fine of the

Rs.10,000/-

2. I.A. No.11644 of 2025 has been filed for confirmation of

provisional bail which has been granted by the learned Trial Court

to the appellant vide order dated 12.08.2025 till 17.09.2025.

3. Under the circumstances, the provisional bail granted to

the appellant namely Chetan Kumar Verma @ Chetan Verma by

the learned Trial Court below vide order dated 12.08.2025 till

17.09.2025 is hereby confirmed.

4. Thus, this I.A. No.11644 of 2025 is allowed and stands

disposed of.

5. Admit.

6. Call for the legible scanned copy of the Lower Court

Records from learned Court below.

(Sanjay Prasad, J.) Nishant/-