Vimal Dey @ Bimal Dey @ Bappa vs The State Of Jharkhand
2025 Latest Caselaw 5763 Jhar

Jharkhand High Court

Vimal Dey @ Bimal Dey @ Bappa vs The State Of Jharkhand on 12 September, 2025

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

 IN THE HIGH COURT OF                       JHARKHAND AT RANCHI

                         Cr. A (D.B.) No. 757 of 2018
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Vimal Dey @ Bimal Dey @ Bappa, aged about 33 years, son of Chandra Mohan Dey, resident of Bolaidih, Balrampur P.O. & P.S.- Gamhria, District- Saraikella- Kharsawan . ... ... Appellant Versus The State of Jharkhand ... ... Respondent

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CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Appellant : Mr. A.K. Chaturvedi, Advocate For the Respondent : A.P.P.

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th 06/Dated: 12 September, 2025 I.A. No.10173 of 2025

1. Heard Mr. A.K. Chaturvedi, learned counsel for the appellant as well as learned Additional Public Prosecutor for the State.

2. The prayer for bail of appellant was earlier dismissed as not pressed in I.A. No. 9298 of 2022.

3. It has submitted that the appellant is in custody since from the date of the judgment i.e. 15.12.2017 and during the trial also he was in custody for two years which in fact means the appellant has remained in custody for total period of 11 years.

4. Learned Additional Public Prosecutor though has opposed the prayer for bail of the appellant, but has not disputed the aforesaid facts.

5. Regard being had to the period of custody undergone by the appellant during the pendency of this appeal, we are inclined to admit the appellant on bail. Accordingly, during the pendency of this appeal, the appellant is directed to be released on bail on furnishing bail bond of Rs.10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of learned District & Additional Sessions Judge-III,

Page | 1 Seraikella- Kharsawn in Sessions Trial No. 28 of 2009 arising out of Adityapur P.S. Case No. 221 of 2008 (G.R. Case No. 775 of 2008).

6. 6. Accordingly, I.A. No.10173 of 2025 is allowed and disposed of.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.)

Amar/-