Raju Vishwakarma vs The State Of Jharkhand
2025 Latest Caselaw 5860 Jhar

Jharkhand High Court

Raju Vishwakarma vs The State Of Jharkhand on 16 September, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Cr. Appeal (S.J) No. 607 of 2025
Raju Vishwakarma                  ......              Appellant
                       Versus
1.The State of Jharkhand
2.Vijay Kumar                      .......        Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Manoj Kr. Choubey, Advocate For the State : Mr. Rakesh Ranjan, APP For the Resp. No.2 : Mr. Kaushik Sarkhel, Advocate

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th 03/Dated:16 September, 2025 I.A. No.8743 of 2025

This Criminal Appeal has been filed on behalf of the appellant challenging the judgment of conviction and sentence dated 22.05.2025 passed in Electricity Case No.05 of 2019, arising out of Nagar Untari P.S. Case No.144 of 2010 (corresponding to G.R Case No.843 of 2010) by Sri Sanjay Kumar Singh-II, learned Additional Sessions Judge-I-cum Special Judge Electricity Act Cases Nagar Untari, Garhwa by which the appellant has been convicted for the offences under Sections 135 of Electricity Act and sentenced to undergo S.I for one (01) year, although the appellant has been acquitted under section 136 of Electricity Act.

2. Heard Mr. Manoj Kr. Choubey, learned counsel for the appellant and Mr. Rakesh Ranjan, learned APP for the State.

3. I.A. No.8743 of 2025 has been filed on behalf of the appellant for confirmation of provisional bail granted on 22.05.2025.

4. A supplementary affidavit has been filed on behalf of the appellant on 02.09.2025 stating therein that the provisional bail of the appellant has been extended vide order dated 22.08.2025

till 22.09.2025 by the learned Additional Sessions Judge-I-cum Special Judge, Electricity Act Cases, Nagar Untari, Garhwa.

5. Accordingly, the provisional bail granted to the appellant namely, Raju Vishwakarma by the learned Court below is hereby confirmed.

6. Thus, I.A. No.8743 of 2025 is allowed and stands disposed of.

Cr. Appeal (S.J) No.607 of 2025

7. Admit.

8. Call for the scanned copy of the Lower Court Records.

(Sanjay Prasad, J.) Dated:16.09.2025 Saket/-