Raju Yadav @ Raju Sao vs State Of Jharkhand
2025 Latest Caselaw 5865 Jhar

Jharkhand High Court

Raju Yadav @ Raju Sao vs State Of Jharkhand on 16 September, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI

     Cr. Appeal (Filing) (S.J) No. 20290 of 2025

1.Raju Yadav @ Raju Sao
2.Sewli Devi @ Shailvi Devi      ......          Appellants
                     Versus
State of Jharkhand               .......          Respondent
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellants : Mr. Vikesh Kumar, Advocate For the State : Mr. Shashi Kr. Verma, APP

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th 04/Dated:16 September, 2025 It has been stated that the defect has been removed by filing supplementary affidavit on 09.09.2025 in the light of the objection pointed out by the Stamp Reporter.

I.A. No.12062 of 2025

2. This Criminal Appeal has been filed on behalf of the appellant challenging the judgment of conviction and sentence dated 05.08.2025 passed in Sessions Trial No.124 of 2023, arising out of Markacho P.S. Case No.23 of 2023 (corresponding to G.R. No.509 of 2023) by Sri Bal Krishan Tiwari, learned Sessions Judge, Koderma by which the Appellant No.1-Raju Yadav @ Raju Sao has been convicted for the offences under Sections 9 and 10 of the Prohibition of Child Marriage Act, 2006 read with and Section 120B IPC and sentenced to undergo R.I. for two (02) years, R.I. for two (02) years and R.I. for two (02) years respectively and Appellant No.2-Sewli Devi @ Shailvi Devi has been convicted for the offence under Sections 10 of the Prohibition of Child Marriage Act, 2006 read with section 120B IPC and sentenced to undergo R.I. for two (02) years and R.I. for two (02) years respectively.

3. I.A. No.12062 of 2025 has been filed on behalf of the appellants for confirmation of provisional bail granted on 06.08.2025, during pendency of the present Criminal Appeal for the period of thirty (30) days.

4. Heard Mr. Vikesh Kumar, learned counsel for the appellant and Mr. Sashi Kr. Verma, learned APP for the State.

5. It appears that the appellant was granted provisional bail on 06.08.2025 by learned Session Judge, Koderma.

6. It appears that the appeal has been filed within time on 29.08.2025.

7. Accordingly, the provisional bail granted to the appellants namely, Raju Yadav alias Raju Sao and Sewli Devi @ Shailvi Devi by the learned Court below is hereby confirmed.

8. Thus, I.A. No. 12062 of 2025 is allowed and stands disposed of.

Cr. Appeal (Filing) (S.J) No. 20290 of 2025

9. Admit.

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

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