Beni Yadav @ Awadh Bihari Yadav vs The State Of Jharkhand
2025 Latest Caselaw 5892 Jhar

Jharkhand High Court

Beni Yadav @ Awadh Bihari Yadav vs The State Of Jharkhand on 17 September, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr. Appeal (S.J) No. 589 of 2025
1.Beni Yadav @ Awadh Bihari Yadav
2.Brij Mohan Yadav                ......             Appellants
                      Versus
1.The State of Jharkhand
2.Bharat Prasad Yadav             .......            Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellants : Mr. Niraj Kishore, Advocate : Mrs. Shobha Rani, Advocate For the State : Mr. P.D. Agrawal, Spl.PP

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th 13/Dated:17 September, 2025 I.A. No.10118 of 2025 This Criminal Appeal has been filed on behalf of the appellants challenging the judgment of conviction dated 17.05.2025 and sentence dated 22.05.2025 passed in S.T. Case No.371 of 2019 + S.T. Case No.165 of 2020, arising out of Dhurki P.S. Case No.138 of 2019 (corresponding to G.R. Case No.1261 of 2019) by Sri Sanjay Kumar Singh-II, learned Additional Sessions Judge-I, Nagar Untari by which the appellants have been convicted for the offences under Sections 325/34 of IPC and sentenced to undergo R.I. for two (02) years each.

2. Heard Mr. Niraj Kishore, learned counsel for the appellants and Mr. P. D. Agarwal, learned Spl.PP for the State.

3. I.A. No.10118 of 2025 has been filed on behalf of the appellants for confirmation of provisional bail granted on 22.05.2025 for the period of thirty (30) days, during pendency of the present Criminal Appeal.

4. A supplementary affidavit has been filed on behalf of the appellants on 16.09.2025 and in which order dated 23.08.2025

has been enclosed by which the provisional bail of the appellants has been extended till 30.09.2025.

5. Under the circumstances, the provisional bail granted to the appellants namely, Beni Yadav @ Awadh Bihari Yadav and Brij Mohan Yadav by the learned Court below is hereby confirmed.

6. Thus, I.A. No. 10118 of 2025 is allowed and stands disposed of.

Cr. Appeal (S.J) No.589 of 2025

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

8. Admit.

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

10. Issue notice to the Respondent No.2 by Speed Post with A/D as well as ordinary process, for which requisites etc. must be filed within two weeks, failing which this Criminal Appeal shall stand dismissed without further reference to the Bench.

11. Put up this case after ten (10) weeks.

(Sanjay Prasad, J.) Dated:17.09.2025 Saket/-