Krishna Mohan Jha vs The Central Bureau Of Investigation
2025 Latest Caselaw 5901 Jhar

Citation : 2025 Latest Caselaw 5901 Jhar
Judgement Date : 17 September, 2025

Jharkhand High Court

Krishna Mohan Jha vs The Central Bureau Of Investigation on 17 September, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Appeal (SJ) No. 786 of 2025
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Krishna Mohan Jha ...... Appellant Versus The Central Bureau of Investigation ..... Respondent

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Ms. Neeharika Mazumdar, Advocate For the C.B.I. : Mr. Prashant Pallav, Spl. P. P.

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I. A. (Cr.) No. 12210 of 2025

02/17.09.2025 This Cr. Appeal (SJ) No. 786 of 2025 has been filed on behalf of the appellant challenging the impugned judgment of conviction and sentence dated 19.08.2025 passed by Sri Vijay Kumar Srivastava, learned Special Judge, CBI-cum-District and Additional Sessions Judge-V, Dhanbad in R. C. Case No. 03 (A) of 2014 (D) by which the appellant has been convicted for the offences under Section 120B of the Indian Penal Code read with Section 7 of the Prevention of Corruption Act, 1988 and Section 13 (2) of the Prevention of Corruption Act and sentenced to undergo R. I. for a period of two (2) years and to pay the fine of Rs. 10,000/- for the offence under Section 120B of the Indian Penal Code read with Section 7 of the Prevention of Corruption Act, 1988 and sentenced to undergo R. I. for a period of three (3) years and to pay the fine of Rs. 10,000/- for the offence under Sections 13 (2) of the Prevention of Corruption Act.

However, all the sentences have been directed to run concurrently.

2. I. A. (Cr.) No. 12210 of 2025 has been filed under Section 430 (1) of the BNSS, 2023 on behalf of the appellant for

confirmation of Provisional Bail granted by the learned Court below on 19.08.2025 for a period of forty five (45) days.

3. Prayer is allowed.

4. Under the circumstances, provisional bail granted to the appellant by the learned Special Judge, CBI-cum- District and Additional Sessions Judge-V, Dhanbad in connection with R. C. Case No. 03 (A) of 2014 (D) is confirmed.

5. I. A. (Cr.) No. 12210 of 2025 is allowed and stands disposed of.

6. Admit.

7. Issue Notice.

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

(Sanjay Prasad, J.) Dated 17.09.2025 Kamlesh/