[Cites 1, Cited by 0]
Jharkhand High Court
Mansar Shekh @ Mansar Sk @ Mansu Sk @ ... vs The State Of Jharkhand on 1 April, 2026
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (SJ) No.115 of 2026
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1. Mansar Shekh @ Mansar Sk @ Mansu Sk @ Mansarul Sk, aged
about- 30 years Son of Kausar @ Mojafar Sheikh @ Mujaffar Sk.
2. Mojafar Sheikh @ Mujaffar Sk, aged about- 58 years Son of
Bandali Sheikh.
3. Rahmat Seikh @ Rahmat Sk, aged about- 25 year Son late Ujir
Seikh.
4. Sahmat Sheikh, aged about- 22 years, Son of Late Ujir Sheikh.
5. Kausar Sheikh @ Kausar Sk @ Kausarul Seikh, aged about- 25
years Son of Mojafar Sheikh,
All Resident of village- Kusmanagar, P.O. Pakur, P.S. Pakur (M),
District- Pakur.
... Appellants
Versus
1. The State of Jharkhand
2. Anguri Bibi W/o Sharfuddin Shekh, Kusmanager, PO-
Rahaspur, Thana- Pakud (Muffasil) District-Pakud
... Respondents
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Appellants : Mr. Gautam Kumar, Advocate
For the Resp.-State : Mr. Sanat Kr. Jha, Addl.P.P.
For the Resp. No.2 : Mr. Ranjan Kr. Singh, Advocate
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Order No:-03 Dated:-01-04-2026
Heard the parties.
Learned counsel for the appellants submits that this
interlocutory application has been filed with the prayer to suspend
the sentence of the appellants as imposed vide the judgment of
conviction dated 19.01.2026 and the order of sentence dated
19.01.2026 passed by the learned Sessions Judge, Pakur in
connection with S.T. No. 164 of 2022 and to enlarge the above
named appellants on bail. Learned counsel for the appellants
submits that the appellants have been convicted and sentenced as
under:-
Offence u/s Sentence Fine Default
147 of I.P.C. R.I. for one year Rs.2,000/- R.I. for two months
148 of I.P.C. R.I. for two years Rs.5,000/- R.I. for three months
323/149 of R.I. for six months Rs.1,000/- R.I. for one month
I.P.C.
324/149 of R.I. for two years Rs.5,000/- R.I. for three months
I.P.C.
341/149 of S.I. for one month ......... ..........
I.P.C.
337/149 of R.I. for six months ......... ............
I.P.C.
338/149 of R.I. for two years Rs.5,000/- R.I. for three months
I.P.C.
307/149 of R.I. for seven years Rs.10,000/- R.I. for six months
I.P.C.
504/149 of R.I. for one year Rs.2,000/- R.I. for two months
I.P.C.
Learned counsel for the appellants further submits that it has
also been ordered that all the sentences shall run concurrently. It is
then submitted that during the pendency of the trial, the appellant
No.1, 2 and 4 were in custody from 02.12.2020 to 18.12.2020 and the
appellant No.3 was in custody from 08.02.2022 to 07.03.2022. It is
then submitted that the appellants have very good grounds to
agitate in this appeal and unless the sentence of the appellants is
suspended during the pendency of the appeal, they will be highly
prejudiced. It is further submitted that there is no likelihood of this
appeal being disposed of in the near future. It is lastly submitted
that the appellants undertake to co-operate with the hearing of this
appeal. Hence, it is submitted that the appellants be enlarged on
bail.
Learned counsel for the respondent No.2 opposes the prayer
for bail of the appellants.
Considering the aforesaid facts of the case, it is ordered that
the impugned sentence of the appellants as imposed upon them
vide the judgment of conviction and the order of sentence both
dated 19.01.2026 passed by the learned Sessions Judge, Pakur in
connection with S.T. No. 164 of 2022 shall remain suspended till
disposal of this appeal, on furnishing bail bond of Rs.25,000/-
(Rupees twenty five thousand) each with two sureties of the like
amount each to the satisfaction of the learned Sessions Judge,
Pakur in connection with S.T. No. 164 of 2022 with the condition
that he will co-operate with the hearing of this appeal.
Accordingly, this Interlocutory Application is allowed.
(Anil Kumar Choudhary, J.)
List this appeal under the heading 'Hearing' before the
appropriate Bench.
(Anil Kumar Choudhary, J.)
Dated:-01.04.2026
Saroj/
