Teklal Mandal vs The State Of Jharkhand
2026 Latest Caselaw 2585 Jhar

Jharkhand High Court

Teklal Mandal 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.861 of 2025
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Teklal Mandal, aged about 66 years, S/o Late Banwari Mandal, R/o Village Purni Bhandaro, P.O.-Naitar, P.S-Dumri, Dist.-Giridih.

                                                   ...             Appellant
                                     Versus
     The State of Jharkhand                        ...          Respondent
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellant : Mr. Avilash Kumar, Advocate : Mr. Mahesh Kr. Sinha (2), Advocate For the State : Mr. Ajay Kr. Pathak, Addl.P.P.

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Order No:-04 Dated:-01-04-2026 I.A. No.2673 of 2026 Heard the parties.

Learned counsel for the appellant submits that this interlocutory application has been filed with the prayer to release the appellant on bail during the pendency of this appeal. It is next submitted that the appellant has been convicted vide the judgement of conviction dated 26.08.2025 and order of sentence dated 01.09.2025 passed by the learned Additional Sessions Judge-VII, Giridih in connection with NDPS Case No.01 of 2020 arising out of Dumri P.S. Case No.32 of 2020 for being in illegal possession of 1300 gms of Cannabis whereby and where under the appellant has been convicted and sentenced as under:-

          Offence u/s               Sentence           Fine          Default
      20(ii) b of NDPS Act        R.I. for Seven   Rs.25,000/-     R.I. for One
                                      Years                           Year
       22 (b) of NDPS Act         R.I. for seven   Rs.25,000/-     R.I. for One
                                      years                           Year

Learned counsel for the appellant submits that it has also been ordered that all the sentences shall run concurrently. It is next submitted that the during the pendency of the trial, the appellant was in custody from 21.03.2020 to 20.08.2020. It is then submitted that though on the date of judgment, the appellant was on bail but after the judgment of conviction he has been taken into custody on 26.08.2025 and since then he has been in custody. It is next submitted that the appellant is a senior citizen of 66 years aged. It is further submitted that the appellant has very good grounds to agitate in this appeal and there is no likelihood of this appeal being disposed of in near future.

Considering the facts of the case, the appellant, named above, is directed to be released on bail till disposal of this appeal, on furnishing bail bond of Rs.25,000/- (Rupees fifty thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge-VII, Giridih in connection with NDPS Case No.01 of 2020 arising out of Dumri P.S. Case No.32 of 2020 with the condition that the appellant 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.) 01/04/2026 Abhiraj/