Prakash Sao vs The State Of Jharkhand
2026 Latest Caselaw 2587 Jhar

Jharkhand High Court

Prakash Sao 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. 1110 of 2025

                          Prakash Sao, aged about 36 years, S/o Late Rohan Sao,
                          resident of village- Jokat, P.O. &P.S.- Chouparan, Dist.-
                          Hazaribag (Jharkhand)           ... Appellant
                                              Versus

                        The State of Jharkhand                   ...        Respondent

Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

For the Appellants : Mr. K.S. Nanda , Adv. For the State : Mr. Satish Prasad , Addl. PP

06 / 01.04.2026 I.A. No. 2440 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 after suspending the sentence imposed upon the appellant. It is next submitted that vide judgment of conviction dated 18.09.2025 and the order of sentence dated 19.09.2025 passed by learned Sessions Judge, Hazaribagh in Sessions Trial No. 58 of 2016 the appellant has been sentenced as under :-

                       Offence u/s          Sentence        Fine               Default
                  25 (1-A)/35 of Arms    R.I. for 7 years   Rs.10,000/-       2 months
                          Act                                               imprisonment


                  25(1-B)a/ 35 of Arms   R.I. for 2 years   Rs.10,000/-       2 months
                          Act                                               imprisonment

It is next submitted that during the pendency of the trial, the appellant was in judicial custody from 17.10.2015 to 23.04.2016 but on the date of judgment, the appellant was on bail and after his conviction, he was taken into custody on 18.09.2025 and since then, the appellant has been in custody. It is next submitted that appellant has very good grounds to agitate in this appeal and there is no likelihood of this appeal being disposed of in near future, hence, it is submitted that unless the appellant is admitted to bail, the appellant will be highly prejudiced.

Considering the aforesaid facts, it is ordered that the sentence imposed upon the appellant vide the judgment of conviction shall remain suspended till disposal of this appeal upon the appellant furnishing bail bond of Rs 25,000/- (Rupees Twenty Five thousand) with two sureties of the like amount each to the satisfaction of learned Sessions Judge, Hazaribagh in connection with Sessions Trial No. 58 of 2016 subject to the condition that the appellant will co-operate with the hearing of this appeal.

This interlocutory application stands disposed of accordingly.

(ANIL KUMAR CHOUDHARY, J.) Cr. Appeal (SJ) no. 1110 of 2025

List this appeal under the heading 'for hearing' before an appropriate Bench.

(ANIL KUMAR CHOUDHARY, J.)

Dated 01.04.2026 Smita/-