Rohit Pandit vs The State Of Jharkhand
2026 Latest Caselaw 2619 Jhar

Jharkhand High Court

Rohit Pandit vs The State Of Jharkhand on 2 April, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                             2026:JHHC:9379



       IN THE HIGH COURT OF JHARKHAND AT RANCHI

                 Cr. Appeal (SJ) No. 1359 of 2008

     1. Rohit Pandit, son of Late Teko Pandit
     2. Basudeo Pandit, Son of Yaman Pandit
     3. Ram Prasad Pandit @ Ram Prasad, Son of Khudo Pandit
     4. Lalu Pandit, Son of Late Teko Pandit
     5. Jageshwar Pandit, Son of Khudo Pandit.
     6. Nand Lal Pandit @ Nandlal, Son of Bhabhe Pandit.
     7. Laxman Pandit, Son of Rohit Pandit
     8. Khudo Pandit @ Khudu Pandit, Son of Late Teko Pandit
        All are resident of Village-Nawadih, P.S. Narayanpur, District-
        Jamtara                                ...     ...    Appellants
                               Versus
      The State of Jharkhand                   ...        ... Respondent
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Lakhan Chandra Roy, Advocate For the Opp. Parties : Ms. Priya Shrestha, Advocate

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06/02.04.2026

1. Heard the learned counsel appearing on behalf of the parties.

2. This appeal has been filed against the judgment and order dated 25.09.2008 passed by learned 5th Additional Sessions Judge (F.T.C), Jamtara in Sessions Trial No. 06 of 2006 by which the appellants have been held guilty for the offence punishable under Sections 323, 325 read with Section 149 and under Section 147 of the Indian Penal Code and they have been convicted and directed to be released on probation of good conduct and sentence at once is being was adjourned to all the convicts are directed to be released by entering a bond of Rs.10,000/- without sureties to appear and receive the same when called upon during the period of two years from the date of the judgment and in the meantime they were directed to maintain peace and be of good behavior.

3. Learned counsel for the appellants has submitted that apparently no sentence has been imposed and the appellants have been

2026:JHHC:9379

released on bond. Learned counsel for the appellants submitted that he does not want to press this appeal.

4. Learned counsel for the State has no objection with regard to the prayer made by the learned counsel for the appellants.

5. Accordingly, this appeal has been dismissed as not pressed.

6. Let a copy of this order be communicated to the court concerned through 'FAX/E-mail'.

(Anubha Rawat Choudhary, J.) 02.04.2026 Rakesh/-

Uploaded on:-03.04.2026