Manish Kumar @ Manish Kumar Saw vs The State Of Jharkhand
2026 Latest Caselaw 2651 Jhar

Jharkhand High Court

Manish Kumar @ Manish Kumar Saw vs The State Of Jharkhand on 2 April, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 Cr. Appeal (SJ). No.1061 of 2025
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Manish Kumar @ Manish Kumar Saw, aged about 26 years, S/o Bijendra Sao, Resident of Village-Rupaidih, P.O.-Rupaidih, P.S.- Birni, District-Giridih.

                                         ...           Appellant
                              Versus
    1. The State of Jharkhand

2. Manoj Kumar, S/o Sri Nunmani Sao, R/o Village-Rupaidih, P.S.- Birni, Dist.-Giridih.

                                         ...           Respondents
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellant : Mr. A.K. Kashyap, Sr. Advocate : Mr. Ashok Kr. Singh, Advocate For the State : Mr. S.K. Tiwari, Spl.P.P.

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Order No:-04 Dated:-02-04-2026 I.A. No.15787 of 2025 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 and sentenced vide the judgement of conviction dated 08.10.2025 and order of sentence dated 15.10.2025 respectively passed by the learned Additional Sessions Judge-VI, Hazaribagh in connection with S.T. Case No.359 of 2023 arising out of Korra P.S. Case No.46 of 2023 as under: -

          Offence u/s               Sentence          Fine          Default
         U/s-363 of IPC           R.I. for Seven   Rs.10,000/-     S.I. for six
                                      Years                         months
        U/s-366A of IPC           R.I. for seven   Rs.10,000/-     S.I. for six
                                      years                         months

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 13.04.2023 to 27.07.2023. 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 08.10.2025 and since then he has been in custody. 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 aforesaid facts of the case, it is ordered that the impugned order of sentence shall remain suspended till disposal of this appeal, upon the appellant, named above 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-VI, Hazaribagh in connection with S.T. Case No.359 of 2023 arising out of Korra P.S. Case No.46 of 2023 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.)

Cr. Appeal (SJ) No.1061 of 2025 List this appeal under the heading 'Hearing' before the appropriate Bench.

(Anil Kumar Choudhary, J.) 02/04/2026 Abhiraj/