Imtiaz Qureshi @ Bhudhan vs The State Of Jharkhand
2026 Latest Caselaw 295 Jhar

Jharkhand High Court

Imtiaz Qureshi @ Bhudhan vs The State Of Jharkhand on 19 January, 2026

Author: Sanjay Prasad

Bench: Sanjay Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. Appeal (S.J) No. 36 of 2026
                               ....

1. Imtiaz Qureshi @ Bhudhan

2. Chunnu Qureshi @ Chunnu Mian ......Appellants Versus The State of Jharkhand ......Respondent

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellants : Mr. Randhir Kumar, Advocate For the State : Mr. Bishwambhar Shastri, APP ......

02/19.01.2026 I. A. No. 112 of 2026 This Criminal Appeal has been filed by the appellants by challenging the judgment of conviction dated 19.12.2025 and order of sentence dated 22.12.2025 passed by Sri Rakesh Chandra, learned Additional Sessions Judge-III, Koderma, in S.T. No. 63 of 2023, arising out of Satgawan P.S. Case No. 09 of 2023, corresponding to G.R. Case No. 282 of 2023, by which the appellants have been convicted for the offence under Section 12(1) of Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005 and sentenced to undergo R. I. for a period of two (02) years and to pay the fine of Rs. 2,000/-.

2. I. A. No. 112 of 2026 has been filed under Section 430 (1) of the BNSS, 2023 on behalf of the appellants for confirmation of Provisional Bail granted by the learned Court below on 22.12.2025 till 20.01.2026.

3. Under the circumstances, provisional bail granted to the appellants by the learned Additional Sessions Judge-III, Koderma, in S.T. No. 63 of 2023 is hereby confirmed.

4. Thus, I. A. No.112 of 2026 is allowed and stands disposed

of.

5. Admit.

6. Call for the scanned copy of the Lower Court Records.

7. Learned APP is directed to file the counter-affidavit.

(Sanjay Prasad, J.) Dated: 19.01.2026 RKM/