Mahfooz Ansari vs The State Of Jharkhand
2026 Latest Caselaw 2195 Jhar

Jharkhand High Court

Mahfooz Ansari vs The State Of Jharkhand on 20 March, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Cr. Appeal (SJ) No. 789 of 2025
                                  ------

Mahfooz Ansari, son of Naushad Ansari, aged about 36 years, resident of Village-Mohandih, P.O. & P.S.- Pindrajora, Dist.-Bokaro, Jharkhand .... .... .... Appellant Versus The State of Jharkhand .... .... .... Respondent

------

CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

------

For the Appellant : Mr. Mohit Prakash, Advocate : Mr. Vishal Srivastava, Advocate For the State : Mr. Sanjay Kr. Srivastava, Addl. P.P.

------

Order No.05 Dated- 20.03.2026 I.A. No.3447 of 2026

Heard the parties.

Learned counsel for the petitioner does not want to press this interlocutory application.

Accordingly, this interlocutory application is rejected as not pressed.

(Anil Kumar Choudhary, J.)

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 the appeal. It is next submitted that the appellant has been convicted vide judgment of conviction and order of sentence dated 23.08.2025 passed by the learned Additional Sessions Judge-I, Bokaro in Sessions Trial No. 75 of 2019 arising out of Sector-IV P.S. Case No. 157 of 2012, corresponding to G.R. No.1695 of 2012 of the offence as under:-

     Offence u/s              Sentence              Fine           Default
    25 (1-B)a/35 of       R.I. for three years   Rs.5,000/-      R.I. for one
 Arms Act                                                           year
 26(1)/35 of         R.I. for seven years      Rs.5,000/-      R.I. for one
  Arms Act                                                         year

It is next submitted that during the trial the appellant was in custody since 05.10.2012 to 29.11.2012 and after conviction he has all along in custody since 23.01.2025 i.e. from the date of judgment. It is further submitted that the appellant has very good grounds to agitate in this appeal and there is no likelihood of the disposal of the appeal in near future. It. It is also submitted that the appellant undertakes to cooperate with the hearing of this appeal. Hence, it is submitted that the appellant be enlarged on bail.

Considering the aforesaid 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 twenty five thousand), with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-I, Bokaro in Sessions Trial No. 75 of 2019 arising out of Sector-IV P.S. Case No. 157 of 2012, corresponding to G.R. No.1695 of 2012 with the condition that the appellant will cooperate with the hearing of this appeal.

This interlocutory application is disposed of accordingly.

(Anil Kumar Choudhary, J.)

List this appeal under the heading 'Hearing' before the appropriate Bench.

(Anil Kumar Choudhary, J.) 20.03.2026 Gunjan-