[Cites 2, Cited by 0]
Jharkhand High Court
Panda Hassa @ Buddu Hassa vs The State Of Jharkhand on 26 March, 2026
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (SJ) No.467 of 2025
------
Panda Hassa @ Buddu Hassa, aged about 38 years, S/o Vikram
Hassa, Resident of Village -Lumluma, P.O. & P.S. -Saiko,
District -Khunti (Jharkhand).
... Appellant
Versus
The State of Jharkhand ... Respondent
With
Cr. Appeal (SJ) No.502 of 2025
------
1. Masih Hassa @ Sanika Hassa, aged about 26 years, S/o Lita
Hassa, Resident of Village -Lumluma, P.O. & P.S. -Saiko,
District -Khunti (Jharkhand)
2. Sanika Hassa @ Kanu Hassa @ Pitu Hassa @ Pitru Hassa,
aged about 30 years, Son of Budhu Munda, Resident of
Village -Lumluma, P.O. & P.S. -Saiko, District -Khunti
(Jharkhand). ... Appellant
Versus
The State of Jharkhand ... Respondent
------
CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
------
For the Appellants : Mr. Kripa Shankar Nanda, Advocate
For the State : Mrs. Nehala Sharmin, Spl. P.P.
------
Order No:-03 Dated:-26-03-2026
I.A. No.4001 of 2026 (In Cr. Appeal (SJ) No.467 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 after suspending the sentence
during the pendency of this appeal. It is next submitted that the
appellant has been convicted and sentenced by the learned
Special Judge, NDPS Act, Khunti by the Judgment of
conviction dated 19.04.2025 and order of sentence dated
23.04.2025 in connection with NDPS Case No.38 of 2020, arising
out of Saiko P.S. Case No. 19 of 2020 as under:-
Offence u/s Sentence Fine Default
18 of the R.I. for five years Rs.30,000/- S.I. for three
NDPS Act months
25(1-b)a/35 of R.I. for three years Rs.10,000/- S.I. for one
the Arms Act month
26/35 of the R.I. For three years Rs.10,000/- S.I. for one
Arms Act month
All the sentences were directed to run concurrently. It is
next submitted that during the pendency of the appeal, the
appellant was in custody from 11.07.2020 to 03.08.2021 and he
was on bail on the date of judgment on 19.04.2025 but after his
conviction, he has been taken into custody.
The allegation against the appellant was that from the
co-accused persons 1 Kg of opium which comes under
intermediate quantity and from the possession of the appellant
a loaded country made pistol with three cartridges were
recovered. It is next submitted that the appellant has very
good ground to agitate in this appeal and there is no likelihood
of this appeal being disposed of in near future. The appellant
undertakes to cooperate with the hearing of the appeal.
Considering the 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 the learned Special Judge, NDPS Act, Khunti in
connection with NDPS Case No.38 of 2020, arising out of Saiko
P.S. Case No. 19 of 2020 with the condition that he will co-
operate with the hearing of the appeal.
This Interlocutory Application is allowed accordingly.
(Anil Kumar Choudhary, J.)
I.A. No.4002 of 2026 (In Cr. Appeal (SJ) No.502 of 2025)
Heard the parties.
Learned counsel for the appellants submits that this
interlocutory application has been filed with the prayer to
release the appellants on bail after suspending the sentence
during the pendency of this appeal. It is next submitted that the
appellants have been convicted and sentenced by the learned
Special Judge, NDPS Act, Khunti by the Judgment of
conviction dated 19.04.2025 and order of sentence dated
23.04.2025 in connection with NDPS Case No.38 of 2020, arising
out of Saiko P.S. Case No. 19 of 2020 as under:-
Offence u/s Sentence Fine Default
18 of the R.I. for five years Rs.30,000/- S.I. for three
NDPS Act months
25(1-b)a/35 of R.I. for three years Rs.10,000/- S.I. for one
the Arms Act month
26/35 of the R.I. For three years Rs.10,000/- S.I. for one
Arms Act month
All the sentences were directed to run concurrently. It is
next submitted that during the pendency of the appeal, the
appellants were in custody from 11.07.2020 to 05.08.2021 and
they were on bail on the date of judgment on 19.04.2025 but
after his conviction, he has been taken into custody.
The allegation against the appellants was that from the
possession of the appellants 1 Kg of opium kept illegally was
recovered and the co-accused-Panda Hassa @ Buddu Hassa
was in illegal possession of one loaded country made pistol
with three cartridges. It is next submitted that the appellants
have very good ground to agitate in this appeal and there is no
likelihood of this appeal being disposed of in near future. The
appellants undertake to cooperate with the hearing of the
appeal.
Considering the facts of the case, the appellants, named
above, are directed to be released on bail till disposal of this
appeal on furnishing bail bond of Rs.25,000/-(Rupees twenty
five thousand) each with two sureties of the like amount each
to the satisfaction of the learned Special Judge, NDPS Act,
Khunti in connection with NDPS Case No.38 of 2020, arising
out of Saiko P.S. Case No. 19 of 2020 with the condition that
they will co-operate with the hearing of the appeal.
This Interlocutory Application is allowed accordingly.
(Anil Kumar Choudhary, J.)
With
List these appeals under the heading 'Hearing' before
the appropriate Bench.
(Anil Kumar Choudhary, J.)
26.03.2026
Sonu/
