Sanjeev Kumar Sahani @ Pagla vs The State Of Jharkhand ..... Opp. Party on 26 May, 2020

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Jharkhand High Court

Sanjeev Kumar Sahani @ Pagla vs The State Of Jharkhand ..... Opp. Party on 26 May, 2020

Bench: Amitav K. Gupta

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     I.A. No.759 of 2020
                              In
                Cr. Revision No.84 of 2020

       Sanjeev Kumar Sahani @ Pagla                  ......      Petitioner
                                  Versus
       The State of Jharkhand                        .....    Opp. Party
                                  ---------

CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA

---------

       For the Petitioner         : Mr. Afaque Rashidi, Advocate
       For the State              : Ms. Lily Sahay, A.P.P
                                  ---------
                  th
06/Dated: 26 May, 2020
I.A. No.759 of 2020

       1.     This     interlocutory   application   has   been   filed   for

suspension of sentence and grant of ad-interim of bail to the petitioner, during the pendency of the revision application.

2. The petitioner has been convicted for the offence under Section 392 of Indian Penal Code and sentenced to undergo rigorous imprisonment for 3 years and a fine of Rs.7,000/- and in default thereof, to further undergo simple imprisonment for 9 months by the court of learned Judicial Magistrate, 1 st Class, Bokaro, in G.R. Case No.459 of 2018. The petitioner has preferred Criminal Appeal No.177 of 2018 before the learned District and Sessions Judge 2nd, Bokaro, which stood rejected.

3. Having heard the learned counsel for the petitioner and learned A.P.P, it appears that the petitioner has remained in custody for 26 months out of the sentence of three years. Accordingly, the petitioner is directed to be released on bail on his furnishing bail bond of Rs.10,000/- (Rupees Ten thousand only) with two sureties of like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Bokaro, in connection with Bokaro Sector-IV PS Case No.37 of 2018, G.R. No.459 of 2018, subject to the condition that the petitioner shall deposit the fine amount of Rs.7,000/- in the court below.

4. In the result, I.A. No.759 of 2020 stands allowed.

Cr. Revision No.84 of 2020

1. This revision shall be heard.

2. Admit.

3. The lower court record has already been received in Cr. Revision No.1618 of 2019 from the court concerned.

4. Office to list this revision along with Cr. Revision No.1618 of 2019 under the appropriate heading (AMITAV K. GUPTA, J.) Chandan-Rohit/-

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