Jharkhand High Court
Shankar Ganjhu vs The State Of Jharkhand on 5 May, 2022
Author: Sanjay Prasad
Bench: Sanjay Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (S.J.) No. 201 of 2022
1. Shankar Ganjhu
2. Ashok Prasad Kesari @ Ashok Sao
3. Rahul Kesari @ Rahul Ganjhu ...... 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 : Mrs. J. Mazumdar, Advocate For the Respondent : Mr. Ravi Prakash, Spl.P.P. .....
Order No.03/ Dated:05.05.2022 Heard, learned counsel for the appellants and learned counsel for the State.
2. I.A. No. 2864 of 2022 filed on behalf of the appellants for confirmation of provisional bail granted on 18.02.2022 by the learned Court below.
3. It is submitted that the appellants have been convicted under sections 147, 341/149, 323/149, 427/149,452/149, 506/149 and 363/511 of IPC and sentenced to undergo R.I. for a period of one (01) year each under section 147 IPC. And they have also been sentenced to undergo S.I. for the period of one (01) month each under section 341/149 IPC and sentenced to undergo S.I. for a period six (06) months each under section 323/149 IPC and sentenced to undergo S.I. for one (01) month each under section 427/149 IPC. and sentenced to undergo S.I. for a period of three (03) years each under section 452/149 IPC and to pay the fine of Rs. 2000/- each and in case of default of payment of fine the convicts shall have to further undergo S.I. for three months each . It is submitted that the appellants have been further sentenced to undergo S.I. for a period three (03) years each under section 363/511 IPC and to pay a fine of Rs. 3000/- each and in case of default of payment of fine the Convicts shall have to further undergo S.I. for a period four (04) months each .
-2 It is further submitted that the appellants have been sentenced to undergo S.I. for the period of one (01) year each under section 506/149 and all the sentences have been directed to run concurrently and the period already undergone in custody be set off as per section 428 CR.P.C. It is submitted that the appellants have been granted provisional bail and hence his provisional bail may be confirmed.
4. On the other hand, the learned A.P.P. appearing for the State has opposed the prayer for provisional bail .
Considering the facts and circumstances of this case and the submissions advanced on behalf of the appellants, the provisional bail of this appellants is confirmed.
I.A. No. 2864 of 2022 stands allowed and disposed of. Criminal Appeal (S.J.) No. 201 of 2022 Admit.
Call for the scanned copies of Lower Court Record.
(Sanjay Prasad, J.) Bibha/