Manoj Dutt Dev vs State Of Jharkhand

Anubha Rawat Choudhary, J

Learned counsel for the parties are present.

Learned counsel for the petitioner submits that this criminal appeal has been filed against the judgment of conviction and sentence dated 29.05.2024 passed in S.C./S.T. Case No. 08/2014 arising out of Latehar Mahila P.S. Case No. 33/2013 corresponding to G.R. case No. 767/2013 passed by the learned Additional Sessions Judge-1-Cum-Special Judge SC/ST Act, Latehar whereby and whereunder the learned Trial Court has convicted the appellant Under section 448 & 354 of the I.P.C. and sentenced him to undergo R.I. for 6 (Six) months for the offence punishable u/s 448 of the LP.C., further sentenced to undergo R.I. for 3 (three) years with fine Rs. 5,000/- (Rs. Five Thousand) for the offence punishable u/s 354 of the LP.C.

Learned counsel for the appellant submits that I.A. No. 6258 of 2024 has been filed seeking confirmation of provisional bail which has been granted by the learned court vide order dated 29.05.2024 which is going to expire on 28.07.2024. The learned counsel submits that the records from the concerned court be called for and he undertakes not to seek unnecessary adjournment once the matter is fixed for hearing.

Counsel for the State also submits that the records would be required.

After hearing the counsel for the parties let the records be called for from the concerned court.

I.A. No. 6258 of 2024 seeking confirmation of provisional bail is hereby allowed and the provisional bail granted to the appellant by the learned Additional Session Judge-I-Cum-Special Judge, SC/ST, Latehar in connection with Latehar Mahila P.S. Case No. 33/2013 corresponding to G.R. No. 767/2013 vide order dated 29.05.2024 is hereby confirmed.

Let this order be communicated to the court concerned through FAX.

Post this case for Final disposal on 30.09.2024.