Sandil Surin vs State of Jharkhand

This interlocutory application has been filed under Section 401 read with Section 397 (1) of the Code of Criminal Procedure for suspension of the sentence and grant of ad-interim bail to the petitioner, during the pendency of the revision.

The petitioner has been convicted for the offence under Sections 25 (1-B) a/26/35 of the Arms Act and sentenced to undergo R.I. of 2 years on each count and to pay a fine of Rs.500/-.

Heard learned counsel for the petitioner and learned A.P.P. It appears that the petitioner has remained in custody from 15.02.12 to 30.09.2015 during trial and he is in custody after conviction since 16.03.2020.

Considering, the fact, that the petitioner has remained in custody for more than a year, accordingly, he is directed to be enlarged on bail, during the pendency of the revision, on his furnishing bail bond of Rs.10,000/- (Rupees Ten thousand), with two sureties of the like amount each to the satisfaction of Judicial Magistrate, I Class, Khunti in connection with Torpa P.S. Case No. 15 of 2015 corresponding to G.R. No. 79 of 2015, subsequently T.R. No. 550 of 2017, subject to the condition that the petitioner shall deposit fine amount of Rs.1,000/- in the court below.

In the result, I.A. No. 3191 of 2020 stands allowed.

Cr. Revision No. 1364 of 2019

This revision shall be heard.

Admit.

The lower court record has already been received.

Office to list this revision under the appropriate heading as per seriatim.