AKHILESH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Admit. Call for the lower court records. I.A. No. 128 of 2025

(2.) Learned counsel for the appellant submitted that the appellant was all along on bail during the trial. It is further submitted that the appellant has been granted provisional bail after his conviction and sentence. It was finally submitted that there is no likelihood of this criminal appeal to be taken up for hearing in the near future.

(3.) Accordingly, the provisional bail granted to the appellant by the learned Trial Court vide order dtd. 11/12/2024 is hereby confirmed.