Md. Shamshad @ Guddu vs The State Of Jharkhand

8/07.08.2026 Learned counsel for the appellant submits that by order dated 24.04.2026 the appellant-herein was released on provisional bail for two months and before expiry of the said period of two months, the petitioner has surrendered before the learned court and he has been taken into custody by order dated 22.6.2026 and the surrender certificate is annexed as Annexure-1 in the I.A. No.9412 of 2026 and the instant I.A is meant for grant of bail to the appellant during pendency of the instant appeal.

Learned counsel appearing on behalf of the appellant submits that the appellant has been sentenced to undergo rigorous imprisonment for seven years for the offence under Section 25(1-A) of the Arms Act and further ordered that the appellant shall pay a sum of Rs.8000/- in connection with S.T. No.396 of 2019 arising out of Doranda P.S. Case No.97 of 2019 corresponding to G.R. No.720 of 2019. He further submits that however, it has been ordered that all the sentences shall run concurrently. He next submits that the appellant is in custody since 23.07.2024 and prior to that he has remained in custody for one year and eight months and in view of that, he has already completed more than three years and seven months and as such half of the sentence he has already completed. He also submits that the appellant was all along on bail during the trial.

Learned counsel for the respondent State submits that the allegations are made of recovery of arms. However, he is not disputing the fact that the appellant has remained in custody for more than three years and seven months.

In view of the above and considering the conduct of the petitioner that after granting provisional bail, the appellant has surrendered before the learned court before expiry of the said period and the surrender certificate is annexed as Annexure-1 in the said I.A meant for bail, and the appellant has remained in custody for more than three years and seven months period and there is no likelihood of this appeal being taken up for hearing in near future, I am inclined to grant bail to the appellant, during pendency of the instant appeal.

Accordingly, the appellant above named, is directed to be released on bail, during pendency of this appeal, on furnishing bail bond of Rs. 25,000/- (Rs. Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Commissioner, Ranchi in connection with S.T. No.396 of 2019 arising out of Doranda P.S. Case No.97 of 2019 corresponding to G.R. No.720 of 2019.

The instant I.A stands allowed and disposed of.