Rajeev Verma @ Chhotu vs State Of Jharkhand
2021 Latest Caselaw 991 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   I.A. No. 4777 of 2020
                         in
                   Cr. Revision No. 1762 of 2018
                         ...

1.Rajeev Verma @ Chhotu

2.Kunti Devi .... Petitioners

-V e r s u s-

1.State of Jharkhand

2.Punam Kumar @ Choti Kumari @ Punam Kumari @ Chhoti Kumari ..... Opposite Parties ...

Coram: HON'BLE MR. JUSTICE AMITAV K. GUPTA ...

For the Petitioners : Mr. Kalyan Roy, Advocate. For the State : Mr. Jitendra Pandey, APP For the O.P. No. 2 : Mr. Gautam Kumar, Advocate.

...

I.A. No. 4777 of 2020 ...

07/26.02.2021

1. This interlocutory application has been filed under Section 401

of the Code of Criminal Procedure for suspension of the sentence and

grant of ad-interim bail to the petitioner no. 1, Rajeev Verma @

Chhotu, during the pendency of the revision.

2. The revision is directed against the judgment dated 15.09.2018,

passed by the court of learned Additional Sessions Judge-II, Spl.

F.T.C. (C.A.W.) Bermo at Tenughat in Cr. Appeal No. 59 of 2017

affirming the judgment dated 02.06.2017, passed by the court of the

learned Sub Divisional Judicial Magistrate, Bermo at Tenughat in C.P.

Case No. 397 of 2011 corresponding to T.R. Case No.1178 of 2017,

whereby the petitioner was found guilty and convicted for the offence

under Sections 323 and 498 A of the Indian Penal Code and sentenced

to undergo imprisonment of 3 months and 2 years respectively and a

fine of Rs.5,000/- under Section 498 A of the Indian Penal Code in

default, thereof, to suffer imprisonment of 3 months.

3. Heard the learned counsel for the petitioners, learned A.P.P. and

learned counsel appearing on behalf of the O.P. No. 2.

4. It appears that the petitioner no. 1, Rajeev Verma @ Chhotu is in

custody since 22.08.2020.

Thus, considering the period of custody, the petitioner no. 1,

Rajeev Verma @ Chhotu 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 learned Sub Divisional Judicial Magistrate, Bermo

at Tenughat in connection with C.P. Case No. 397 of 2011

corresponding to T.R. Case No.1178 of 2017.

5. In the result, I.A. No. 4777 of 2020 stands allowed.

(AMITAV K. GUPTA, J.) APK