Manoj Kumar Rajwar vs The State Of Jharkhand
2021 Latest Caselaw 2146 Jhar

                         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Criminal Revision No. 179 of 2021
                                            ....

                Manoj Kumar Rajwar                                 ....    Petitioner
                                            Versus
                1. The State of Jharkhand
                2. Parwati Devi                                    .... Opposite Parties
                                            ....
                CORAM:           HON'BLE MR. JUSTICE RAJESH KUMAR

                For the Petitioner                : Mr. Soumitra Baroi, Adv.
                For the State                     : Mr. Shree Prakash Jha, A.P.P.
                                                  ....

The matter was taken up through Video Conferencing. Learned counsel for the parties had no objection with it and submitted that the audio and video qualities are good.

....

05/01.07.2021 I.A. No.2329 of 2021 The instant application has been filed on behalf of the petitioner for suspension of sentence and prayer for bail, during pendency of the instant revision petition.

The petitioner has been convicted for the offence under Section 498A/34 of the Indian Penal Code and sentenced S.I. for two years with a fine of Rs.10,000/- for the offence under Section 498A/34 of the IPC and in default of payment of fine, further undergo S.I. for six months by the court of Addl. Sessions Judge-IV, Bokaro in Criminal Appeal No.57 of 2018 vide judgment dated 05.02.2020.

It has been submitted by the learned counsel for the petitioner that the petitioner has been convicted for two years and Rs.10,000/- fine has been imposed. It has been further submitted that the petitioner is in custody since 04.02.2021. On above facts, prayer for bail has been made.

Learned A.P.P. has opposed the prayer.

Considering the nature of allegation, I am inclined to suspend the sentence and enlarge the petitioner on bail, on furnishing bail bond of Rs.10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of Addl. Sessions Judge-IV, Bokaro in Criminal Appeal No.57 of 2018 arising out of G.R. Case No.921 of 2018 corresponding to T.R. No.1086 of 2017 subject to the condition that the petitioner will deposit fine amount i.e. Rs.10,000/- as ad interim compensation in the court below before his release and the same should be released in favour of opposite party No.2 and further petitioner will submit self attested copy of his Aadhar Card and also give his mobile number before the learned court below, which he will not change during pendency of this case without prior permission of the court.

I.A. No. 2329 of 2021 stand disposed off.

(Rajesh Kumar, J.) Shahid/