Madan Kumar Pradhan vs The State Of Jharkhand
2021 Latest Caselaw 1443 Jhar

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    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  I.A. No.1804 of 2021
                            In
             Cr. Revision No.52 of 2020

    Madan Kumar Pradhan
    @ Madan Pradhan                              ......      Petitioner

                            Versus
    1.   The State of Jharkhand
    2.   Manjari Giri                            .....   Opp. Parties
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA

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For the Petitioner : Mr. Pravin Kumar, Advocate For the State : Ms. Mahua Palit, A.P.P

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               nd
06/Dated: 22        March, 2021

I.A. No.1804 of 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, during the pendency of the revision.

2. The revision is directed against the judgment dated 07.04.2017, passed by the court of learned Sessions Judge, West Singhbhum at Chaibasa in Cr. Appeal No.79 of 2016, affirming the judgment dated 18.08.2016, passed by the court of learned S.D.J.M., Sadar, Chaibasa in G.R No.546 of 2011, whereby the petitioner was found guilty and convicted for the offence under Section 498(A) of the Indian Penal Code, and sentenced to undergo rigorous imprisonment of two years and fine of Rs.5,000/-, in default thereof to suffer R.I of 15 days.

3. Heard learned counsel for the petitioner and the learned A.P.P. On perusal of the record, it appears that the petitioner is in custody since 29.11.2019.

Considering, the fact, that the petitioner has remained in custody for more than half of the sentence, he is directed to be released 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 S.D.J.M., Sadar, Chaibasa, in connection with T.R. No.582 of 2016, arising out of Jagannathpur P.S. Case No.57 of 2011, corresponding to G.R No.546 of 2011, on the condition that the petitioner shall deposit the fine amount of Rs.5,000/- in the court below.

4. I.A. No.1804 of 2021 stands allowed.

Cr. Revision No.52 of 2020

1. This revision shall be heard.

2. Admit.

3. The lower court record has already been received.

4. Office to list the revision under the heading 'For Hearing', in seriatim, as per age.

(AMITAV K. GUPTA, J.) Chandan/-