Raj Nandan Jha vs The State Of Jharkhand
2021 Latest Caselaw 4414 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Rev. No. 1685 of 2017
           Raj Nandan Jha                          ...         ... Petitioner
                                       Versus
            1. The State of Jharkhand
            2. Ramesh Thakur
            3. Siddharth Thakur @ Sidharth Thakur...           ... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. P.K. Deomani, Adv.

            For the State                  : Mr. S.K. Shrivastava, APP
            For the O.P. Nos.2 & 3         : Mr. Ganesh Ram, Adv.
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            I.A. Nos.1391 and 3730 of 2018

09/25.11.2021:        These interlocutory applications have been filed by the petitioner for
            exemption from surrender.

Since the matter is being disposed of today itself by passing final order, these interlocutory applications are hereby dismissed as infructuous. I.A. No.3455 of 2018

This interlocutory application has been filed for joint compromise the matter.

Since the matter is being disposed of today itself by passing final order, it is hereby dismissed as infructuous. I.A. No.4223 of 2018 This interlocutory application has been filed for deleting the name of Opp. Party No.3.

Since Opp. Party No.3 has died unmarried during pendency of appeal before the Sessions Judge, counsel for the petitioner prays for deleting the name of Opp. Party No.3.

It has been submitted that since Opp. Party No.2 has already represented and as such, legal heir of Opp. Party No.3 does not require as he has died unmarried.

In view of the above submission, this interlocutory application is allowed and disposed of, by directing the counsel for petitioner to make necessary correction in the cause title in course of the day. Cr. Rev. No. 1685 of 2017 This criminal revision has been filed against the judgment dated 02.11.2017 passed by learned Addl. Judicial Commissioner-XIII, Ranchi in Cr. Appeal No.1 of 2016 whereby and whereunder the petitioner has been convicted and sentenced to undergo simple imprisonment for six months with compensation, for the offence under Section 138 of the N.I. Act, affirming the judgment dated 30.11.2015 passed by learned Judicial Magistrate, 1st Class, Ranchi in Complaint Case No.987 of 2009 (T.R. No.79 of 2015).

It has been submitted by both the parties that the matter has been settled outside the court and the money has been transacted. The offence is compoundable under Section 147 of the Negotiable Instruments Act.

In view of the settlement of dispute, the matter is hereby compounded and the impugned orders dated 02.11.2017 and 30.11.2015 are, hereby, set aside.

Accordingly, this criminal revision is allowed and disposed of.

(Rajesh Kumar, J.)

Ravi/