Gabbu Lal Jaiswal vs The State Of Jharkhand
2021 Latest Caselaw 3795 Jhar

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Criminal Revision No. 315 of 2021
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                    Gabbu Lal Jaiswal                                               .....Petitioner
                                                     Versus
                    1. The State of Jharkhand
                    2. Mithlesh Kumar Jha                                          ....Opposite Parties

                    Coram:    HON'BLE MR JUSTICE RAJESH KUMAR
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                    For the Petitioner        : Md. Azam, Advocate
                    For the State             : Mr. P. K. Appu, A. P. P.
                    For the O. P. No. 2       : Mr. S. R. Zafar, Adv.
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07/05.10.2021              Heard learned counsel for the petitioner and learned counsel for State as

well as learned counsel for the opposite party no. 2/ the Complainant.

Learned counsel for both the sides have submitted that the matter has been settled outside the Court for which the revisionist have deposited demand draft nos. 299413 dated 23.07.2021 for Rs. 1,00,000/-, 299415 dated 23.07.2021 for Rs. 67,000/-, 299320 dated 09.09.2021 for Rs. 3,000/- and 299319 dated 09.09.2021 for Rs. 80,000/- in the name of the complainant before the Registrar General, Jharkhand High Court, Ranchi.

Learned counsel for the opposite party no. 2 accepts the same. In view of the submission of the parties, the offence is compounded. Accordingly, the judgment dated 08.04.2021 passed by the court of learned Sessions Judge, East Singhbhum at Jamshedpur in Criminal Appeal No. 154 of 2019 affirming the judgement dated 10.06.2019 passed by the learned Judicial Magistrate, 1st Class, Jamshedpur in C/1 Case No. 695 of 2016 are, hereby, set aside. The present criminal revision stands allowed.

Pending Interlocutory Applications, if any, also stand disposed of. The Registrar General, Jharkhand High Court, Ranchi is directed to release the deposited bank drafts in favour of the learned counsel for the opposite party no. 2/the Complainant by Friday i.e. 08.10.2021.

(Rajesh Kumar, J) kamlesh/