Ranjit Singh @ Ranjeet Singh vs The State Of Jharkhand
2021 Latest Caselaw 3800 Jhar

                                    -1-

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Revision No.462 of 2019

       Ranjit Singh @ Ranjeet Singh               ......      Petitioner
                               Versus
       The State of Jharkhand                     ......   Opp. Party
                               ---------

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

---------

       For the Petitioner      : Mr. Rohit Roy, Advocate
       For the State           : Mr. V. S. Sahay, A.P.P
                               ---------
                th
07/Dated: 05         October, 2021
I.A. No.6177 of 2019

1. The present interlocutory application has been filed for granting exemption to the revisionist from surrender on the ground that he is suffering from mental ailment and for which he is getting medical treatment.

2. It appears that the petitioner has been convicted for the offence under Section 4 of the Dowry Prohibition Act and sentenced to undergo simple imprisonment for six months with fine of Rs.5,000/-, in default thereof to undergo one year imprisonment vide order dated 11.05.2018, passed by the court of learned J.M., 1st Class, Jamshedpur in G.R. Case No.1879 of 2008. The said judgment has been affirmed with modification in part of default sentence. The convict has been directed to undergo one month in default of payment of fine amount instead of one year, vide order dated 01.03.2019, passed by the court of learned Additional Sessions Judge - XIII, Jamshedpur, passed in Cr. Appeal No.129 of 2018.

3. Considering the fact that the jail authority also takes care of the ailing person, and as such, the ailment is not a ground for exemption. Accordingly, I am not inclined to grant exemption from surrender to the revisionist.

Demand of dowry is a social evil and the female has no status in the society till the dowry prevails. The court below is directed to take steps for arresting the revisionist and commit him to jail for serving the sentence within one week and submit the compliance report to this Court.

4. I.A. No.6177 of 2019 stands dismissed.

(Rajesh Kumar, J.) Chandan/-