Brajeshwar Kumar Singh vs The State Of Jharkhand
2021 Latest Caselaw 4013 Jhar

                            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Criminal Revision (S.J.) No. 307 of 2020
                                                    ....

                Brajeshwar Kumar Singh                                         ....       Petitioner
                                                    Versus
                The State of Jharkhand                                         ....   Opp. Party
                                              ....
                CORAM:               HON'BLE MR. JUSTICE RAJESH KUMAR

                For the Petitioner             : Mr. Sumit Prakash, Adv.
                For the State                  : Ms. Priya Shrestha, A.P.P.
                                               ....
07/26.10.2021               Criminal Revision (S.J.) No. 307 of 2020

Learned counsel for the petitioner is permitted to make necessary correction in the interlocutory application.

Admit.

Issue notice.

LCR has already been received.

I.A. No.5032 of 2021 The present interlocutory application has been filed on behalf of the petitioner for suspension of sentence, during pendency of the instant criminal revision petition.

The instant criminal revision has been filed against the judgment and order of conviction and sentence dated 23.12.2019 passed by the learned Addl. Sessions Judge-IV, Bokaro in Criminal Appeal No.41 of 2019, who has affirmed the order of sentence and conviction dated 13.02.2019 passed by the Judicial Magistrate, 1st Class, Bokaro in G.R. No.1040/2010/ T.R. No.02/2019 and the petitioner has been sentenced to undergo R.I. for three years with a fine of Rs.5,000/- for the offence under Sections 498A of the Indian Penal Code and the petitioner has further sentenced to undergo R.I. for three years with a fine of Rs.5,000/- for the offence under Section 494 of the Indian Penal Code and in default of payment of fine, he shall further undergo S.I. for three months.

It has been submitted by learned counsel for the petitioner that the petitioner is ready to give Rs.2,00,000/- (Two Lac) to his wife as ad interim compensation and for that purpose some more time may be granted.

In view of above submission, I am inclined to suspend the sentence of this petitioner for six months. Accordingly the petitioner is directed to be enlarged on provisional bail for the period of six months, 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 Judicial Magistrate, 1st Class, Bokaro in G.R. No.1040/2010/ T.R. No.02/2019.

I.A. No.5032 of 2021 stands disposed of.

(Rajesh Kumar, J.) Shahid/