Jharkhand High Court
Gostu Singh vs The State Of Jharkhand on 27 October, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
I.A. No.4883 of 2021
In
Criminal Revision No.632 of 2019
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Gostu Singh .... .... Petitioner
Versus
The State of Jharkhand .... .... Opposite Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner : Mr. Lalan Kumar Singh, Adv.
For the State : Mrs. Shweta Singh, A.P.P.
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The matter was taken up through Video Conferencing. Learned counsel for
the parties had no objections with it and submitted that the audio and video
qualities are good.
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th
08/Dated: 27 October, 2021
I.A. No.4883 of 2021
1. This interlocutory application has been filed on behalf of the
petitioner for suspension of sentence and releases him on bail, during
pendency of the instant revision.
2. The petitioner has been convicted for the offence under Section 498A
of the Indian Penal Code vide judgment of conviction and order of sentence
dated 07.12.2018, by which the petitioner has been sentenced to undergo
rigorous imprisonment for one year with a fine of Rs.5,000/- for the offence
under Section 498A of the I.P.C. and in default thereof, further to undergo
two months simple imprisonment, passed by the learned J.M. 1st Class,
Hazaribag in G.R. No.1893 of 2011 (T.R. No.440 of 2018) in connection
with Barkatha P.S. Case No.96 of 2011. Thereafter, an appeal has been filed
being Cr. Appeal No.01 of 2019 in which the judgment of conviction and
order of sentence dated 07.12.2018 has been affirmed by the learned
Sessions Judge, Hazaribag vide order dated 02.04.2019.
3. It has been submitted by the learned counsel for the petitioner that the
petitioner has surrendered on 02.09.2021 and remained in custody for two
months. The petitioner is ready to pay Rs.1,15,000/- as compensation
amount to his wife (the informant). On the above facts, the prayer for
suspension of sentence has been made.
4. In the attending facts and circumstances of the case, the sentence is
suspended for a period of six months and the petitioner is directed to pay
Rs.1,15,000/- in the court below within four months from the date of this
order, which shall be released in favour of the informant-wife.
5. In view of above discussion, I am inclined to suspend the sentence of
the petitioner and enlarge him on bail for 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 the learned J.M. 1st Class, Hazaribag in
G.R. No.1893 of 2011 (T.R. No.440 of 2018) in connection with Barkatha
P.S. Case No.96 of 2011, subject to the condition that the petitioner will
submit self-attested photocopy of his Aadhar Card and also submit his
mobile number before the learned court below which he will always keep
active and will not change it during pendency of this case without prior
permission of the court.
6. In the result, the present interlocutory application being I.A. No.4883
of 2021 stands allowed.
(Rajesh Kumar, J.)
Amar/-
