Shekh Rahmat vs The State Of Jharkhand
2022 Latest Caselaw 3312 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr. Rev. No.489 of 2004
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1. Shekh Rahmat

2. Shekh Nabbu

3. Shekh jaynuddin

4. Shekh Khusbuddin

5. Shekh Shakir

6. Sohaib

7. Sk. Sabir Ansari ..... .... Petitioners Versus The State of Jharkhand ..... ....Opposite Party

CORAM : HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner :Mr. Sahay Piyush Gaurav, Adv. For the O.P.-State :Mr. V.S. Sahay, APP .........

08/22.8.2022 Heard learned counsel for the parties.

2. This revision application is directed against the

judgment dated 22.03.2004 passed by learned Additional

Judicial Commissioner, FTC No.III Ranchi, in Criminal

Appeal No.6/2001; whereby the judgment of conviction and

order of sentence dated 16.12.2000 passed by the learned

Judicial Magistrate, 1st Class, Ranchi, in complaint case

No.517 of 1997; whereby the petitioners were convicted

u/S 147, 447 and 427 IPC and directed them to execute

probation bond of Rs.5,000/- each with two sureties to

maintain peace and good behavior for the period of one

years under Section 4 of Probation of Offender Acts.

2. At the outset, Sahay Piyush Gaurav, learned

counsel for the petitioners submits that after conviction the

petitioners were released on execution of Probation bond of

Rs.5000/- each to maintain peace and good behavior and

the probation bonds were filed by the petitioners on

16.12.2000.

and since then they have not committed any crime till date;

as such the revision application become infructuous.

3. Learned APP supported the contention of the

learned counsel for the petitioner.

4. In view of the aforesaid submission since the

probation bond was already executed on 16.12.2000

nothing remains to be adjudicated and the petitioners do

not want to press this case on merit, as such the instant

revision application is hereby disposed of as infructuous.

(Deepak Roshan, J.) Fahim/-