Gangasagar Mandal vs The State Of Jharkhand
2022 Latest Caselaw 3314 Jhar

                                 1


IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Cr. Revision No. 991 of 2006
1. Gangasagar Mandal
2. Sulekha Mandal
3. Madhusudan Mandal                                ..... Petitioners
                             Versus
The State of Jharkhand                         ..... Opposite Party
                             ---------

CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

---------

For the Petitioners : Mr. Sanjay Kumar, Advocate For the State : Mr. Sanjay Kr. Srivastava, APP

--------

03/ 22.08.2022 Heard learned counsel for the parties.

2. The instant criminal revision application is directed

against the judgment dated 13.07.2006, passed by learned 1st

Additional Sessions Judge, Jamtara, whereby the Cr. Appeal No. 2

of 2005, preferred by the petitioners has been dismissed and the

judgment of conviction under Sections 379, 354, 448, 323, 341, 504

read with 34 IPC and order of sentence dated 06.12.2004, in G.R.

No. 358 of 2001, corresponding to T.R. No. 692 of 2004, passed by

the learned S.D.J.M., Jamtara, the appellate court released the

petitioners in lieu of furnishing probation bond of Rs.1,000/- (one

thousand) with two sureties of like amount each to the satisfaction

of trial court to maintain peace and be of good behavior for the

period of one year.

3. Mr. Sanjay Kumar, learned counsel for the petitioners

submits that after the conviction the petitioners were released on

probation by the appellate court and the petitioners have also filed

the probation bond and period of probation bond has already been

elapsed, as such, he does not want to press this case on merit.

4. Mr. Sanjay Kumar Srivasatava, learned APP for the

State does not have any objection.

5. In view of the aforesaid submissions, the instant

criminal revision application is disposed of as infructuous.

6. Let the copy of this order be communicated to the

court below.

7. Let the lower court record be sent back to the court

concerned forthwith.

(Deepak Roshan, J.)

Pramanik/