Krishna Kumar Sharma vs The State Of Jharkhand
2022 Latest Caselaw 391 Jhar

                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    Cr. Revision No. 620 of 2020
                                          ....

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

                For the Petitioner               : Ms. Jasvindar Mazumdar, Adv.
                For the State                    : APP
                For the Informant                : Md. Zaid Ahmed, Adv.
                                                 ....

The matter was taken up through Video Conferencing. Learned counsels for the parties had no objection with it and submitted that the audio and video qualities are good.

....

07/10.02.2022 I.A. No.6809 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 of conviction and order of sentence dated 30.05.2020 passed by the learned Additional Judicial Commisisoner-XVIII, Ranchi in Criminal Appeal No.210 of 2019, who has affirmed the judgment dated 30.11.2019 passed by the learned Judicial Magistrate-XI, Ranchi in connection with G.R. Case No.1011 of 2014 arising out of Jagarnathpur P.S. Case No.55 of 2014 and the petitioner has been sentenced to undergo R.I. for one year with a fine of Rs.3,000/- for the offence under Section 498A of the Indian Penal Code and in default of payment of fine, further sentenced to undergo S.I. for two months.

It has been submitted by learned counsel for the wife that let an attempt should be made for restoration of the conjugal life between the parties. They have been blessed with two female children, one is with the mother and another is with the husband.

In view of submission of the parties, 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-XI, Ranchi in connection with G.R. Case No.1011 of 2014 arising out of Jagarnathpur P.S. Case No.55 of 2014.

I.A. No.6809 of 2021 stands disposed of.

Further, both the parties are directed to appear before the Secretary, JHALSA, Ranchi, on 28.02.2022 at 11:00 a.m., who will try to explore the possibility of settlement of dispute and will submit a report to this Court within two months.

Put up this case thereafter.

(Rajesh Kumar, J.) Shahid/