Jharkhand High Court
Lakhindra Soren @ Lakhindar Soren vs The State Of Jharkhand on 24 June, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No. 466 of 2022
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Lakhindra Soren @ Lakhindar Soren ...... Petitioner
Versus
1. The State of Jharkhand
2. Sonamuni Hembram ...... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
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For the Petitioners : Mr. Naresh Pd. Thakur, Advocate
For the State : Mr. Shiv Shakar Kumar, A. P.P.
For the O. P. No. 2 : Mr. Satish Kumar, Advocate
......
I. A. No. 5337 of 2022
09/24.06.2022 Heard learned counsel for the petitioner and learned
APP for the State and learned counsel for the opposite party no.
2.
2. The present I.A. No. 5337 of 2022 has been filed by the
petitioner for bail during pendency of the present Criminal
Revision.
3. The Criminal Revision No. 466 of 2022 has been filed
on behalf of the petitioner challenging the judgment dated
15.12.2015 passed in Criminal Appeal No. 279 of 2013 by the
learned Additional Sessions Judge-XII, Dhanbad by dismissing
the Criminal Appeal No. 279 of 2013 and who had affirmed the
judgment of conviction and order of sentence dated 01.08.2013
passed by Sri Sanjay Kumar, Judicial Magistrate, 1st Class,
Dhanbad in connection with G. R. No. 2685 of 2009
corresponding to T.R. No. 33 of 2013 by convicting the
petitioner under Section 498-A of the Indian Penal Code and
Section 4 of the Dowry Prohibition Act and sentenced to
undergo R.I. for a period of two(2) years and to pay a fine of Rs.
3,000/- for the offence under Section 498-A of the Indian Penal
Code and in default of payment of fine, further sentenced to
undergo S.I. for a period of three and further sentenced him to
undergo S.I. for a period of six months under Section 4 of the
Dowry Prohibition Act.
All the sentences have been directed to run
concurrently.
4. It is submitted by the learned counsel for the petitioner
that the case has been compromised between the petitioner and
the opposite party no. 2- Sonamuni Hembram and the opposite
party no. 2- Sonamuni Hembram has no grievance against the
petitioner. It is submitted that opposite party no. 2- Sonamuni
Hembram has already contracted another marriage with one
Sushil Hansda. It is further submitted that the petitioner is in
custody since 02.04.2022 and as such, he may be enlarged on
bail.
5. Learned counsel for the State raised no objection.
6. On the other hand, learned counsel for the opposite
party no. 2 has admitted the factum of compromise between
both the sides and has submitted that the opposite party no. 2-
Sonamuni Hembram has performed second marriage with one
Sushil Hansda.
6. Perused the records and considered the submissions of
both the sides.
7. It transpires that the case has been compromised
between the petitioner and the opposite party no. 2- Sonamuni
Hembram and opposite party no. 2- Sonamuni Hembram has no
grievance against the petitioner. It further transpires that
opposite party no. 2- Sonamuni Hembram has already
contracted another marriage with one Sushil Hansda.
8. Considering the facts and circumstances of the case,
during pendency of this Criminal Revision, the petitioner-
namely Lakhindra Soren @ Lakhindar Soren is directed to be
released on bail on furnishing bail bond of Rs. 10,000/- (Rupees
Ten Thousand) with two sureties of the like amount each to the
satisfaction of Sri Sanjay Kumar, Judicial Magistrate, 1st Class,
Dhanbad/ or his successor Court in connection with G. R. No.
2685 of 2009 corresponding to T.R. No. 33 of 2013.
11. Accordingly, I.A. No. 5337 of 2022 stands
allowed and disposed of.
Criminal Revision No. 466 of 2022
Heard learned counsel for the petitioner and learned
APP for the State and learned counsel for the opposite party no.
2.
Put up this case on 28.06.2022 under the heading of
final order.
(Sanjay Prasad, J.)
Kamlesh/
