Sanjay Kumar Modi vs State Of Jharkhand
2022 Latest Caselaw 818 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr. Rev. No. 293 of 2020
             Sanjay Kumar Modi                                ...    ... Petitioner
                                     Versus
             State of Jharkhand                               ...    ... Opp. Party
                                               ---

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

---

             For the Petitioner         : Mr. R.K. Gupta, Advocate
             For the State              : Mrs. Lily Sahay, A.P.P.

                                               ---
06/03.03.2022:             This criminal revision has been filed against the judgment dated

06.12.2019 passed by learned Addl. Sessions Judge-V, Deoghar in Criminal Appeal No.115 of 2015, affirming the judgment of conviction and order of sentence dated 01.10.2015 passed by learned Sub-Divisional Judicial Magistrate, Madhupur in G.R. Case No.380 of 2000 corresponding to Madhupur P.S. Case No.142 of 2000 whereby the petitioner has been found guilty for the offence under Sections 341/323/504/34 of the Indian Penal Code but on the point of sentence, he has been given the benefit of Section 4 of the Probation of Offenders Act and directed to furnish a bond of Rs.2000/- only for keeping peace and good behaviour for a period of one year.

It has been submitted that the fine imposed by the court below has already been deposited and the period of one year of bond has already been lapsed.

Section 12 of the Probation of Offenders Act has been referred, which reads as under:

"12. Removal of disqualification attaching to conviction- Notwithstanding anything contained in any other law, a person found guilty of an offence and dealt with under the provisions of section 3 or section 4 shall not suffer disqualification, if any, attaching to a conviction of an offence under such law:

Provided that nothing in this section shall apply to a person who, after his release under section 4, is subsequently sentence for the original offence."

In view of the above facts, present criminal revision stands disposed of as infructuous.

(Rajesh Kumar, J.)

Ravi/-