Nishu Naveen vs The State Of Jharkhand
2022 Latest Caselaw 828 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Criminal Revision No.678 of 2020
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Nishu Naveen                                .... .... Petitioner
                              Versus
1. The State of Jharkhand
2. Pradeep Kumar Mehta                      .... .... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Ashok Kr. Singh, Adv.

For the State                        : Mr. S.K. Dubey, A.P.P.
For the O.P. No.2                    : Mr. Deepak Kumar, Adv.
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              rd
07/Dated: 03 March, 2022

       I.A. No.4997 of 2020

1. The present interlocutory application has been filed for condoning the delay in filing the present criminal revision application.

2. Considering the reasons assigned in the present interlocutory application, delay in filing the present criminal revision is, hereby, condoned.

3. Accordingly, interlocutory application being I.A. No.4997 of 2020 stands allowed.

Criminal Revision No.678 of 2020

1. The present criminal revision has been filed against the judgment dated 03.12.2019 passed by the learned Additional Sessions Judge-IV, Koderma in Criminal Appeal No.06 of 2018, whereby and whereunder an appeal had been dismissed by upholding the judgment of conviction and modifying the order of sentence dated 14.12.2017 passed by the learned Chief Judicial Magistrate, Koderma in T.R. No.1360 of 2017 arising out of C. Case No.1099 of 2016 by which the revisionist has been held guilty for the offence under Section 138 of the N.I. Act and sentenced him to undergo Simple Imprisonment for one year and further directed to pay Rs.5,00,000/- (Five Lac) as compensation to the complainant.

2. It has been submitted by the learned counsel for the revisionist that the matter has already been settled outside the court and the money has been transacted. The offence is compoundable under Section 147 of the N.I. Act.

3. Counsel for the other side has supported the contention of the revisionist.

4. In view of submission of both the parties and considering the nature of dispute and the fact that the money has already been transacted between the parties, the impugned judgment dated 03.12.2019 passed by the learned Additional Sessions Judge-IV, Koderma in Criminal Appeal No.06 of 2018 is, hereby, set aside.

Accordingly, the present criminal revision application being Criminal Revision No.678 of 2020 stands disposed of.

In view of disposal of the present criminal revision, pending I.A., if any, also stands disposed of.

(Rajesh Kumar, J.)

Amar/-