Krishanandan Sharma vs The State Of Jharkhand
2022 Latest Caselaw 939 Jhar

                         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Criminal Revision No. 864 of 2019
                                            ....

                Krishanandan Sharma                                ....    Petitioner
                                            Versus
                1. The State of Jharkhand
                2. Gopal Prasad Agrawal                            .... Opposite Parties
                                            ....
                CORAM:           HON'BLE MR. JUSTICE RAJESH KUMAR

                For the Petitioner              : Mr. Girish Mohan Singh, Adv.
                For the State                   : Mr. S.K.Jha, P.P.
                For the O.P. No.2               : Mrs. Pinki Kumari, 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.

....

04/09.03.2022 I.A. No.1251 of 2022 The present interlocutory application has been filed for exempting the revisionist from surrender in pursuance of judgment of conviction and order of sentence passed by the court below and for modification of the order dated 10.02.2022.

It has been submitted by learned counsel for the revisionist that the revisionist is ready to pay the fine amount of Rs.56,000/- for compounding the offence. Further prayer has been made for exemption from surrender.

Learned counsel for the O.P. No.2 has stated that she has instruction to accept the amount and not to oppose the prayer for compounding the offence.

In view of the fact that the offence under Section 138 of the N.I. Act is compoundable, the matter is hereby compounded and order dated 10.02.2022 is modified to the extent that the revisionist is exempted from surrender in the court below till further order.

Both the parties are directed to appear in the ensuing National Lok Adalat scheduled to be held on 12.03.2022 for settlement of their dispute. On that date the revisionist will bring the cheque amounting to Rs.56,000/- (Fifty Six Thousand Rupees) drawn in favour of O.P. No.2.

I.A. No.1251 of 2022 stands disposed of.

(Rajesh Kumar, J.) Shahid/