Kailash Modak vs The State Of Jharkhand And Another
2022 Latest Caselaw 3755 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Criminal Revision No. 327 of 2015

Kailash Modak                                                 .... . Petitioner
                                Versus
The State of Jharkhand and another                        ... Opposite Parties

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioner         : Mr. Rajiv Kumar Karan, Advocate
For the State              : Mrs. Nehala Sharmin, APP
For O.P No.2               : Mr. Dharmendra Kumar Maltiyar, Advocate
                                     -------

Order No.08/Dated: 16th September 2022

Mr. Rajiv Kumar Karan, the learned counsel for the petitioner states that the appellate Court has committed patent illegality while dismissing Criminal Appeal No.276 of 2012 filed by the petitioner against the judgment of conviction in C.P Case No. 594 of 2011 corresponding to T.R No.419 of 2012, inasmuch as, the sentence of SI for one year under section 138 of the Negotiable Instruments Act, 1881 has been modified to fine of Rs.90,000/-.

2. The learned counsel for the petitioner further submits that the petitioner and O.P No.2 have amicably settled their dispute and in furtherance thereof the petitioner has paid Rs.20,000/- on 12th September 2022.

3. The learned counsel for the petitioner tenders photo copy of the deposit slip dated 12th September 2022 of Central Bank of India.

4. Taken on record.

5. A copy of the deposit slip is handed over to Mr. Dharmendra Kumar Maltiyar, the learned counsel for O.P No.2 who seeks adjournment for verifying the aforesaid statement made on behalf of the petitioner that now both parties have settled their dispute.

6. Post the matter on 14th October 2022.

(Shree Chandrashekhar, J.) sudhir