Biplab Kumar Bose vs The State Of Jharkhand
2023 Latest Caselaw 862 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Revision No. 1379 of 2022
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   Biplab Kumar Bose                    ...  ...   Petitioner
                                Versus
   1.    The State of Jharkhand
   2.    Abdul Jabbar Khan              ...  ...     Opp. Parties
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Rakesh Kr. Sinha, Advocate Ms. Juhi Kumari, Advocate For the State : Mr. Vishwanath Roy, Addl.P.P. For the O.P. No. 2 : Mr. L.C.N. Shahdeo, Advocate Mr. Yash Raj Gupta, Advocate

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Order No. 05: Dated: 22nd February, 2023 Heard the learned counsels for the parties. I.A. No. 1744 of 2023 The instant interlocutory application has been filed with a prayer to enlarge the petitioner on bail during the pending of this criminal revision, in view of the fact that the petitioner languishing in jail custody since 02.01.2023 and it is a case u/s 138 of the N.I. Act.

This criminal revision application has been preferred against the judgment of conviction 22.04.2019 by which the judgment of conviction and order of sentence passed by the learned trial court in Complaint Case No. 3314 of 2014 corresponding to T.R. No. 394 of 2019 has been affirmed.

It has been submitted on behalf of the petitioner that the petitioner is ready to participate in the process of mediation in order to resolve the dispute amicably between both the parties in the Mediation Center, JHALSA, Ranchi taking into consideration that it is a dispute under section 138 of N.I. Act.

Learned counsel for the O.P. No. 2 also submits that let the matter be referred to the Mediation Center in order to resolve the dispute amicably through the process of mediation. Having taken into consideration the aforesaid submissions advanced on behalf of both the parties including the petitioner and O.P. No. 2 and taking into consideration and that it was a case u/s 138 of N.I. Act which is compoundable in nature the petitioner Biplab Kumar Bose is directed to be enlarged on provisional bail till 01.05.2023 on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate, 1st Class, Jamshedpur in connection Complaint Case No. 3314 of 2017 corresponding to T.R. No. 394 of 2019 subject to the condition as stated u/s 439 of Cr.P.C.

Further, both the parties are directed to appear before the Mediation Center, JHALSA on 28.02.2023 @ 11 a.m. The Member Secretary, JHALSA is directed to depute a good Mediator to resolve the dispute between the parties amicably through the process of mediation.

Let a copy of the order be sent to the Member Secretary, JHALSA, to do the needful.

Put up this case on 01.05.2023.

(Navneet Kumar, J.) MM