Kaleshwar Munda vs The State Of Jharkhand
2023 Latest Caselaw 2075 Jhar

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         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr.M.P. No.1520 of 2023
         1. Kaleshwar Munda
         2. Sukhdeo Mahto
         3. Chaitan Hazam
         4. Muchi Ram Mahto
         5. Nageshwar Mahto
         6. Shankeshwar Mahto
         7. Jitu Machuwa                 ...   ...    Petitioners
                                   Versus
         The State of Jharkhand              ...    ...Opposite party
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CORAM : HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner :Ms. Alka Kumari, Adv. For the State : Ms. Anuradha Sahay, Adv.

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02/18.05.2023 Heard learned counsel for the parties.

2. The instant application has been preferred by the petitioner praying for modification of the judgment dated 17.06.2022 passed in Cr. Rev. No.1054/2004, whereby conviction was confirmed; however, the sentence was modified to the extent that the petitioners were sentenced to undergo for the period already undergone subject to payment of fine of Rs.1500/- each before the Secretary, DLSA, Khunti within a period of four months from the date of order.

3. Learned counsel for the petitioners submits that due to communication gap, the said fine amount could not be tendered before the court concerned and now the petitioners undertakes to comply the order within the specified period as may be granted by this Court. In this view of the matter learned counsel for the petitioners prays that the original order dated 17.06.2022 passed in Cr. Rev. No.1054/2004 may be modified to the extent that the petitioners may be granted liberty to deposit the aforesaid fine amount within a further period of Four Weeks from today.

4. Learned APP does not have any serious objection.

5. In view of the aforesaid facts and circumstances of the case and arguments adduced by the parties, the

original order dated 17.06.2022 passed in Cr. Rev. No.1054/2004, is hereby, modified to the extent that the petitioners are directed to pay the fine amount of Rs.1500/- each before the Secretary, DLSA, Khunti within a further period of Six Weeks from today.

6. It is made clear that the petitioners shall be discharged from the liability of their bail bonds only on the fulfillment of the aforesaid condition.

7. With the aforesaid modification in the order dated 17.06.2022 passed in Cr. Rev. No.1054/2004, the instant Cr.M.P. stands allowed and disposed of.

8. Let a copy of this order be sent to the court concerned through "FAX".

(Deepak Roshan, J.)

Fahim/-