Sandeep Kumar Singh vs The State Of Jharkhand And Another .... ...
2023 Latest Caselaw 4287 Jhar

Jharkhand High Court

Sandeep Kumar Singh vs The State Of Jharkhand And Another .... ... on 28 November, 2023

Author: Subhash Chand

Bench: Subhash Chand

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Rev. No.1356 of 2022
        Sandeep Kumar Singh                            ..... ... Petitioner
                                   Versus
        The State of Jharkhand and another               .... .... Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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        For the Petitioner                 : Mr. Ravi, Advocate
                                              Mr. Abhijeet Kumar Singh, Advocate
        For the State                      : Mr. S.K. Tiwari, Spl. PP
        For the OP No.2                    : Mr. Zaid Ahmed, Advocate
                                        --------

07/28.11.2023        Learned counsel for the petitioner and learned APP for the State

as well as the learned counsel for the opposite party no.2 are present.

2. It has been submitted by learned counsel for the parties that the matter was referred for mediation to DLSA concerned and the same has been unsuccessful.

3. It transpires from the report received from the Secretary-cum- Co-ordinator, DLSA, Dhanbad that the mediation has been unsuccessful.

4. The instant criminal revision is against the judgment dated 19.11.2022 passed by the learned Sessions Judge, Dhanbad in Criminal Appeal No. 138 of 2022 whereby the appellate court while dismissing the appeal affirmed the judgment of conviction and sentence dated 24.01.2020 passed by the learned Judicial Magistrate, Dhanbad in C.P. Case No. 2569 of 2012 holding the petitioner guilty for the offence under section 138 of N.I. Act and sentenced him to undergo simple imprisonment of six month and a fine of Rs. 14 lakhs out of the fine amount a sum of Rs. 13,99,000/- payable to the complainant as compensation to be deposited in the Nazarat, Civil Court, Dhanbad and Rs.1,000/- to be appropriated to the State. In default the convict is directed to undergo simple imprisonment for period of three months, in addition.

5. Admit.

6. The scanned copy of the LCR has already been received.

7. Learned counsel for the petitioner has submitted that he is not prepared with the brief and seeks adjournment.

8. List on 05.12.2023.

(Subhash Chand, J.) RKM