Jharkhand High Court
Arjun Paswan @ Arjun Ram vs The State Of Jharkhand on 1 August, 2024
Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No. 88 of 2024
With
I.A. No. 6173 of 2024
Arjun Paswan @ Arjun Ram ... ... Petitioner
Versus
1. The State of Jharkhand
2. Savita Devi ... ... Opp. Parties
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Petitioner : Mr. Sheo Kumar Singh, Advocate
For the State : Ms. Sweta Singh, Advocate
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06/01.08.2024 Learned counsel for the petitioner submits that notices were
issued to the opposite party No. 2 but the same has not been served as
she was not available at the address.
2. Counsel for the petitioner prays for and is granted time till
09.08.2024 to take steps for service of notice upon the opposite party
No. 2 at her present and correct address for which requisites etc. under
speed post as well as ordinary process be filed by 09.08.2024.
3. That the instant Criminal Revision Application is directed
against the judgment and order of conviction dated 14.06.2023 passed
in Criminal Appeal No. 23/2017 by the court of learned Additional
Sessions Judge-VI-cum- Special Judge, Anti-Corruption Bureau,
Palamau at Daltonganj, whereby the said Appeal has been dismissed
on contest, and judgment and order of sentence dated 09.03.2017
passed by learned Judicial Magistrate, 1st class, Palamau in
connection with Complaint Case No. 210/2012 T.R. No. 803/2017 is
upheld. The petitioner has been convicted U/s 498A of IPC and order
of sentence for R.I. for two years with a fine of Rs. 5000/- and in
default six months S.I. for the offence under Section 498A of IPC has
been passed. The petitioner has also been directed to pay
compensation amount of Rs. 1,00,000/- to the complainant.
4. I.A. No. 6173 of 2024 has been filed for grant of bail to the
petitioner during the pendency of this revision application.
5. Counsel for the petitioner submits that the petitioner is in
custody since 10.01.2024 and in the meantime he may be released on
provisional bail awaiting appearance of the opposite party No. 2. He
has submitted that records have been received and on the next date of
hearing and he shall prepare himself for the final disposal of the case
and not seek any unnecessary adjournment.
6. Considering the aforesaid facts and circumstances, let fresh
notice be issued to the opposite party No. 2 at her present and correct
address for which requisites etc. under speed post as well as ordinary
process be filed by 09.08.2024.
7. Office to track speed post delivery with regard to service of
notice and prepare appropriate office note accordingly.
8. So far as I.A. No. 6173 of 2024 is concerned, the petitioner is
directed to be released on provisional bail till 09.09.2024, on
furnishing bail-bonds of Rs. 25,000/-(Rupees twenty-five thousand)
with two sureties of the like amount each to the satisfaction of learned
Judicial Magistrate, 1st Class, Palamau in connection with Complaint
Case No. 210/2012 corresponding to T.R. No. 803 of 2017 subject to
following conditions:
(i) One of the bailors should be the close relative
of the petitioner.
(ii) The petitioner shall deposit a self-attested
copy of his Aadhar Card along with his
Mobile Number which he shall not change
during the pendency of this case.
9. Post this case on 04.09.2024.
10. Let this order be immediately communicated to the Court
concerned through 'FAX'.
(Anubha Rawat Choudhary, J.)
Binit
