Uttam Das vs The State Of Jharkhand .... .... ...
2024 Latest Caselaw 10208 Jhar

Jharkhand High Court

Uttam Das vs The State Of Jharkhand .... .... ... on 28 October, 2024

Author: Rajesh Kumar

Bench: Rajesh Kumar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Criminal Revision No.475 of 2023
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Uttam Das, aged about 28 years, son of Kaleshwar Das, resident of Village Dumragadi, P.O.-Simra, P.S.-Jasidih, District-Deoghar, Jharkhand.

.... .... Petitioner(s) Versus The State of Jharkhand .... .... Opposite Party(s)

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner(s) : Mr. Arvind Kr. Choudhary, Adv.

For the State                         : A.P.P.
For the Informant                     : Mr. Lalit Yadav, Adv.
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06/Dated: 28 October, 2024

      I.A. No.10996 of 2024

1. It appears that the revisionist has been convicted under Section 498-A of IPC and under Sections 3 & 4 of the D.P. Act and has been maximum sentenced to undergo rigorous imprisonment for two years for the offence under Section 498-A of IPC with fine of Rs.5,000/- and in default thereof further to undergo simple imprisonment of two months by the A.C.J.M., Deoghar in G.R. Case No.550 of 2015 (Tr. Register No.422 of 2022). The said order has been affirmed by the court of Sessions judge, Deoghar in Cr. Appeal No.66 of 2022 vide judgment dated 17.03.2023 which has been challenged before the Court by filing the present revision application.

2. The present interlocutory application has been filed for showing that there is compromise between the parties and on the basis of the said compromise they have filed divorce petition under Section 13(B) of the Hindu Marriage Act before the learned Principal Judge, Family Court, Deoghar. Further, there is also an agreement between the parties to close all the criminal cases pending between them.

3. In that view of the matter, the present interlocutory application is, hereby, allowed and the petitioner is directed to be released on provisional bail for three months from the date of release, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand Only) with two sureties of the like amount each to the satisfaction of the court concerned in connection with Jasidih P.S. Case No.120 of 2015, subject to condition that the applicant will submit self- attested photocopy of his Aadhaar Card and also submit his mobile number before the learned court below which he will always keep active and will not change it during pendency of this case without prior permission of the court.

4. Further, both the parties are directed to appear before the Secretary, District Legal Service Authority, Deoghar on 02.12.2024 and the Secretary, District Legal Service Authority, Deoghar is directed to look into the matter and submit a report to this court within a month after their appearance.

5. Put up this case on 30.01.2025.

(Rajesh Kumar, J.) Amar/-

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