Chunchun Menon vs The State Of Jharkhand & Another ... ... ...
2024 Latest Caselaw 8719 Jhar

Jharkhand High Court

Chunchun Menon vs The State Of Jharkhand & Another ... ... ... on 2 September, 2024

Author: Ratnaker Bhengra

Bench: Ratnaker Bhengra

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Revision No. 531 of 2024

Chunchun Menon                                                    ... Petitioner
                                 -Versus-
The State of Jharkhand & another       ...                   ... Opposite Parties

       CORAM :- HON'BLE MR. JUSTICE RATNAKER BHENGRA

            For the Petitioner :- Mr. A.K. Kashyap, Sr. Advocate;
                                  Mr. Anurag Kashyap, Advocate
            For the State      :- Mr. Pankaj Kumar, PP
            For the OP No.2 :- Mr. Preetam Mandal, Advocate
                                     ...

04/02.09.2024: IA No. 6959 of 2024 All the counsels have appeared.

The learned senior counsel for the petitioner has pointed out to paragraph no.13 of the judgment dated 03.04.2024 passed by the learned Additional Sessions Judge-IV, East Singhbhum at Jamshedpur and has submitted that relevant or concerned amount of Rs.2,91,000/- has already been returned by the petitioner and in view of that, his prayer for exemption from surrendering may be allowed.

The learned counsel for the opposite party no.2 has opposed the prayer for exemption from surrendering by the petitioner and has sought some time to get instruction from his client.

The learned counsel for the State has also opposed the prayer made by the learned counsel for the petitioner.

Having heard the learned counsels for the parties and noted the submissions and in view of the submissions of the learned senior counsel for the petitioner that the concerned amount has already been returned by the petitioner, for the moment, the petitioner is exempted from surrendering before the concerned jurisdictional Court below, till 09.09.2024.

Put up this case on 09.09.2024.

Let a copy of this order be communicated through FAX to the concerned jurisdictional Court.

S.B.                                                      (Ratnaker Bhengra, J.)