Raja Ram Aged About 47 Years S/O Late ... vs The State Of Jharkhand
2024 Latest Caselaw 9120 Jhar

Jharkhand High Court

Raja Ram Aged About 47 Years S/O Late ... vs The State Of Jharkhand on 10 September, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                        Cr. Rev. No. 236 of 2020

                      Raja Ram aged about 47 years S/o Late Ramdas Prasad, Prop. R.S.
                      Computer Thana Chowk, P.O. & P.S. & Distt Latehar, Permanent
                      R/o village - Hindu Garhi Chowk, K.D. Gopal Press Khelari, P.O.
                      & P.S. Khelari, Distt - Ranchi, Jharkhand
                                                               ...   ...    Petitioner
                                             Versus
                   1. The State of Jharkhand
                   2. Mahavir Prasad aged about 50 years, S/o Sita Ram Mahto, R/o
                      Village Thana Chowk, P.O. & P.S. & Distt Latehar.
                                                  ...         ...    Opposite Parties
                                             ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

For the Petitioner : Mr. Prashant Kumar Rahul, Advocate For the Opp. Parties : Mr. Gautam Rakesh, Advocate

---

10/10.09.2024 This criminal revision has been filed for the following relief:

"That the present criminal revision has been preferred for quashing/setting aside the Judgment dated 11-09-2019 passed by the court of Shri Vishnu Kant Sahay, learned Sessions Judge, Latehar in Criminal Appeal No.70/2018 whereby and where under the Court of Sessions Judge, Latehar has reversed the judgment and order of acquittal dated - 17/09/2018 passed by Md. Toufique Ahmad, Chief Judicial Magistrate, Latehar and whereby and where under the court of learned Sessions Judge, Latehar has held the petitioner guilty and directed to the petitioner to undergo S.I. for a period of one month and a fine of Rs.2,00,000/- for the offence under section 138 of Negotiable Instrument Act. The amount of fine is to be paid within a period of two months from the date of judgment failing with it can be recovered in due course of law and in default of payment of fine further S.I. of Seven days in connection with Trial No.445/2018."

2. The learned counsel for the Petitioner seeks permission to withdraw this criminal revision.

3. Accordingly, this revision is dismissed as withdrawn.

4. Interim Order, if any, stands vacated.

5. Pending interlocutory application, if any, stands closed.

6. Let a copy of this order be communicated to the court concerned through FAX/email.

(Anubha Rawat Choudhary, J.) Saurav/-