Chhakori Pandit vs The State Of Jharkhand ....Opposite ...
2025 Latest Caselaw 4641 Jhar

Jharkhand High Court

Chhakori Pandit vs The State Of Jharkhand ....Opposite ... on 8 April, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

                                                                 2025:JHHC:11030



   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Cr. M.P. No. 586 of 2025
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Chhakori Pandit, aged about 62 years, son of Late Rupan Pandit, resident of Village Malhara, P.O. Malhara, P.S. Rikhiya (earlier Mohanpur), District Deoghar, Jharkhand. ....Petitioner Versus The State of Jharkhand ....Opposite Party

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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Ms. Arvind Kumar Choudhary, Advocate For the State : Mr. Nawin Kr. Singh, A.P.P.

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02/Dated:-08.04.2025

1. The instant application has been preferred by the

petitioner for modification of the order dated 16.06.2023 passed

in Criminal Appeal (SJ) No. 1294 of 2004 whereby the judgment

of conviction was sustained, however, on the question of

sentence, the same was modified to the extent that the

appellant No.2 Chhakori Pandit was sentenced for period

already undergone subject to payment of fine of Rs.20,000/-.

2. Learned counsel for the petitioner submits that for

the reasons stated in this application, the amount could not be

deposited within stipulated time and as a result, the

appellant/petitioner namely, Chhakori Pandit has been taken

into custody; as such, the order may be modified by giving four

weeks' time to deposit the fine amount.

3. Learned counsel for the opposite party does not have

any serious objection.

2025:JHHC:11030

4. Having regard to the aforesaid facts of the case and

the averments made in this application, the same is allowed.

Consequently, the order dated 16.06.2023 passed in Cr.Appeal

(SJ) 1294 of2004 is modified to the extent that the petitioner

herein shall pay an amount of Rs. 20,000/- within a period of

four weeks from today.

It goes without saying that the moment the petitioner

herein shall deposit the said amount as per the order dated

16.06.2023, he shall be released after due procedure.

5. With the aforesaid modification, the instant

application stands allowed.

6. Let a copy of this order be sent through Fax.

(Deepak Roshan, J.) vikas/-