Shit Narayan Mahto @ Sit Narayan Mahto vs The State Of Jharkhand & Anr. ... .... ...
2025 Latest Caselaw 1332 Jhar

Jharkhand High Court

Shit Narayan Mahto @ Sit Narayan Mahto vs The State Of Jharkhand & Anr. ... .... ... on 1 August, 2025

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Cr. Revision No. 517 of 2024

Shit Narayan Mahto @ Sit Narayan Mahto
                                                     .....   ....    Petitioner
                                  Versus
The State of Jharkhand & Anr.                        ...       ....      Opp. Parties

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioner            : Mr. Sudhansu Kumar Deo, Advocate
For the State                 : Mr. Shailendra Kumar Tiwari, APP
                              ------

Order No. 05 / Dated : 01.08.2025.

I.A. No.12231 of 2024 Heard the learned counsel on behalf of the petitioner in this interlocutory application which has been filed under Rule 159 of the High Court of Jharkhand, Rules, 2001 for exemption from surrendering before admission of the criminal revision.

Instant criminal revision has been preferred against the judgment dated 27.02.2024 passed by learned Additional Sessions Judge-I Madhupur in Cr. Appeal No.18 of 2023 whereby and whereunder learned Appellate Court has affirmed the judgment of conviction and sentence passed by learned Trial Court under Sections 138 of N.I. Act.

It is submitted by learned counsel for the petitioner that the petitioner does not intend to confine his argument on the point of sentence. The petitioner is ready to pay the entire compensation amount to the complainant. Rs. 70,000/- was deposited by way of fixed deposit in his name at the time of grant of anticipatory bail. If the fixed deposit is permitted to be withdrawn, the petitioner will make full payment of compensation amount within two weeks after the said withdrawal by way of demand draft drawn in the name of the complainant. Under the circumstance, the petitioner is permitted to deposit Rs.1,40,000/- by way of demand draft before this Court drawn in the name of the complainant within two weeks from the date of this order.

List this case on 22.08.2025.

(Gautam Kumar Choudhary, J.) Pawan/ -