Amarjit Singh @ Pappu Singh vs The State Of Jharkhand ... ... Opposite ...
2025 Latest Caselaw 2254 Jhar

Jharkhand High Court

Amarjit Singh @ Pappu Singh vs The State Of Jharkhand ... ... Opposite ... on 8 August, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

                                                        2025:JHHC:23328

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr.M.P No. 1932 of 2025
Amarjit Singh @ Pappu Singh, aged about 48 years, s/o late Ranjit Singh,
Resident of Village-Sijua, PO+PS-Jogta, District-Dhanbad, Jharkhand
                                                    ... Petitioner(s)
                            Versus
The State of Jharkhand                    ... ... Opposite Party(s)
CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

For the Petitioner(s)        :Mr. Jitendra Tripathi, Advocate
For the State                :Mr. Subodh Kumar Dubey, APP
                           --------

th Order No. 02 /Dated: 8 August 2025

The instant criminal miscellaneous petition has been filed by the petitioner for modification of the order dated 19.01.2023 passed in Criminal Revision No. 1039 of 2010 whereby judgment of conviction was sustained, however, on the question of sentence, the same was modified to the extent that the petitioner was sentenced to undergo for the period already undergone, subject to payment of fine of Rs. 7500/- to be deposited within a period of four months from today.

2. Learned counsel for the petitioner submits that for the reasons stated in this petition, the amount could not be deposited within the stipulated time, as such the order may be modified by giving two weeks' time to deposit the fine amount.

3. Learned counsel for the opposite party does not have any serious objection.

4. Having regard to the aforesaid facts of the case and the averments made in this petition, the same is allowed. Consequently, the order dated 19.01.2023 passed in Criminal Revision No.1039 of 2010 is modified to the extent that the petitioner herein shall pay an amount of Rs.7500/- within a period three weeks from today.

5. With the aforesaid modification, the instant Cr.M.P stands allowed.

(Deepak Roshan, J.) Amit