Soni Devi vs The State Of Jharkhand & Anr. ..... ... ...
2025 Latest Caselaw 3637 Jhar

Jharkhand High Court

Soni Devi vs The State Of Jharkhand & Anr. ..... ... ... on 19 August, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Revision No.118 of 2025

             Soni Devi                           ....      ...    Petitioner
                                        Versus
             The State of Jharkhand & Anr.          ..... ...     Opp. Parties
                                     --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

For the Petitioner : Mr. Anil Kumar, Advocate. For the State : Mr. P.K. Chatterjee, Spl. PP For the O.P. No.2 : Mr. Santosh Kr. Soni, Advocate

------

9/19.08.2025 Heard the parties.

2. Learned counsel appearing for the petitioner submits that the

learned Trial Court by the Judgment dated 12.07.2024 passed in

Complaint Case No.1702 of 2023 has convicted the petitioner for

one year and direction has been passed to pay Rs.12,00,000/- as

compensation and the matter is arising out of Section 138 of

Negotiable Instrument Act and the petitioner has deposited a sum of

Rs.2,40,000/- before the Appellate Court.

3. He has submitted that the learned First Appellate Court has

granted provisional bail to the petitioner by order dated 25.02.2025

in view that, the same may also be confirmed.

4. Learned counsel appearing for the State submits that the matter

is arising under Section 138 of Negotiable Instrument Act.

5. Learned counsel appearing for the Opposite Party No.2 has

submitted that only Rs.2,40,000/- deposited before the Appellate

Court which has been received by him and rest of the amount has not

been paid.

6. In view of the above and considering that the provisional bail

has been granted to the petitioner and further Rs.2,40,000/- has been

received by the complainant the provisional bail granted by the

learned Appellate Court by order dated 25.02.2025 is hereby

confirmed.

7. Accordingly, the I.A. No.10351 of 2025 is allowed and disposed

of.

8. Let this Criminal Revision appear on 18th September 2025.

(Sanjay Kumar Dwivedi, J.) R.Kumar