Jainul Abeddin vs The State Of Jharkhand
2025 Latest Caselaw 7318 Jhar

Jharkhand High Court

Jainul Abeddin vs The State Of Jharkhand on 8 December, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                  IN THE HIGH COURT OF JHARKHAND, RANCHI
                         Criminal Revision No. 1161 of 2025
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Jainul Abeddin, aged about 54 years, S/o Md. Jahagir Ansari, R/o village - Upper Mohalla, Patra Toli, PO and PS - Kanke, Ranchi, Jharkhand .... Petitioner

-- Versus --

1. The State of Jharkhand

2. Naiyer Hussain, S/o Late Md. Nishar, R/o ASI, Line Tank Road, PO and PS - Kotwali, District - Ranchi, Jharkhand .... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Shadab Eqbal, Advocate For the State :- Mr. Suraj Deo Munda, Advocate

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05/08.12.2025 Learned counsel appearing for the petitioner submits that the

matter is arising under Section 138 of Negotiable Instruments Act and

the petitioner has been sentenced to undergo Simple Imprisonment for a

period of one year and has been directed to pay compensation of

Rs.8,25,500/- to the opposite party No.2 in Complaint Case No.3897 of

2022 passed by learned Judicial Magistrate First Class, Ranchi. He

submits that the said judgment was challenged before the learned

Appellate Court in Criminal Appeal No.193 of 2025 and by the judgment

dated 13.08.2025 the appeal was dismissed.

2. Learned counsel appearing for the petitioner submits that the

petitioner has surrendered before the learned Court on 07.11.2025 and

I.A. No.15715 of 2025 has been filed to release the petitioner on regular

bail. He further submits that the petitioner is ready to deposit 10% of the

cheque amount before this Court.

--1-- Criminal Revision No. 1161 of 2025

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

is arising under Section 138 of Negotiable Instruments Act.

4. In view of the above and considering that the petitioner is in

custody since 07.11.2025 and he is ready to deposit 10% of the cheque

amount, the petitioner is directed to deposit bank draft to the tune of

Rs.65,000/- before the learned Registrar General of this Court before 22nd

December, 2025.

5. Accordingly, the petitioner, above named, shall be released on

regular bail, on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five

Thousand) with two sureties of the like amount each, to the satisfaction

of learned Judicial Magistrate First Class, Ranchi in connection with

Complaint Case No.3897 of 2022.

6. I.A. No.15715 of 2025 is hereby allowed and disposed of.

7. Issue notice upon the Opposite Party No.2 under registered

cover with A/D as well as by ordinary process for which requisites etc.

must be filed within a week.

8. It is open to the opposite party No.2 to file proper petition

before this Court, if the aforesaid direction is not complied by the

petitioner.

(Sanjay Kumar Dwivedi, J.)

Dated 08.12.2025 Sangam/

--2-- Criminal Revision No. 1161 of 2025