Bishun Sahish @ Bishnu Shahis vs The State Of Jharkhand
2025 Latest Caselaw 7324 Jhar

Jharkhand High Court

Bishun Sahish @ Bishnu Shahis vs The State Of Jharkhand on 8 December, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                 IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr. Revision No. 1110 of 2025

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Bishun Sahish @ Bishnu Shahis .... .... Petitioner(s)

-- Versus --

1.The State of Jharkhand

2.Sanjay Kumar ...... ..... .... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner(s) :- Mr. Rajiv Kr. Karan, Advocate For the State :- Mrs Priya Shrestha, Spl.PP (through V.C.) For the O.P.No.2. :- Ms Savita Kumari, Advocate

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2/08.12.2025 Learned counsel for the petitioner submits that the petitioner has been

convicted to undergo SI for six months along with fine of Rs.3,50,000/- under

section 138 of Negotiable Instrument Act, 1881 and in default of fine to

undergo SI for three months passed in Complaint Case No.2027 of 2020 by

learned Judicial Magistrate First Class, Dhanbad. He further submits that the

judgment is under challenge in Cr.Appeal No.41 of 2025 and the learned court

has been pleased to dismiss the appeal by the judgment dated 30.07.2025. He

next submits that the petitioner has surrendered on 29.10.2025.

2. I.A. No.15076 of 2025 has been filed for suspension of sentence and for

grant of regular bail.

3. He further submits that he has got instruction that the petitioner is ready

to pay 10% of the cheque amount to the complainant.

4. Learned counsel for the State appearing through V.C submits that matter

is arising out of section 138 of Negotiable Instrument Act, 1881.

5. Learned counsel for the complainant submits that at least 50 % of the

amount may kindly be directed to be paid to the complainant by the petitioner.

6. In view of above and considering that the petitioner is in custody and he

is ready to pay 10% of the cheque amount to the complainant and in that view

of the matter, the petitioner is directed to pay Rs.25,000/- to the complainant

through his learned counsel by way of demand draft by 22.12.2025.

7. In view of above, the petitioner is directed to be released on bail on

furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand), with two

sureties of like amount each, to satisfaction of learned Judicial Magistrate, First

Class, Dhanbad, in connection with Complaint Case No.2027 of 2020.

8. It is open to the O.P.No.2 that if the aforesaid direction is not complied by

the petitioner, he may file proper petition before this Court.

9. The instant I.A stands disposed of.

( Sanjay Kumar Dwivedi, J.)

Dated : 08th Dec., 2025 SI/