[Cites 3, Cited by 0]
Jharkhand High Court
Jannat Ansari vs The State Of Jharkhand on 15 December, 2025
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No.638 of 2025
Jannat Ansari ...... ... Petitioner
Versus
1.The State of Jharkhand
2.Kaushik Verma @ Kaushik Krishna Verma
..... ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
For the Petitioner :Mr. Mohit Prakash, Advocate
For the State : Mr. Abhay Kr. Tiwari, A.P.P
For the O.P. No.2 : Mr. Amit Kr. Sinha, Advocate
Ms. Vidhika Saboo, Advocate
08/ 15.12.2025: Heard learned counsel for the petitioners and learned
counsel for the State and learned counsel for the O.P. No.2.
2. I.A. No.11450 of 2025 has been filed for suspension of
sentence and release the petitioner on bail during the pendency of the
instant criminal revision.
3. Learned counsel appearing for the petitioner submits that the
learned Judicial Magistrate, Ist Class, Ranchi by judgement dated 20.12.2024
held the petitioner guilty under section 138 of N.I. Act in connection with
Complaint Case No. 12317/2023 and further sentenced the petitioner to
undergo S.I. for one year and fine of Rs. 18,00,000/- to the complainant by
way of compensation in terms of Section 357(3) of Cr.P.C. and in case of
default, the petitioner was further sentenced to undergo S.I. of two months.
He further submits that said judgment was challenged before the learned
Judicial Commissioner, Ranchi in Criminal Appeal No. 23 of 2025 and by
judgment dated 28.02.2025, the learned appellate court has been pleased to
dismiss the appeal and affirmed the judgment of learned trial court.
4. Learned counsel for the petitioner submits that the petitioner is
in custody since 11.06.2025 and he has remained in custody for six months
and four days. He then submits that criminal revision is pending and
considering the period of detention and nature of crime the petitioner may
kindly be released on bail during pendency of this criminal revision.
5. Learned counsels for the State and O.P. No. 2 jointly oppose
the prayer and submit that two courts concurrent findings are there.
6. In the case of "Satender Kumar Antil Vs. Central Bureau of
Investigation & Anr. reported in (2022) 10 SCC 51 in para 57 the
Hon'ble Supreme Court has held as under:-
"57.Thus, we hold that the delay in taking up the
main appeal or revision coupled with the benefit
conferred under Section 436-A of the Code among
other factors ought to be considered for a favourable
release on bail."
6. Considering that the petitioner is in judicial custody since
11.06.2025 and he has remained in custody for six months and four days and
further considering the judgment of Satender Kumar Antil (Supra)
particularly para 57 and further this criminal revision petition is pending and
in the attending facts and circumstances of the case, during pendency of this
criminal revision petition, the petitioner above named, is directed to be
released on bail, on furnishing bail bond of Rs.25,000/- (Twenty Five
Thousand only) with two sureties of the like amount each to the satisfaction
of learned Judicial Magistrate, Ist Class, Ranchi in connection with Complaint
Case No. 12317/2023, subject to the condition that one of the bailor must be
own relative.
7. I.A. No.11450 of 2025 is allowed and disposed of.
( Sanjay Kumar Dwivedi, J.)
Dt. 15.12.2025
Satyarthi-
