[Cites 1, Cited by 0]
Jharkhand High Court
Shri Ramkrishna Mehta @ Ram Krishn Mehta vs The State Of Jharkhand on 16 December, 2025
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Rev. No. 1168 of 2025
Shri Ramkrishna Mehta @ Ram Krishn Mehta
..... ... Petitioner
Versus
1. The State of Jharkhand
2. Shri Suresh Kumar Goswami
..... ... Opposite Parties
--------
CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
------
For the Petitioner : Mr. Randhir Kumar, Advocate
For the State : Mr. Praful Jojo, A.P.P.
------
04/ 16.12.2025 I.A. No. 15608 of 2025 has been filed for condoning the
delay of 374 days in preferring this petition.
2. Learned counsel appearing for the petitioner submits that in
preparation for filing the present petition, the said delay has occurred
and in view of that, the delay may kindly be condoned.
3. Learned A.P.P. for the State has not raised any serious
objection, if the delay of 374 days is condoned.
4. In view of the above and considering the submissions of
respective parties and further in view of the averments made in the
aforementioned I.A., the delay of 374 days in filing the present petition
is condoned.
5. The aforesaid I.A. is allowed and disposed of
6. Learned counsel appearing for the petitioner submits this
revision petition has been preferred against the judgment dated
06.08.2024, passed in Criminal Appeal No. 05 of 2024 by the learned
Sessions Judge, Koderma, whereby the learned appellate court has
dismissed the appeal of the petitioner and affirmed the judgment of
conviction and order of sentence dated 04.01.2024 passed by the
learned Judicial Magistrate, 1st Class, Koderma, in connection with
Complaint Case No. 1303 of 2022, by which, the petitioner was held
guilty for the offence under Section 138 of NI Act and sentenced to
undergo simple imprisonment for six months and directed to pay
Rs. 3,20,000/- to the O.P. No. 2.
7. Learned counsel appearing for the petitioner submits that
for grant of regular bail to the petitioner, during the pendency of this
petition, I.A. No. 15609 of 2025 has been filed. He submits that the
matter is arising out of Section 138 of NI Act and petitioner is in
judicial custody since 28.10.2025. He next submits that the petitioner is
ready to pay Rs. 75,000/- in the form of Demand Draft to the O.P. No. 2
at the time of furnishing bail bond. On these grounds, he submits that
the petitioner may kindly be released on regular bail.
8. Learned A.P.P. appearing for the State submits that the
matter is arising out of Section 138 of the NI Act.
9. In view of the above submission of learned counsel
appearing for the petitioner, the petitioner is directed to pay a sum of
Rs. 75,000/- to the O.P. No. 2 in the form of demand draft at the time of
furnishing bail bond, the petitioner, named above, is directed to be
released on regular bail subject to payment of Rs. 75,000/- as
submitted, during the pendency of this petition, 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, 1st
Class, Koderma, in connection with Complaint Case No. 1303 of 2022.
10. The aforementioned I.A. is allowed and disposed of.
11. Let notice be issued to O.P. No. 2 through speed post as also
by ordinary process, for which, requisites etc. must be filed within one
week.
12. In the meantime, call for the scanned copy of the Trial
Court Records.
(Sanjay Kumar Dwivedi, J.)
Dated:-16.12.2025
Amitesh/-
