[Cites 2, Cited by 0]
Jharkhand High Court
Saibu Hembrom vs The State Of Jharkhand .... Opposite ... on 16 December, 2025
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
2025:JHHC:37716
IN THE HIGH COURT OF JHARKHAND, RANCHI
Criminal Revision No. 1202 of 2022
----
Saibu Hembrom, aged about 35 years, son of Late Lal Hembrom,
resident of village -Chainpur, PO - Chainpur, PS - Chakradharpur,
District - West Singhbhum .... Petitioner
-- Versus --
The State of Jharkhand .... Opposite Party
----
CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
---
For the Petitioner :- Ms. Sumitra Kumari, Advocate
For the State :- Mr. Sanjay Kr. Srivastava, Advocate
For the Informant :- Mrs. Pragati Prasad, Advocate
----
07/16.12.2025 Heard learned counsel appearing for the petitioner, learned
counsel appearing for the State and learned counsel appearing for the
Informant.
2. This petition has been preferred against the judgment dated
31.08.2022 passed in Criminal Appeal No.55 of 2022 whereby learned
Sessions Judge, West Singhbhum at Chaibasa has been pleased to
dismiss the appeal and affirm the judgment dated 06.07.2022 passed in
Chakradharpur P.S. Case No.05 of 2014 corresponding to G.R. Case
No.06 of 2014 and T.R. No.211 of 2022 passed by learned Sub-Divisional
Judicial Magistrate, Porahat at Chaibasa whereby the petitioner has been
convicted under Section 354 of Indian Penal Code and sentenced him to
undergo S.I. for two years for the offence punishable under Section 354
of Indian Penal Code and fine of Rs.5,000/- and in default of payment of
fine further undergo S.I. for one month.
3. Learned counsel appearing for the petitioner submits that now a
--1-- Criminal Revision No. 1202 of 2022
2025:JHHC:37716
good sense has been prevailed between the parties and the petitioner
and the informant are of the same village and compromise has reached
between the parties and for that I.A. No.2463 of 2024 has been filed
which is on separate affidavit. She further submits that due to
misunderstanding as there was some dispute earlier between the parties
and due to that said case has been lodged and in view of that the
compromise may kindly be allowed and the case may kindly be disposed
of.
4. Learned counsel appearing for the State submits that two courts'
concurrent findings are there.
5. Learned counsel appearing for the opposite party No.2 accepts
the submission of learned counsel appearing for the petitioner and
submits that compromise has taken place between the parties and
compromise petition has been filed in the form of I.A. She submits that
both the sides have affidavited the said I.A. separately and in view of
that the matter can be disposed of.
6. In view of above and considering that both the sides are
villagers and it has been pointed out that due to earlier dispute the case
has been lodged and both the sides have compromised the matter and
I.A. has been filed for compromise. Looking into the contents of the
allegation it appears that if the compromise will be allowed it will not
affect the society and further considering the judgment of Hon'ble
Supreme Court in the cases of "Gian Singh Vs. State of Punjab &
Anr." reported in (2012) 10 SCC 303 and Narinder Singh and
Others vs. State of Punjab and Another reported in (2014) 6 SCC
--2-- Criminal Revision No. 1202 of 2022
2025:JHHC:37716
466 compromise petition being I.A. No.2463 of 2024 is hereby allowed
and disposed of.
7. Consequently, the judgment dated 06.07.2022 passed in
Chakradharpur P.S. Case No.05 of 2014 corresponding to G.R. Case
No.06 of 2014 and T.R. No.211 of 2022 passed by learned Sub-Divisional
Judicial Magistrate, Porahat at Chaibasa are hereby set aside.
8. In view of the above, I.A. meant for exemption from surrender
before the learned Court being I.A. No.2533 of 2024 is hereby allowed
and disposed of and the petitioner is exempted to surrender before the
learned Court.
9. The petitioner shall immediately put at liberty.
10. This Criminal Revision Petition is hereby allowed and disposed of.
(Sanjay Kumar Dwivedi, J.)
Dated 16.12.2025
Sangam/
Uploaded on
--3-- Criminal Revision No. 1202 of 2022
