Jharkhand High Court
Gurpreet Singh Virdi @ Gurpreet Singh vs The State Of Jharkhand on 24 February, 2025
Author: Sanjay Prasad
Bench: Sanjay Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No. 194 of 2025
Gurpreet Singh Virdi @ Gurpreet Singh ...... Petitioner
Versus
1.The State of Jharkhand
2.Triyogi Narayan Singh ....... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
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For the Petitioner : Mr.Vikas Kumar, Advocate
: Mr.Agnivesh, Advocate
For the State : Mr. Sanjay Kumar Srivastava, APP
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th
02/Dated:24 February, 2025
I.A. No.1564 of 2025
This Criminal Revision Application has been filed on
behalf of the petitioner challenging the judgment dated
03.12.2024 passed by Sri Anil Kumar Mishra No.1, learned
Sessions Judge, East Singhbhum, Jamshedpur in Cr. Appeal
No.161 of 2024 by which the appeal filed on behalf of the
appellant has been dismissed thereby affirming the judgment of
conviction and order of sentence dated 27.06.2024 passed by Sri
Richesh Kumar, learned Judicial Magistrate, Ist Class,
Jamshedpur in in C/1 Case No.3144 of 2021 (T.R.Case No.671
of 2024) by which the petitioner has been convicted for the
offence under Section 138 of the N.I. Act and sentenced to
undergo S.I. for one year and to pay compensation of
Rs.2,70,000/-.
2. I.A. No.1564 of 2025 has been filed on behalf of the
petitioner for suspension of sentence and for grant of bail to the
petitioner, during pendency of the present Criminal Revision
Application.
3. Heard Mr. Vikas Kumar, learned counsel for the petitioner
and Mr. Sanjay Kumar Srivastava, learned APP for the State.
4. It is submitted that the impugned judgments and sentence
passed by the learned Courts below are illegal, arbitrary and not
sustainable in the eye of law. It is submitted that the defence of
the petitioner was not considered by the learned Courts below. It
is further submitted that the petitioner is in custody since
27.06.2024 i.e. for around eight months and as such the
petitioner may be enlarged on bail.
5. On the other hand learned APP has opposed the prayer for
bail.
6. Having heard learned counsel for both the sides and on
going through the averments made in I.A. No.1564 of 2025, it
appears that there is an agreement between the petitioner and
wife of the O.P. No.2 with regard to purchase of five plots and
for which certain payments were made.
7. It appears that petitioner is custody since 27.06.2024 i.e.
for around eight months.
8. Considering the custody of the petitioner and on the facts
and in the circumstances of this case, the petitioner namely
Gurpreet Singh Virdi @ Gurpreet Singh is directed to be
released on bail, on furnishing bail bonds of Rs.10,000/- (Ten
thousand only) with two sureties of the like amount each to the
satisfaction of Sri Richesh Kumar, learned Judicial Magistrate,
Ist Class, Jamshedpur/ or his Successor Court in C/1 Case
No.3144 of 2021 (T.R.Case No.671 of 2024.
9. Thus, I.A. No.1564 of 2025 is allowed and stands disposed
of.
10. Issue notice to the O.P. No.2 as to why this Criminal
Revision Application be not admitted and disposed of at the
time of admission stage itself, by registered post with A/D as
well as ordinary process and for which, requisites etc. must be
filed within two weeks from today.
11. Put up this case on 30.04.2025, if requisites are filed.
12. Call for the scanned copy of the Lower Court Records.
(Sanjay Prasad, J.)
Saket/-
