Jharkhand High Court
Krishna Sinku Aged About 32 Years vs The State Of Jharkhand on 25 February, 2025
Author: Sanjay Prasad
Bench: Sanjay Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Rev. No. 509 of 2024
Krishna Sinku aged about 32 years, son of
Ganesh Sinku, Resident of Mouza-Sarbil, P.O. and P.S. -Jagarnnathpur,
District-West Singhbum ...... Petitioner
Versus
1. The State of Jharkhand
2. Susmita Pingua , Wife of Krishna Sinku , Resident of Mouza-
Sarbil, P.O. and P.S. -Jagarnnathpur, District-West Singbhum,
Chaibasa ...... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
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For the Petitioner : Mrs. Seema Kumari Singh, Advocate
For the State : Mr. Vishwanth Roy, A.P.P.
.....
Order No. 03/ Dated:25.02.2025
This Criminal Revision has been filed on behalf of the
petitioner challenging the judgement dated by dated
12.04.2024 passed by Sri Vishwa Nath Shukla , the learned
Additional Sessions Judge West Singbhum at Chaibasa in
Criminal Appeal No. 67 of 2023 by which the appeal filed on
behalf of the petitioner has been dismissed thereby affirming
the judgment of conviction and order of sentence dated
24.06.2023 passed by Sri Tausif Meraj, the learned Sub-
Divisional Judicial Magistrate, Sadar, West Singbhum at
Chaibasa in connection with Hatgamhariya P.S. Case No. 30
of 2020 corresponding G.R. No. 611 of 2020 ( T.R. No. 316
of 2023) for the offences under sections 323, 504 and 498 (A)
of the I.P.C and sentenced him to undergo R.I. for three (03)
years and to pay the fine of Rs. 10,000/- The petitioner is further
sentenced to undergo for the offence under section 323 of I.P.C.
and sentenced him to under R.I. for six (06) months.
The petitioner is further sentenced to undergo S.I. for
the period of six months for the offence under section 504 of
I.P.C.
2. I.A. No. 7654 of 2024 has been filed on behalf of the
petitioner for grant of bail to the petitioner, during pendency of
the present Criminal Revision Application .
3. Heard, learned counsel for the petitioner and learned
counsel for the State.
4. It is submitted by the learned counsel for the petitioner
that impugned judgments and sentence passed by the Court
below are not sustainable in eye of law. It is submitted that the
petitioner is innocent and has committed no offence . It is
submitted that the petitioner is in custody since 20.04.2024 and
hence, the petitioner may be enlarged on bail .
5. On the other hand, the learned A.P.P. appearing for the
State has opposed the prayer for bail .
6. Perused the F.I.R. , Lower Court Records of this case,
and considered the submission of both the sides.
7. It appears that the petitioner is in custody since
20.04.2024. It appears that this is case of matrimonial disputes .
8. Considering the facts and in the circumstances of the case
and considering the period of custody of the petitioner,
namely Krishna Sinku is directed to be released on bail, on
furnishing bail bond Rs. 10,000/- with two sureties of the like
amount each to the satisfaction of the learned Sri Tausif Meraj,
Sub Divisional Judicial Magistrate, Sadar, West Singbhum at
Chaibasa or his Successor Court in connection with
Hatgamhariya P.S. Case No. 30 of 2020 corresponding G.R.
No. 611 of 2020 ( T.R. No. 316 of 2023) subject to the condition
that one of the bailors should be the relative of the petitioner.
9. Thus, I.A. No. 7654 of 2024 is allowed and stands
disposed of.
10. Issue notice upon the O.P. No. 2 by both the
process registered cover with A/D as well as under ordinary
process, for which requisites etc. must be filed within two
weeks from today.
11. Put up this case on 05.05.2025.
(Sanjay Prasad, J.)
Bibha/
