Rekha Pandey vs The State Of Jharkhand
2025 Latest Caselaw 2926 Jhar

Jharkhand High Court

Rekha Pandey vs The State Of Jharkhand on 27 February, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI

           Cr. Revision No. 162 of 2025
Rekha Pandey                   ......                Petitioner
                      Versus
1.The State of Jharkhand
2.Roshan Lal Bagri              .......           Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner     : Mr. Amit Kumar Das, Advocate
For the State          : Mrs. Amrita Kumari, APP
For the O.P. No.2      : Mr. D.K. Karmakar, Advocate
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              th
04/Dated:27 February, 2025

I.A. No.1547 of 2025

This Criminal Revision Application has been filed on behalf of the petitioner challenging the judgment dated 23.09.2024 passed by Sri Anil Kumar Mishra No.1, learned Sessions Judge, East Singhbhum, Jamshedpur in Cr. Appeal No.83 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 09.04.2024 passed by Sri Pawan Kumar-II, learned Judicial Magistrate, Ist Class, Jamshedpur in C/1 Case no.451 of 2021 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 six months and to pay compensation of Rs.1,80,000/- under Section 357(3) of Cr.P.C.

2. I.A. No.1547 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. Amit Kumar Das, learned counsel for the petitioner, Mrs. Amrita Kumari, learned APP and Mr. D.K. Karmakar, learned counsel for the O.P. No.2.

4. Mr. D.K. Karmakar, learned counsel has appeared and submitted that he will be filing Vakalatnama by tomorrow i.e. 28.02.2025.

5. At the outset, Mr. Amit Kumar Das, learned counsel for petitioner submitted that he is ready to settle the dispute with the O.P. No.2 and ready to pay 50% of the cheque amount i.e. Rs.75,000/-. It is submitted that the petitioner is in custody since 30.01.2025 and hence he may be enlarged on bail.

6. On the other hand, learned APP has raised no objection.

7. Under the circumstances, the petitioner namely, Rekha Pandey 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 Pawan Kumar-II, learned Judicial Magistrate, Ist Class, Jamshedpur/or his Successor Court in C/1-451 of 2021, subject to payment of Rs.75,000/- at the time of furnishing of bail bond and which will be adjusted at the time of final hearing of the case.

8. Thus, I.A. No.1547 of 2025 is allowed and stands disposed of.

9. Put up this case on 26.03.2025.

10. Call for the scanned copy of the Lower Court Records.

(Sanjay Prasad, J.) Saket/-