Jharkhand High Court
Pawan Saw vs The State Of Jharkhand on 27 February, 2025
Author: Sanjay Prasad
Bench: Sanjay Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Rev. No.1110 of 2024
....
Pawan Saw, aged about 50 years, Son of Late Narayan Saw,
Resident of Village-Chapra, Dangal, P.O. & P.S.-Chirkunda,
Dist.Dhanbad ......Petitioner
Versus
1. The State of Jharkhand
2. Victim X through her Guardian
......Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
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For the Petitioner : Mr. Sanjay Prasad, Advocate
For the State : Md. Azeemuddin, A.P.P.
For the O.P. No.2 : Mr. S. Kumar, Advocate
......
Order No.06/27.02.2025
I.A. No.11071 of 2024
This Criminal Revision No. 1110 of 2024 has been filed
on behalf of the petitioner challenging the judgement dated
28.06.2024 passed in Criminal Appeal No. 53 of 2022 by Sri Ram
Sharma, learned Sessions Judge, Dhanbad by which learned
Sessions Judge, Dhanbad has dismissed the appeal preferred by
the petitioner and affirmed the judgment of conviction and order of
sentence dated 18.04.2022 passed by Sri Sanjay Kumar Singh
No.-III, learned Chief Judicial Magistrate, Dhanbad in connection
with Chirkunda P.S. Case no. 62 of 2017 corresponding to G. R.
No. 762 of 2017 [T. R. No. 313 of 2022] by which the petitioner
has been convicted for the offence under Section 354 (A) of Indian
Penal Code and sentenced to undergo R.I. for a period of two (2)
years.
2. I.A. No.11071 of 2024 has been filed on behalf of the
petitioner for grant of bail, during pendency of the Criminal
Revision Application.
3. Heard learned counsel for the petitioner and learned
State as well as learned counsel for the Opposite Party No.2.
4. Learned counsel for the petitioner has submitted that the
impugned judgments and order passed by learned Court below are
illegal, arbitrary and not sustainable in the eye of law. It is
submitted that earlier there was a dispute between the father of the
informant and the petitioner with regard to the rent of rented house
at Nagpur. It is submitted that even the wife of the petitioner had
filed the application before Senior Superintendent of Police,
Dhanbad with regard to the false implication of the petitioner,
which were marked as X/2 to X/8 respectively. It is submitted that
the petitioner is ready to settle the dispute with O.P. No.2 and both
the sides are near relative and a Joint Compromise Petition by way
of I.A. No.1551 of 2025 has been filed on behalf of the both the
sides. It is submitted that the petitioner is in custody since
24.10.2024 and hence, the petitioner may be enlarged on bail.
5. No objection raised by the learned counsel for the State.
6. Learned counsel for the opposite party no. 2 also raised no
objection and submitted that the case has been compromised
between the petitioner and the O.P. No.2 and also admitted to have
file Joint Compromise Petitioner vide I.A. No.1551 of 2025.
7. Heard learned counsel for both the sides and perused the
Lower Court Records of this case.
8. It appears that the petitioner is in custody since
24.10.2024.
9. It further appears that both the parties are ready to settle
the dispute with each other.
10. It also appears that the documents marked as X/2 to X/8
respectively were produced during his defence and the same were
not considered by the learned Court below while convicting the
petitioner.
11. It further reveals from the impugned judgment of the
learned Trial Court that document marked as X/5 is the application
sent to the Senior Superintendent of Police, Dhanbad by the local
people in which it has been stated that PW-3 i.e. the mother of the
informant has implicated all the people of Basti in false case.
12. Considering the facts and circumstances of this case and
the fact that the petitioner is in custody since 24.10.2024, and both
the sides have compromised the case, the petitioner namely Pawan
Saw is directed to be released on bail on furnishing of bail bonds
of Rs.10,000/- (Rs. Ten Thousands) with two sureties of the like
amount each, to the satisfaction of learned Chief Judicial
Magistrate, Dhanbad in connection with Chirkunda P.S. Case no.
62 of 2017 corresponding to G.R. Case No. 762 of 2017, subject to
condition that one of the bailors should be own relative of the
petitioner.
13. Thus, I.A. No. 11071 of 2024 is allowed and
disposed of.
14. Put up this case on 25th September 2025 under the
heading "For Admission".
15. Let a copy of this order be sent to the learned Court below
at once.
(Sanjay Prasad, J.)
Nishant/-
