Ranjit Saw vs The State Of Jharkhand
2025 Latest Caselaw 1440 Jhar

Jharkhand High Court

Ranjit Saw vs The State Of Jharkhand on 8 January, 2025

Author: S. N. Pathak

Bench: S. N. Pathak

            IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                  Cr. Rev. No. 737 of 2017

       Ranjit Saw, S/o Sri Prabu Saw, R/o Manaitand, P.S. - Dhansar, P.O. - Dhanbad,
       District - Dhanbad.                       ...     ...      Petitioner
                                          Versus
       1. The State of Jharkhand.
       2. Raj Kumar Shukla, S/o late Brahma Shukla, R/o V.I.P. Colony, Bhelatand,
          Dhaiya, P.O. - Nag Nagar, P.S. - Barwadda, District - Dhanbad.
                     ...         ...       Opp. Party
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CORAM :HON'BLE DR. JUSTICE S. N. PATHAK

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For the Petitioner : Mr. Mukesh Bihari Lal, Advocate For the Opp. Parties : Mr. Kumar Nilesh, Advocate For the State : Mrs. Mahua Palit, Advocate

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th 08/08 January 2025

1. Heard the learned counsel for the parties.

2. At the very outset, learned counsel appearing for both the parties have brought on record a Joint Compromise Petition dated 4.8.2016 filed before the Court of learned Additional Sessions Judge -III, Dhanbad in Cr. Appeal No. 123 of 2015. Referring to the said joint compromise petition, learned counsel submits that the parties have mutually agreed not to proceed in the matter any further and they wanted to amicably settle the dispute with mutual consent, as now there is no evil intention between them.

3. Let the copy of original Compromise Petition is taken on board.

4. In view of the aforesaid joint compromise petition, learned counsel appearing for both the parties submit that the present criminal revision may be disposed of.

5. In view of the fair submissions of the parties, the order dated 16.06.2015 passed in CP Case no. 391 of 2011, TR No. 1603 of 2015 by the learned Judicial Magistrate, 1st Class, Dhanbad, convicting and sentencing the petitioner for the offence under Section 138 of the N.I. Act, as also the judgment dated 13.04.2017 passed in Criminal Appeal No. 123 of 2015 are, hereby, quashed and set aside on the basis of the compounding of the offence. The petitioner is, accordingly, acquitted of the charge.

6. Accordingly, the instant criminal revision stands disposed of.

(Dr. S. N. Pathak, J.) Aditi