Jharkhand High Court
Chandrashekhar Kumar Singh vs The State Of Jharkhand on 27 January, 2025
Author: Sanjay Prasad
Bench: Sanjay Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No. 69 of 2025
Chandrashekhar Kumar Singh ...... Petitioner
Versus
1.The State of Jharkhand
2.Ravi Kumar Singh ....... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
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For the Petitioner : Mr. Rishu Ranjan, Advocate
For the State : Mrs. Priya Shrestha, Spl.PP
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th
05/Dated:27 January, 2025
Learned counsel for the petitioner has produced the
original Demand Draft of Rs.1,50,000/- and photo copy of the
said Demand Draft in the name of O.P. No.2 before this Court
which is amount of compensation as per the direction of the
learned Court below.
I.A. No.12214 of 2024
2. I.A. No.12214 of 2024 has been filed on behalf of the
petitioner under Section 5 of the Limitation Act for condoning
the delay of 148 days.
3. Learned counsel for the petitioner has submitted that he is
ready to deposit the Demand Draft of Rs.1,50,000/- (Rs.One
Lakh Fifty Thousand) in the office of learned Registrar General
without prejudice to his case. The petitioner is the Clerk of the
main accused namely Manoj Kumar Mishra and the petitioner
was suffering from financial crisis and hence the delay of 148
days in filing the instant Criminal Revision Application may be
condoned.
4. Learned Spl.PP has raised objection.
5. Having heard both the sides and considering the fact that
the petitioner has deposited the compensatory amount in
question, the delay of 148 days in filing the instant Criminal
Revision Application is condoned.
6. Thus, I.A. No.12214 of 2024 is allowed and stands
disposed of.
7. This Criminal Revision Application has been filed on
behalf of the petitioner challenging the judgment dated
11.03.2024 passed by Sri Niraj Kumar Srivastav, learned
Sessions Judge, Palamau in Cr. Appeal No.18 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 27.02.2023 passed by Sri Nirupam Kumar,
learned Chief Judicial Magistrate, Palamau at Daltonganj in
Sadar P.S Case No.96 of 2017, corresponding to G.R. Case
No.1517 of 2017( T.R No.421/2023) by which the petitioner has
been convicted for the offences under Sections 406 and 420 of
the IPC and sentenced to undergo R.I for two years and two
years respectively to pay the with fine of Rs.5,000/ and to pay
compensation of Rs.1,50,000/- to the informant.
8. I.A. No.485 of 2025 has been filed on behalf of the
petitioner for grant of bail, during pendency of the present
Criminal Revision Application.
9. It is submitted that the petitioner is ready to settle the
dispute with the O.P. No.2 and willing to deposit the Demand
Draft of Rs.1,50,000/- in favour of O.P. No.2. It is submitted
that the petitioner is in custody since 13.01.2025 and he is the
Clerk of the main accused namely, Manoj Kumar Mishra and
hence he may be enlarged on bail.
10. On the other hand, learned APP has raised objection.
11. Having heard learned counsel for both the sides and
considering the fact that petitioner is ready to deposit Rs.1,50,000/-
in favour of O.P. No.2 and has produced the Demand Draft before
this Court, the petitioner namely, Chandrashekhar Kumar 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 learned Chief Judicial
Magistrate, Palamau at Daltonganj, in connection with Sadar P.S
Case No.96 of 2017, corresponding to G.R. Case No.1517 of 2017
(T.R No.421/2023).
12. Thus, I.A. No.485 of 2025 is allowed and stands disposed of.
13. Let the Demand Draft of Rs.1,50,000/- be deposited by the
learned counsel for the petitioner in the office of the learned
Registrar General by tomorrow (i.e. 28.01.2025) and which may be
kept in safe custody by the office of the learned Registrar General
till further order of this Court.
14. Let a copy of this order be sent to the office of the learned
Court below by Fax and also sent to the office of the learned
Registrar General.
15. Issue notice upon the O.P. No.2 by registered post with
A/D as well as ordinary process, for which requisites etc. must
be filed within two weeks from today.
16. Put up this case on 11.03.2025.
17. Call for the scanned copy of the Lower Court Records
18. Let the name of Mrs. Priya Shrestha, learned Spl.PP be
appeared in the daily cause list henceforth.
(Sanjay Prasad, J.)
Saket/-
