Jharkhand High Court
Dinesh Kumar Singh vs The State Of Jharkhand on 29 January, 2025
Author: Sanjay Prasad
Bench: Sanjay Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No. 771 of 2023
Dinesh Kumar Singh ...... Petitioner
Versus
1.The State of Jharkhand
2.Harbansh Kumar ....... Opp. Parties
---------
CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
----------
For the Petitioners : Mr. Pran Pranay, Advocate
For the State : Mr. Manoj Kumar Mishra, APP
For the O.P. No.2 : None
-----------
th
08/Dated: 29 January, 2025
I.A. No.6833 of 2024
This Criminal Revision Application has been filed on
behalf of the petitioner challenging the judgment dated
16.06.2023 passed by Sri Rajendra Kumar Sinha, learned
Additional Sessions Judge, East Singhbhum, Jamshedpur in Cr.
Appeal No.128 of 2022 by which the appeal filed on behalf of
the petitioner has been dismissed thereby affirming the judgment
of conviction and order of sentence dated 30.07.2022 passed by
Sri Bankim Chandra Chatterjee, learned S.D.J.M, Jamshedpur in
G.R. Case No.416 of 2013, arising out of Kadma P.S. Case
No.47 of 2013 by which the petitioner has been convicted for
the offences under Sections 279 and 304-A of the IPC and
sentenced to undergo R.I. for a period of six (06) months and R.I
for a period of two (02) years.
However, both the sentences have been directed to run
concurrently.
2. I.A. No.6833 of 2024 has been filed on behalf of the
petitioner for suspension of sentence and for grant of bail,
during pendency of the present Criminal Revision Application.
3. Heard learned counsel for the petitioner and learned APP
for the State.
4. Learned counsel for the petitioner has submitted that the
impugned judgments and sentence passed by the learned Courts
below are illegal and not sustainable in law. It is submitted that
the allegation against the petitioner in the F.I.R is false and
concocted. It is submitted that the petitioner is in custody since
05.07.2024 and he is ready to pay some compensation to the
O.P. No.2 also and hence petitioner may be enlarged on bail.
5. On the other hand, learned APP has opposed the prayer for
bail.
6. None appears on behalf of the O.P. No.2 on repeated call.
7. It appears from the F.I.R that the petitioner was driving the
Motorcycle when it had dashed upon the wife of the informant
which caused her death.
8. Considering the fact that the petitioner is in custody since
05.07.2024 (i.e. for more than six months) and willing to pay the
certain amount to the O.P. No.2, the petitioner namely Dinesh
Kumar Singh is directed to be released on bail, on furnishing
bail bond of Rs.10,000/- (Ten thousand only) with two sureties
of the like amount each to the satisfaction of learned S.D.J.M,
Jamshedpur in G.R. Case No.416 of 2013, arising out of Kadma
P.S. Case No.47 of 2013, subject to payment of Rs.50,000/- as
compensation to the O.P. No.2 at the time of filing bail bonds
and the said compensation will be separate apart from the
compensation which may be received by him in Motor Vehicle
Accident Claim Case.
9. Thus, I.A. No.6833 of 2024 is allowed and stands disposed
of.
10. Let a copy of this order be sent to the learned Court below
by FAX.
11. Put up this case in usual course for hearing.
12. In the meantime, let a report be also called from the
learned Secretary, DLSA, East Singhbhum, Jamshedpur, as to
whether O.P. No.2 has received any compensation under the
provisions of M.V. Act or not?
(Sanjay Prasad, J.)
Saket/-
