Naresh Thakur vs The State Of Jharkhand
2025 Latest Caselaw 1076 Jhar

Jharkhand High Court

Naresh Thakur vs The State Of Jharkhand on 22 July, 2025

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Cr. Revision No. 124 of 2025

Naresh Thakur, S/o Late Laxman Thakur, R/o Hesag, P.O. & P.S.-
Jagarnathpur, District-Ranchi, Jharkhand.
                                       ..... .... Petitioner
                              Versus
1. The State of Jharkhand
2. Sanjeev Kumar Jaiswal, S/o Late Ghanshyam Prasad Jaiswal, R/o New
   Area, Gandhi Nagar, Road No. 2 Hinoo, P.O. + P.S.-Doranda District-
   Ranchi, Jharkhand.
                                       ...     ....   Opp. Parties

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioner          : Mr. Sourabh Singh, Advocate
                             Mr. Rahul Pandey, Advocate
For the State              : Mrs. Mahua Palit, APP
For the O.P. No.2          : Mrs. Arti Kumari, Advocate
                           : Mr. Suraj Kishore Jaiswal, Advocate
                           ------

Order No. 10 / Dated : 22.07.2025.

I.A. No. 209 of 2025.

Heard learned counsel for the petitioner in this interlocutory application for exemption to the petitioner from surrendering on the ground that a joint compromise petition has been filed on behalf of both the parties, and further for disposing of the instant criminal revision in the terms of compromise entered between both the sides.

The aforesaid Criminal Revision has been filed against the judgment of conviction and sentence passed by the learned Trial Court under Section 138 of the N. I. Act and the same has been affirmed in appeal, sentencing the Petitioner to undergo simple imprisonment for one year and also to pay fine of Rs.8,00,000/- by way of compensation.

In view of the settlement between both sides, the petitioner was exempted from surrendering by the order passed by this Court on 21.01.2025 in I.A. No. 208 of 2025. Out of settlement of Rs. 8,00,000/-, a sum of Rs.6,00,000/- was earlier paid and Rs. 2,00,000/- has also been paid by this petitioner by way of demand draft of Rs. 2,00,000/- and deposited in the office of learned Registrar General of this Court.

In view of the compromise entered into between both sides and the payment of the compensation amount, this criminal revision is disposed of, in terms of compromise and the petitioner is acquitted of the charges under Section 138 of the N.I. Act for which he was convicted.

Opposite party no. 2 is permitted to receive the balance of Rs. 2,00,000/- for which the demand draft has been submitted in the office of the Registrar General.

I.A. No. 209 of 2025 is allowed and criminal revision is accordingly disposed of.

Pending I.A., if any, stands disposed of.

(Gautam Kumar Choudhary, J.) Sandeep/ Pawan