Ayub Ansari @ Saddam vs The State Of Jharkhand
2025 Latest Caselaw 1109 Jhar

Jharkhand High Court

Ayub Ansari @ Saddam vs The State Of Jharkhand on 24 July, 2025

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                                      2025:JHHC:20380




       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr. Revision No. 714 of 2025
                                     With
                            I.A. No.9248 of 2025
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Ayub Ansari @ Saddam, son of Late Sagir Ansari, resident of Village Idgah Road, P.O. & P.S. Chanho, District Ranchi .... .... .... Petitioner Versus

1. The State of Jharkhand

2. Ashish Kumar Sahu, son of Ashok Kumar Sahu, resident of Jonha, P.O. Jonha, P.S. Angara, District Ranchi .... .... .... Opp. Parties

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioner : Mr. Indrajit Sinha, Advocate Mr. Rishav Kumar, Advocate For the State : Mr. Pankaj Kumar Mishra, A.P.P. For the O.P. No.2 : Mr. Sagar Kumar, Advocate

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Order No.05 Dated : 24.07.2025 Instant criminal revision is filed against the judgment of conviction under Section 138 of the N.I. Act and sentence of one-year S.I. and a compensation amount of Rs.10,00,000/- to be paid to the complainant.

2. It is submitted by the learned counsel on behalf of petitioner that the matter has been amicably settled and a joint compromise petition has been filed in I.A. No.9248 of 2025. Averment regarding this, has been made in para 7 of the interlocutory application that the said amount has been received as full and final settlement of the dispute.

3. Learned counsel on behalf of opposite party no.2 does not dispute the factual assertions advanced on behalf of the petitioner.

4. Under the circumstance, instant criminal revision is disposed of in terms of compromise and accordingly, judgment of conviction and sentence, is set aside. I.A. No.9248 of 2025 is disposed of.

(Gautam Kumar Choudhary, J.) Anit