Ranbeer Singh vs The State Of Jharkhand
2025 Latest Caselaw 1117 Jhar

Jharkhand High Court

Ranbeer Singh vs The State Of Jharkhand on 24 July, 2025

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                                2025:JHHC:20381



IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Cr. Revision No. 1152 of 2022

Ranbeer Singh, S/o Sri Bacha Kumar Singh, R/o Village 4141, Central Colony,
Dhori, P.O. & P.S. Chandrapura, District-Bokaro
                                                   ..... .... Petitioner
                               Versus
1. The State of Jharkhand
2. Yugal Kishore Vishwakarma, S/o Sitaram Vishwakarma, R/o Village
   Pichhari, P.O. & P.S. Peterwar, District-Bokaro
                                                   ...     ....   Opp. Parties

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioner           : Mr. Atanu Banerjee, Advocate
For the State                : Mr. Arup Kr. Dey, APP
                             ------

Order No. 12 / Dated : 24.07.2025.

1. The instant criminal revision has been filed against the judgment of conviction under Section 138 of the N.I. Act which has been affirmed in appeal and a sentence of RI for one year and fine of Rs. 6 lakhs to be paid to the O.P. No. 2 as compensation.

2. It is submitted by the learned counsel on behalf of the petitioner that the matter has been finally settled and a joint compromise petition has been filed by I.A. No. 3148/2024 for modification of the previous order and for exemption from surrender. The joint compromise petition has been annexed with the interlocutory application signed by both sides, wherein it has been stated that total compensation amount has been paid and there is no outstanding amount of the complainant against the petitioner.

3. After filing of the joint compromise petition, notices were issued to O.P. No. 2, but none has entered into appearance in his behalf despite the service of notice on O.P. No. 2.

4. In view of the matter having been settled by way of compromise for which a joint compromise petition has been filed supported by an affidavit, the instant Criminal Revision is disposed of in terms of compromise and accordingly, the judgment of conviction and order of sentence is set aside. Pending I.A., if any, stands disposed of.

(Gautam Kumar Choudhary, J.) Pawan/ -