Shekh Ijhar vs The State Of Jharkhand
2025 Latest Caselaw 1134 Jhar

Jharkhand High Court

Shekh Ijhar vs The State Of Jharkhand on 25 July, 2025

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Cr. Revision No.540 of 2024
   Shekh IJhar                                    .... .. ... Petitioner(s)
                       Versus
   1.The State of Jharkhand.
   2.Mumtaz Khatoon                       .. ... ...Opp. Party(s)
         ...........

CORAM :HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY .........

For the Petitioner(s) : Mr. R. C. P. Sah, Advocate For the State : Mr. Achinto Sen, APP For the O.P. No.2 : Mr. Akshay Kumar, Advocate ......

07/ 25.07.2025. Heard, learned counsel for the parties.

1. Petitioner has been convicted under Section 498A IPC in Seraikella P.S. Case No.80 of 2017 [G. R. Case No.540 /2017 & T.R. No.322/ 2020] and the said conviction has been affirmed in Appeal by the Sessions Court by which a sentence of RI for 2 years and fine of Rs.10,000/- has been imposed on the petitioner.

2. The instant Revision petition has been filed against the judgment of conviction and sentence.

3. Heard, learned counsel for the petitioner in I.A. No.2820 of 2025 filed for exemption of surrender by the petitioner in the learned Court below.

4. It is submitted by learned counsel that the matter has been amicably settled between both the sides by way of a joint agreement and a compromise petition has been filed jointly signed by both the sides on 10.02.2025.

5. As per the terms of the settlement/ agreement, petitioner was to pay a sum of Rs.6 Lakhs in all and out of the said amount, a sum of Rs.4 Lakhs has already been paid and the balance amount of Rs.2 Lakhs, he intends to pay today by submitting a Bank-draft drawn in the name of O.P. No.2.

6. As per the terms of the settlement, all the pending matters are to be withdrawn and divorce by mutual consent is to be filed by both the sides before the Court of Principal Judge, Family Court.

7. Learned counsel for the O. P. No.2 submits that the final order in this case be passed only after compliance by both the sides of the terms and conditions of the settlement.

8. Under the circumstances, petitioner is directed to deposit the Bank draft drawn in the name of O.P. No.2 in the office of the learned Registrar General and after the other terms and conditions are satisfied, the instant Cr. Revision Petition will be finally heard.

9. List this case on 08.08.2025.

After depositing the Bank Draft, the receiving of the same be filed.

Sandeep/-                                      (Gautam Kumar Choudhary, J.)