Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Kailash Kumar Gupta vs The State Of Jharkhand
2025 Latest Caselaw 1210 Jhar

Citation : 2025 Latest Caselaw 1210 Jhar
Judgement Date : 29 July, 2025

Jharkhand High Court

Kailash Kumar Gupta vs The State Of Jharkhand on 29 July, 2025

Author: Gautam Kumar Choudhary
Bench: Gautam Kumar Choudhary
                                                             2025:JHHC:20920



  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr. Rev. No. 1282 of 2015
                              -----

Kailash Kumar Gupta, S/o Shri Satyanarayan Agarwala, R/o Sunder Nagar, P.O. & P.S.-Sunder Nagar, Dist.-East Singhbhum ... .... Petitioner Versus

1. The State of Jharkhand

2. Shri Jai Kishan, S/o Shri Duli Chand Jain, proprietor of "Jain Steel Co." Flat No. 101, 1st Floor, New Green City, P.O. & P.S.-M.G.M., Jamshedpur, Dist.-East Singhbhum ... .... Opp. Parties

-----

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

-----

For the Petitioner : Mr. A.K. Sahani, Advocate Mr. Pankaj Verma, Advocate For the State : Mrs. Mahua Palit, A.P.P. For the O.P. No.2 : Mr. Sourav Kumar, Advocate Mr. Agnivesh, Advocate

-----

Oral Order 18 / Dated : 29.07.2025

1. This criminal revision is preferred against the judgment and conviction under Section 138 of N.I. Act.

2. Earlier the matter was referred for mediation to JHALSA and now as per the report of the Mediation Centre dated 01.03.2025, the matter has been amicably settled between the parties.

3. It is submitted by the learned counsel for the petitioner that as per the terms of settlement, the petitioner had to pay Rs. 5,75,000/- to O.P. No.2. It is further submitted that the entire amount has been paid in three installments by way of R.T.G.S and a copy of which is enclosed with the supplementary affidavit.

4. Learned counsel for the O.P. No.2 does not dispute the factual assertions made by the counsel for the petitioner.

Under the circumstance, the judgement of conviction and sentence passed by the court below is set aside.

This criminal revision petition stands disposed of in terms of the settlement arrived at between the parties.

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

(Gautam Kumar Choudhary, J.) AKT/Satayendra

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter