Nikesh Kumar Jha vs The State Of Jharkhand
2025 Latest Caselaw 1262 Jhar

Jharkhand High Court

Nikesh Kumar Jha vs The State Of Jharkhand on 30 July, 2025

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                                     2025:JHHC:21054




IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 Cr. Revision No. 443 of 2024
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Nikesh Kumar Jha, son of Bhogendra Jha, resident of Qtr. No.2420/DT, Sector- 1, HEC Colony, P.O. Dhurwa, P.S. Jagannathpur, District Ranchi .... .... .... Petitioner Versus

1. The State of Jharkhand

2. Bhawana Jha, daughter of Shri Saroj Kumar Jha, resident of Flat No.B3, Indra Regency, near S.B.I. Bank, Harmu Housing Colony, P.O. Harmu, P.S. Argora, District Ranchi .... .... .... Opp. Parties

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioner : Mr. Indrajit Sinha, Advocate Mr. Akhouri Awinash Kumar, Advocate For the State : Mr. Rajesh Kumar, A.P.P. For the O.P. No.2 : Mr. Anand Kumar Sinha, Advocate Mr. Manoj Kumar Ram, Advocate Mr. Abhishek Sharan, Advocate

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Order No.12 Dated :30.07.2025 Instant criminal revision is preferred against the judgment of conviction and sentence passed under Sections 498A and 504 of the IPC and Sections 4 of the D.P. Act. Judgment of conviction and sentence has been affirmed in appeal against which the revision has been preferred.

2. It is submitted by learned counsel on behalf of petitioner that the matter has been settled amicably out of Court and a joint compromise petition has been filed by way of I.A. No.9444 of 2025. As per the terms of settlement, the parties have agreed to finally dissolve the marital relationship by filing an application for divorce by mutual consent, in the pending divorce case.

3. It is also submitted that as per the term of settlement, Rs.7,00,000/- is to be paid, out of which Rs.3,50,000/- is being paid by way of Demand Draft drawn in the name of opposite party no.2 and the remaining amount of Rs.3,50,000/- will be submitted at the time of filing of petition for mutual divorce under Section 13(B) of the Hindu Marriage Act.

4. Learned counsel on behalf of opposite party no.2 does not dispute the factual assertions made and has admitted that compromise petition has been filed.

5. In view of compromise arrived and the petition filed, criminal revision 2025:JHHC:21054

is disposed of in terms of compromise and the petitioner is acquitted of the charges. Since the matter has been settled between the parties, learned Family Court on payment of balance amount and on filing of petition for mutual divorce, dispose of the divorce case as expeditiously as possible as per law. I.A. No.9444 of 2025 is disposed of.

(Gautam Kumar Choudhary, J.) Anit