Suresh Kumar Sharma Aged About 42 Years vs The State Of Jharkhand
2025 Latest Caselaw 530 Jhar

Jharkhand High Court

Suresh Kumar Sharma Aged About 42 Years vs The State Of Jharkhand on 3 July, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                               2025:JHHC:17679




         IN THE HIGH COURT OF JHARKHAND AT RANCHI

                       Cr. M.P. No. 1416 of 2025

       Suresh Kumar Sharma aged about 42 years, S/o Late Yogi Sharma,
       Resident of Village- Azad Nagar A Block Bhuli Road, P.O. + P.S.-
       Bhuli, District- Dhanbad, Jharkhand         ...     ...     Petitioner
                               Versus
    1. The State of Jharkhand.
    2. Kumari Sarita Sharma aged about 38 years, D/o- Naresh Sharma,
       R/o- Industrial Colliery, P.O.- Dhansar, P.S.- Jharia, District-
       Dhanbad, Jharkhand.                  ...        ...       Opp. Parties
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Jitendra Tripathi, Advocate : Mr. Arun Kumar, Advocate For the State : Mr. Vineet Kumar Vashistha, Advocate

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02/03.07.2025

1. This petition has been filed for modification of order of the judgment dated 03.09.2024 passed in Criminal Revision No. 316 of 2016 whereby the sentence was modified and the fine amount was enhanced to Rs.25,000/- and the petitioner was to deposit the same within the period of two month from the date of communication of the judgment.

2. The learned counsel for the petitioner submits that the petitioner was out of station and has gone to Ahmadabad and on account of loss of his mobile he was not able to contact his counsel and when he came back to Dhanbad on 16.05.2025, he came to know about the warrant has been issued against him on account of non-compliance of judgment and order dated 03.09.2024. The learned counsel prays that the time for depositing the fine amount be extended by a period of two weeks from today and the petitioner has made the necessary arrangement for depositing of the fine amount.

3. Learned counsel for the State has no serious objection to the modification of the order passed in the aforesaid criminal revision application.

2025:JHHC:17679

4. After hearing the learned counsel for the parties and considering the facts and circumstances of this case, the judgment and order dated 03.09.2024 passed in Criminal Revision No. 316 of 2016, giving time to the petitioner to deposit the fine amount is extended till 22nd July, 2025.

5. Let a copy of this order be immediately communicated to the concerned court through "FAX/e-mail".

6. This Cr.MP is accordingly disposed of.

(Anubha Rawat Choudhary, J.) Rakesh/-