Jharkhand High Court
Bindeshwar Lohra @ Vikash Lohra @ Shavet ... vs The State Of Jharkhand on 7 July, 2025
Author: Sanjay Prasad
Bench: Sanjay Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No. 393 of 2025
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Bindeshwar Lohra @ Vikash Lohra @ Shavet Shourya Tirkey
......Petitioner
Versus
1. The State of Jharkhand
2. Sita Devi ......Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
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For the Petitioner : Mr. Pankaj Srivastava, Advocate
For the State : Mr. Viswanath Roy, A.P.P
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Order No. 03/ Dated: 07.07.2025
This Criminal Revision Application has been filed on
behalf of the petitioner by challenging the judgment dated
20.02.2025 passed in Criminal Appeal No. 435 of 2024 by
Sri. Diwakar Pandey, learned Judicial Commissioner, Ranchi by
which the learned Judicial Commissioner, Ranchi has allowed the
appeal in part by acquitting the petitioner for the offence under
Section 4 of the Dowry Prohibition Act. However, the learned
Judicial Commissioner, Ranchi has affirmed the conviction of the
petitioner under Section 498 (A) of the I.P.C and also affirmed
the order of sentence dated 23.11.2024 against the petitioner to
undergo S.I for a period of two (02) years and to pay the fine of
Rs. 5,000/-/.
Although, the learned Trial Court i.e. the Court of
Ms. Divya Raghav, learned Judicial Magistrate 1st Class, Ranchi
in connection with G.R Case No. 967 of 2017 arising out of
Narkopi P.S Case No. 06 of 2017 has convicted the petitioner for
the offences under Sections 498-A of the I.P.C and Section 4 of
the Dowry Prohibition Act and sentenced him to undergo S.I for
two (02) years and to pay the fine of Rs. 5,000/-, S.I for one (01)
year and to pay the fine of Rs. 3,000/- respectively.
2. I.A No. 4568 of 2025 has been filed on behalf of the
petitioner under Section 483 of the B.N.S.S, 2023 for suspension
of sentence and for grant of bail during pendency of this Criminal
Revision Application.
3. Learned counsel for the petitioner has submitted that the
impugned judgments and order of sentence passed by the learned
Courts below are illegal, arbitrary and not sustainable in the eye
of law. It is submitted that the allegations of demand of dowry
against the petitioner are false and concocted. It is submitted that
the marriage was solemnized between the petitioner and O.P No.
2 as far back as in the year 2016. It is further submitted that the
petitioner is in custody since 03.04.2025 i.e for around three (03)
months and hence, the petitioner may be enlarged on bail.
4. Learned counsel for the State has opposed the prayer of
bail.
5. Perused the Lower Court Records of this case and
considered the submissions of both the sides.
6. It appears that this is a case of matrimonial dispute and
the petitioner is the husband of the O.P No.2.
7. It also appears from the Trial Court Records that earlier
the petitioner was taken into custody on 06.10.2018 and enlarged
on bail on 10.10.2018 by Sri. R.P Baa, then learned Judicial
Magistrate, 1st Class, Ranchi. Thereafter, the petitioner is in
custody since 03.04.2025.
8. Under the circumstances, the petitioner namely
Bindeshwar Lohra @ Vikash Lohra @ Shavet Shourya Tirkey is
directed to be released on Provisional Bail for a period of six (06)
months on furnishing bail bonds of Rs. 15,000/- with two
sureities of the like amount each to the satisfaction of Ms. Divya
Raghav, learned Judicial Magistrate 1st Class, Ranchi/or her
successor Court in connection with G.R Case No. 967 of 2017
arising out of Narkopi P.S Case No. 06 of 2017.
9. Thus, I.A No. 4568 of 2025 is allowed and stands
disposed of.
10. Let notice be issued upon the O.P No. 2 and for which,
requisites etc. under registered cover with A/D as well as under
ordinary process must be filed within two weeks from today.
11. Put up this case on 17th September 2025.
(Sanjay Prasad, J.)
Avinash/
