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Dukhi Ram Mandal vs The State Of Jharkhand ......Opp. Party
2025 Latest Caselaw 584 Jhar

Citation : 2025 Latest Caselaw 584 Jhar
Judgement Date : 7 July, 2025

Jharkhand High Court

Dukhi Ram Mandal vs The State Of Jharkhand ......Opp. Party on 7 July, 2025

Author: Sanjay Prasad
Bench: Sanjay Prasad
  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Rev. No.589 of 2025
                         ....
Dukhi Ram Mandal                              ......Petitioner
                         Versus
The State of Jharkhand                        ......Opp. Party
                      -----

CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

-----

For the Petitioner       : Mrs. J. S. Mazumdar, Advocate
For the State            : Mr. Vishwanath Roy, A.P.P
                         ......
Order No.02/07.07.2025
I.A. No.7715 of 2025

This Criminal Revision Application has been filed by the

petitioner by challenging the judgment of conviction and sentence

dated 17.09.2024 passed in Criminal Appeal No.95 of 2024 by Sri

Rajni Kant Pathak, learned Additional Sessions Judge-III,

Dhanbad by which the appeal has been dismissed and thereby

affirming the judgment of conviction and order of sentence dated

31.05.2024 passed by Sri Rishi Kumar, learned Judicial Magistrate

1st Class, Dhanbad in connection with G.R. Case No.5272 of 2013

arising out of Dhanbad P.S. Case No.1225 of 2013 corresponding

to T.R. No. 700 of 2024, by which the petitioner has been

convicted for the offences under Section 498-A of the Indian Penal

Code and sentenced to undergo S.I. for two months and to pay the

fine of Rs.5000/-.

2. I.A. No.7715 of 2025 has been filed on behalf of the

petitioner for suspension of sentence and grant of bail during the

pendency of this Criminal Revision.

3. Heard learned counsel for the petitioner and learned

counsel for the State.

4. Learned counsel for the petitioner submitted that the

impugned judgments and order of sentence passed by the learned

Courts below are illegal, arbitrary and not sustainable in eye of

law. It is submitted that petitioner is husband and the allegation of

demand of dowry alleged against him is false and concocted. It is

submitted that father of the wife has instituted the case against the

petitioner. It is submitted that earlier petitioner is in custody

around seventy-four days during trial and thereafter surrendered

before the learned court below on 16.06.2025. It is submitted that

petitioner is an employee in Indian Railways. It is also submitted

that petitioner is paying maintenance amount of Rs.8000/- to his

wife regularly and Rs.6,000/- to his minor son in the light of order

passed in Maintenance Case No.88 of 2014 by the learned

Principal Judge, Family Court, Dhanbad. Hence, he may be

enlarged on bail.

5. Learned APP has opposed the prayer for bail and

submitted that the petitioner had tortured and assaulted his wife

and as such, the prayer for bail may be rejected.

6. Having heard learned counsel for both the sides and from

perusal of the impugned judgments i.e. learned Trial Court and

Appellate Court, it would appear that parties are in litigating

terms. Petitioner is husband and he is paying maintenance amount

of Rs.8000/- to his wife and Rs.6,000/- to his minor son regularly,

in the light of order passed in Maintenance Case No.88 of 2014 by

the learned Principal Judge, Family Court, Dhanbad.

7. It appears that petitioner was working on the post of

SM/CHRA. Learned counsel for the petitioner has produced

photo-copy of order of punishment and from which, it appears that

petitioner has compulsory retired in the Railway Department. Let

it be kept on record.

8. Considering the facts and circumstances of this case and

also considering the custody of the petitioner, the petitioner

namely, Dukhi Ram Mandal is directed to be released on bail, on

furnishing bail bonds of Rs. 15,000/- (Rs. Fifteen thousand), with

two sureties of the like amount each, to the satisfaction Sri Rishi

Kumar, learned Judicial Magistrate 1st Class, Dhanbad or his

Successor Court in connection with G.R. Case No.5272 of 2013

arising out of Dhanbad P.S. Case No.1225 of 2013 corresponding

to T.R. No. 700 of 2024, subject to condition that one of the bailers

must be his own relative.

9. In the meantime, it would be desirable that the petitioner

should pay maintenance amount regularly, in the light of the

judgment passed by the learned Trial Court and Appellate Court.

10. Thus, I.A. No.7715 of 2025 is allowed and stands

disposed of.

11. Issue notice to O.P. No.2 under registered cover with A/D

as well as under ordinary process, for which requisites etc. must be

filed within two weeks.

12. Call for the scanned copy of the Lower Court Records.

13. Put up this case on 14.09.2025.

(Sanjay Prasad, J.) Rohit/-

 
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