Jharkhand High Court
Ram Pravesh Pandey vs The State Of Jharkhand ....... Opp. ... on 16 July, 2025
Author: Sanjay Prasad
Bench: Sanjay Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No. 668 of 2025
Ram Pravesh Pandey ...... Petitioner
Versus
The State of Jharkhand ....... Opp. Party
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
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For the Petitioner : Mr. Pratiush Lala, Advocate
For the State : Mr. Shashi Kumar Verma, APP
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02/Dated:16 July, 2025
I.A. No.8585 of 2025
I.A No.8585 of 2025 has been filed on behalf of the
petitioner under Section 5 of the Limitation Act for condoning
the delay of 2940 days.
2. It has been submitted that the petitioner is a poor person
and was not able to understand the judgment dated 25.03.2015
passed by the learned Appellate Court and he was directly taken
into custody on 02.06.2025. It has been submitted that the
petitioner is a 'Pujari' in a temple and he was not aware of the
notice of the bailable warrant and he could not file the instant
Criminal Revision Application within time and hence the delay
of 2940 days may be condoned.
3. Learned APP for the State has opposed the prayer.
4. Having heard learned counsel for parties and in view of the
averments made in paragraph 4 to 8 and taking lenient view, the
delay of 2940 days in filing of the instant Criminal Revision is
hereby condoned, subject to payment of Rs.1000/- before the
Jharkhand High Advocate Clerk Association within 10 days from
today.
5. Thus, I.A. No. 8585 of 2025 is allowed and stands disposed
of.
6. This Criminal Revision Application has been filed on
behalf of the petitioner by challenging the judgment dated
25.03.2015 passed by learned Session Judge-Dhanbad in Cr.
Appeal No.75 of 2011 by which the appeal filed on behalf of the
petitioner was allowed in part with modification in sentence by
directing the petitioner and another co-convict to execute bond
of two sureties for maintain peace and harmony for a period of
two years, failing which they were directed to appear before the
Court below and pay the sentence as directed by the learned
Court below, although the Trial Court i.e. the Court of Sri Bipin
Bihari Gautam, then J.M Ist Class, Dhanbad in C.P. Case
No.165 of 2005 (T.R No.967 of 2011) had convicted the
petitioner and one Asha Devi for the offences under sections
379/34, 323/34 and 341/34 of I.P.C and sentenced them to
undergo S.I for six (06) months, S.I for six (06) months and S.I.
for one (01) month each respectively.
However, all the sentences were directed to run
concurrently.
7. I.A. No.8175 of 2025 has been filed on behalf of the
petitioner for suspension of sentence and for grant of bail to the
petitioner, during pendency of the present Criminal Revision
Application.
8. Learned Counsel for the petitioner submitted that the
petitioner is a poor person and is Pujari at Lilori Sthan Temple
and could not furnish the bonds as directed by the learned
Appellate Court and he is in custody since 02.06.2025. It has
been submitted that the petitioner is ready to execute bonds as
per the direction of the learned Appellate Court and hence, the
petitioner may be enlarged on bail.
9. On the other hand, learned APP has opposed the prayer for
bail.
10. Having heard learned counsel for the parties and in view
of fact that the petitioner is in custody since 02.06.2025 i.e. for
more than one and half month although the learned Appellate
Court had directed him to execute a bond for maintaining peace
and harmony for period of two years.
11. On the facts and in the circumstances of this case, the
petitioner namely, Ram Pravesh Pandey is directed to be
released on bail, on furnishing bail bonds of Rs.10,000/- (Ten
Thousand only) with two sureties of the like amount each, to the
satisfaction of Sri Bipin Bihari Gautam, learned J.M Ist Class,
Dhanbad/ or his Successor Court in C.P. Case No.165 of 2005
(T.R No.967 of 2011.
12. I.A. No.8175 of 2025 is allowed and stands disposed of.
13. Call for the scanned copy of the Lower Court Records.
(Sanjay Prasad, J.)
Saket/-
