Gopal Gope vs The State Of Jharkhand
2025 Latest Caselaw 375 Jhar

Jharkhand High Court

Gopal Gope vs The State Of Jharkhand on 3 June, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Criminal Revision No.505 of 2025
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Gopal Gope                            .... .... Petitioner(s)
                               Versus
1. The State of Jharkhand
2. Karu Yadav                         .... .... Opposite Party(s)
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner(s) : Mrs. J. Mazumdar, Adv. For the State : Ms. Nehala Sharmin, A.P.P. For the O.P. No.2 : Mr. Pratiush Lala, Adv.

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rd 02/Dated: 03 June, 2025

I.A. No.6784 of 2025

1. The present interlocutory application has been filed for grant of bail during the pendency of the present criminal revision application.

2. The instant criminal revision application has been filed against the judgment dated 19.03.2025 passed by the learned Sessions Judge, Dhanbad in Criminal Appeal No.30 of 2025 whereby and whereunder the appeal preferred by the petitioner against the judgment of conviction and sentence dated 18.01.2025 passed by learned Judicial Magistrate-1st Class, Dhanbad in C.P. Case No.579 of 2019/T.R. No.248 of 2025, had been dismissed.

3. At the very outset, learned counsel for the informant submits that there is conviction under Section 138 of the Negotiable Instruments Act against the petitioner and in spite of the same the petitioner has neither paid the money nor complied with the order of the Court.

4. In reply, learned counsel for the petitioner submits that the petitioner is having in a very bad financial condition and he is not in a position to pay the entire amount soon.

5. Looking to the averments made in this application and the submissions made by the learned counsel for the parties, I am inclined to enlarge the petitioner on bail. Accordingly, the petitioner, named above, is directed to be released on bail, on furnishing bail bond of Rs.20,000/- (Rupees Twenty Thousand Only) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate-1st Class, Dhanbad in connection with C.P. Case No.579 of 2019/T.R. No.248 of 2025, subject to payment of Rs.2,50,000/- (Rupees Two Lakh and Fifty Thousand Only) in favour of the complainant within a period of thirty days from today.

6. Accordingly, the present interlocutory application stands allowed and disposed of.

Criminal Revision No.505 of 2025

7. It is made clear that if the petitioner does not pay the amount (as indicated hereinabove), the interim relief of bail shall stand rejected.

8. Needless to say, that the payment of Rs.2,50,000/- will be subject to the final outcome of the present criminal revision application.

9. Let this case be listed on 08.07.2025.

(Deepak Roshan, J.) Amar/-

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