Jharkhand High Court
Mangta Soy vs The State Of Jharkhand on 25 June, 2025
Author: Sanjay Prasad
Bench: Sanjay Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Rev. No.256 of 2025
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Mangta Soy ......Petitioner
Versus
1. The State of Jharkhand
2. Nandlal Pingua ......Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
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For the Petitioner : Mr. Anjani Kumar, Advocate
For the State : Ms. Amrita Kumari, A.P.P
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Order No.07/25.06.2025
It appears from the report received from the learned
Secretary, DLSA, West Singhbhum, at Chaibasa that O.P. No.2 has
not filed any case under the provisions of Section 166 of Motor
Vehicle Act.
2. Under the circumstance, the learned Secretary, DLSA,
West Singhbhum is directed to intimate the informant of this case
through the Para legal Volunteers for filing proper application
under the provisions M.V. Act before the appropriate forum in
accordance with law and submit a report on or before this Court on
12.08.2025.
3. The learned Secretary, DLSA shall apprise the Chairman,
D.L.S.A i.e. Principal and District Judge also who may also issue
necessary guideline to the Secretary D.L.S.A and also to the para
legal volunteers in the District of Chaibasa.
4. This Criminal Revision has been filed on behalf of the
petitioner by challenging the judgment dated 01.08.2023 passed by
the Vishwa Nath Shukla, then learned Sessions Judge, Chaibasa by
which the appeal of the petitioner has been dismissed and thereby
affirming the judgment and order of sentence dated 12.05.2023
passed by Sri Binod Kumar, learned Additional Chief Judicial
Magistrate, West Singhbhum at Chaibasa in connection with G.R.
Case No.45 of 2021 arising out of Majhgaon P.S. Case No.28 of
2019 by which the petitioner has been convicted for the offences
under Section 279,304-A, 407 of the IPC and under Section 184 of
the M.V. Act and sentence to undergo R.I. for six (06) months, R.I.
of two (02) years and R.I. for One (01) year and R.I. of six (06)
months to pay a fine of Rs.1,000/- and Rs.5,000/- and Rs.2,000/-
and Rs.1,000/- respectively.
However, all the sentences have been directed to run
concurrently.
5. I.A. No.5272 of 2025 has been filed on behalf of the
petitioner for grant of bail during the pendency of this Criminal
Revision.
6. Heard learned counsel for the petitioner and learned APP.
7. Learned counsel for the petitioner has submitted that the
impugned judgment of conviction and sentence passed by the
learned Court below is illegal, arbitrary and not sustainable in the
eye of law. It is submitted that there is no eyewitness of the
occurrence. It is submitted that the petitioner is in custody since
20.12.2024 i.e. for around more than six (06) months and hence he
may be enlarged on bail.
8. On the other hand, learned APP has opposed the prayer of
bail.
9. Perused the Lower Court Records of this case and
considered the submissions made on behalf of learned counsel for
both the sides.
10. It appears that the petitioner was driver of the
apprehending vehicle.
11. Considering the facts and circumstance of this case and
the custody to the petitioner, the petitioner namely Mangta Soy has
been granted bail for the period of four (04) months, on furnishing
bail bonds of Rs.15,000/- (Rs.Fifteen Thousand) with two sureties
of the like amount each, to the satisfaction Sri Binod Kumar,
learned Additional Chief Judicial Magistrate, West Singhbhum at
Chaibasa or his Successor Court in connection with G.R. Case
No.45 of 2021 arising out of Majhgaon P.S. Case No.28 of 2019
subject to the condition that one of bailors must be own relative of
the petitioner.
12. Thus, I.A. No.5272 of 2025 is allowed and stands
disposed of.
13. Put up this case on 12th August 2025.
14. Let a copy of this order be sent to the learned Court
below.
(Sanjay Prasad, J.)
Nishant/-
