Jharkhand High Court
Sawitri Kumari @ Sawitri Devi Aged About ... vs The State Of Jharkhand ....... Opp. ... on 6 March, 2025
Author: Sanjay Prasad
Bench: Sanjay Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No. 249 of 2025
1.Sawitri Kumari @ Sawitri Devi aged about 30 years, D/o Somra
Sahu, W/o Basant Kumar Kachhap, R/o Village-Bangru,
Koshnatola, P.O. & P.S-Simdega, District-Simdega (Jharkhand)
2.Degee Burh aged about 30 years, D/o Late Abnegar Burh, R/o
Village Lachragarh, P.O. Lachragarh, PS-Kolebira, District
Simdega, Jharkhand ...... Petitioners
Versus
The State of Jharkhand ....... Opp. Parties
with
Cr. Revision No. 229 of 2025
Mamta Kumari aged about 27 years D/o Sadabrit Gope, W/o
Rabindra Gope, R/o Village-Khambhia, P.O. & P.S-Ghaghra,
District Gumla (Jharkhand) ...... Petitioner
Versus
The State of Jharkhand ....... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
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For the Petitioner : Mr. Kripa Shankar Nanda, Advocate
For the State : Mr. Manoj Kumar Mishra, APP
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th
02/Dated:06 March, 2025
I.A.(Cr.) No.2634 of 2025 in Cr. Rev. No.249 of 2025 and I.A.
No.2635 of 2025 in Cr. Rev. No.229 of 2025
Both the Cr. Revision No.249 of 2025 and Cr. Revision
No.229 of 2025 have been taken together on the point of hearing
of bail as they arise out of the common judgment dated
20.12.2024 passed by Sri Naranjan Singh, learned Additional
Sessions Judge-I, Simdega in Cr. Appeal No.11 of 2018 by
which the appeal filed on behalf of petitioners in Cr. Revision
No.249 of 2025 and Cr. Revision No.229 of 2025 has been
dismissed thereby affirming the judgment of conviction and
order of sentence dated 01.02.2018 passed by Sri Madhuresh
Kumar Verma, learned C.J.M, Simdega in connection with G.R.
Case No.135 of 2013 (arising out of Simdega P.S. Case No.38
of 2013) by which the petitioners above named have been
convicted for the offences under Section 420, 468 and 471 of
IPC and all of them have been sentenced to undergo R.I. for
three years for the offence punishable under section 420 of the
IPC and to pay and cash fine of Rs.2,000/- each and they have
further sentenced to undergo R.I. for three years each and to pay
the cash fine of Rs.2000/- each for the offences under sections
468 and 471 of IPC respectively.
2. I.A.(Cr.) No.2634 of 2025 in Cr. Rev. No.249 of 2025 has
been filed on behalf of the petitioners namely, Sawitri Kumari
@ Sawitri Devi and Degee Burh and I.A. No.2635 of 2025 in
Cr. Rev. No.229 of 2025 has been filed on behalf of the
petitioner namely, Mamta Kumari for suspension of sentence
and for grant of bail, during pendency of the present Criminal
Revision Application.
3. Heard Mr. Kripa Shankar Nanda, learned counsel for the
petitioners and Mr. Manoj Kumar Mishra, learned APP for the
State.
4. Learned counsel for the petitioners submitted that the
impugned judgments and sentence passed by the learned Courts
below are illegal, arbitrary and not sustainable in the eye of law.
It is submitted that two petitioners namely, Sawitri Kumari @
Sawitri Devi and Mamta Kumari are married lady and they are
mother of kids whereas the other petitioner-Degee Burh is
unmarried girl and they have voluntarily surrendered on
18.02.2025 after the dismissal of the appeal. It is submitted that
prior to this also they have remained in custody for around one
month. It is submitted that they have not intentionally
committed the forgery and as such they may be enlarged on bail.
5. On the other hand, learned APP has opposed the prayer for
bail. It is submitted that petitioners had produced forged
documents and certificates for taking admission in ANM
College. It is submitted that the documents produced by some
of the persons were found proper but the documents of these
three petitioners were found forged and invalid after making
enquiry and as such the learned Courts below have rightly
convicted them and as such prayer for bail of the petitioners may
be rejected.
6. Having heard the learned counsel for both the sides and on
going through the impugned judgments passed by the learned
Courts below, it would appear that there is allegation of
committing forgery by the petitioners by doing manipulation in
their certificates of 10th Class.
7. It appears that due to tender age, the petitioners have
committed the offence and two of them are married ladies and
one of the petitioners Degee Burh (Cr. Rev. no.249/2025) is an
unmarried girl and they are in custody since 18.02.2025.
8. Considering the fact that the petitioners are ladies and
taking lenient view the petitioners namely, Sawitri Kumari @
Sawitri Devi and Degee Burh (Cr. Rev. No.249 of 2025) and the
petitioner namely, Mamta Kumari (Cr. Rev. No.229 of 2025) are
directed to be released on bail, on furnishing bail bonds of
Rs.10,000/- (Ten thousand only) each with two sureties of the
like amount each to the satisfaction of Sri Madhuresh Kumar
Verma, learned C.J.M, Simdega/or his Successor Court, in
connection with G.R. Case No.135 of 2013 (arising out of
Simdega P.S. Case No.38 of 2013).
9. Thus, both I.A.(Cr.) No.2634 of 2025 in Cr. Rev. No.249
of 2025 and I.A. No.2635 of 2025 in Cr. Rev. No.229 of 2025
are allowed and stand disposed of.
Cr. Rev. No. 249 of 2025 with Cr. Rev. No.229 of 2025
10. Call for the scanned copy of the Lower Court Records
along with the neatly typed copy of the case diary.
11 Put up these cases in the month of October, 2025 'For
Admission.'
12. It will be open to the State to file counter affidavit.
(Sanjay Prasad, J.)
Saket/-
