Jharkhand High Court
Chatradhari Mandal @ Chhatradhari ... vs State Of Jharkhand ....... Opp. Parties on 7 March, 2025
Author: Sanjay Prasad
Bench: Sanjay Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No. 138 of 2025
Chatradhari Mandal @ Chhatradhari Mandal
...... Petitioner
Versus
State of Jharkhand ....... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
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For the Petitioner : Mr. Mukesh Bihari Lal, Advocate
For the State : Mr. Vineet Vashistha, Spl.PP
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th
03/Dated:07 March, 2025
I.A. No.2680 of 2025
This Criminal Revision Application has been filed on behalf
of the petitioner challenging the judgment dated 17.05.2023
passed by Ms. Neerja Ashri, learned Additional Sessions Judge-
IX, Giridih in Cr. Appeal No.66 of 2017 by which the appeal filed
on behalf of the petitioner has been dismissed thereby affirming
the judgment of conviction and order of sentence dated
19.06.2017 passed by Sri Nishi Kant, learned Judicial Magistrate-
Ist Class, Giridih in G.R. Case No.633/2014 (T.R No.198 of 2017)
by which the petitioner has been convicted for the offence under
Section 47(a) of Excise Act and sentenced to undergo S.I. for two
years and to pay fine of Rs.500/-.
2. I.A. No.2680 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.
3. Heard Mr. Mukesh Bihari Lal, learned counsel for the
petitioner and Mr. Vineet Kumr Vashistha, learned Spl.PP for the
State.
4. Learned counsel for the petitioner 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 the police has shown false recovery of 25 Liters
of Mahua from the premises of the petitioner. It is submitted that
the petitioner is in custody since 28.10.2024 and hence he may be
enlarged on bail.
5. On the other hand, learned Spl.PP opposed the prayer for
bail. It is submitted that Liters of Mahua was recovered from the
premises of the petitioner and hence there is no illegality in the
impugned judgments and sentence passed by the learned Courts
below.
6. Having heard learned counsel for both the sides, it appears
that during search 25 Liters of illegal Desi Mahua had been
allegedly recovered from the premises of the petitioner.
7. It appears that the petitioner is in custody since 28.10.2024.
8. Under the circumstances and considering the custody, the
petitioner namely Chatradhari Mandal @ Chhatradhari Mandal 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 Nishi Kant, learned Judicial
Magistrate-Ist Class, Giridih /or his Successor Court in connection
with in G.R. Case No.633/2014 (T.R No.198 of 2017.
9. Thus, I.A. No.2680 of 2025 is allowed and stands disposed
of.
10. Put up this case under the heading 'For Hearing' in the
Month of January, 2026.
(Sanjay Prasad, J.)
Saket/-
