Ganga Thakur vs The State Of Jharkhand
2025 Latest Caselaw 285 Jhar

Jharkhand High Court

Ganga Thakur vs The State Of Jharkhand on 8 May, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr. Revision No. 184 of 2025
Ganga Thakur                       ......              Petitioner
                       Versus
1.The State of Jharkhand
2.Shanti Devi                     .......            Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner     : Md. Razaullah Ansari, Advocate
For the State          : Md. Fahad Alam, APP
For the O.P. No.2      : Mr. Vishnu Prabhakar Pathak, Advocate
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              th
10/Dated: 08 May, 2025
I.A. No.5043 of 2025

This Criminal Revision Application has been filed on behalf of the petitioner challenging the judgment dated 03.09.2024 passed by Sri Manoj Kumar Singh, learned Sessions Judge, Latehar in Cr. Appeal No.28 of 2022 by which the appeal filed on behalf of the petitioner has been dismissed thereby affirming the judgment of conviction and order of sentence dated 14.06.2022 passed by Sri Mithilesh Kumar, learned S.D.J.M, Latehar, in connection with Latehar (Mahila) P.S. Case No.15 of 2015 (T.R. No.33 of 2022), arising out of G.R. Case No.321 of 2015 by which the petitioner has been convicted for the offence under Section 498-A of IPC and sentenced to undergo S.I. for two (02) years and to pay the fine of Rs.2000/-.

2. I.A. No.5043 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. Razaullah Ansari, learned counsel for the petitioner and Mr. Fahad Alam , learned APP for the State and

Mr. Vishnu Prabhakar Pathak, learned counsel for the O.P. No.2.

4. Learned counsel for the petitioner that the petitioner is ready to settle the dispute with O.P. No.2 (i.e. wife) and he will take care of wife and child in future also. It is submitted that the learned Courts below have wrongly convicted the petitioner for the offence under section 498-A of the IPC. However, the matter has been settled between the parties and petitioner is ready to settle half share of property in the name of child of the O.P. No.2 and the petitioner and hence, the petitioner may be enlarged on bail.

5. On the other hand, learned APP has raised no objection.

6. Learned counsel for the O.P. No.2 submitted that he is also ready for settlement in this case and the petitioner should honour the commitment made in the supplementary affidavit dated 01.05.2025.

7. Paragraph no.3 and 4 of the supplementary affidavit dated 01.05.2025 read as follows:-

"Para-3:-That it is humbly stated and submitted that petitioner is ready to transfer half of his share, in landed property to his minor son namely Nitin Kumar Thakur (aged about 16 years) after coming out from the jail for his betterment and welfare care protection in future. Para-4:- That, since the petitioner is ready and willing to transfer his half of the share for his minor son for betterment, future prospects, as well as his better care and education, as such he is entitled to be released on bail during pendency of this criminal revision or acquitted from charges."

8. It appears that this is a case of matrimonial dispute and the matter appears to be settled between the parties.

9. Under the circumstances, the petitioner namely, Ganga Thakur is directed to be released on bail provisionally for a

period of six months from today, on furnishing bail bonds of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each, to the satisfaction of learned S.D.J.M, Latehar/ or his Successor Court, in connection with Latehar (Mahila) P.S. Case No.15 of 2015 (T.R. No.33 of 2022), arising out of G.R. Case No.321 of 2015, subject to the condition that he will take necessary step in the light of supplementary affidavit dated 01.05.2025 filed before this Court.

10. Thus, I.A. No.5043 of 2025 is allowed and stands disposed of.

11. Put up this case on 11.07.2025.

(Sanjay Prasad, J.) Saket/-