Jharkhand High Court
Jawed Akhtar vs The State Of Jharkhand on 4 November, 2025
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Rev. No. 1010 of 2025
Jawed Akhtar, aged about 49 years, Son of Late
Yaseen Ansari, resident of Kokdoro, P.O. and P.S.-
Pithoria, District-Ranchi.
..... ... Petitioner
Versus
1. The State of Jharkhand.
2. Gazala Rubi, wife of Md. Mohibullah, resident
of Nizam Nagar, Mani Tola, P.O. and P.S.-
Doranda, District-Ranchi..
..... ... Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner : Mr. A.K. Chaturvedi, Advocate.
For the State : Mr. Saket Kumar, A.P.P.
For the O.P. No. 2 : Mr. A.K. Sahani, Advocate.
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04/ 04.11.2025 Learned counsel appearing for the petitioner submits that
the I.A. has been prepared for grant of bail during the pendency of this
petition, however, the same has not been filed before the Registry, as
the matter is listed on the Board. The copy of the said I.A. has been
served upon the learned counsel appearing for the O.P. No. 2 in course
of the court proceeding itself.
2. In view of the above, the said I.A. is taken on record, which
is numbered as I.A. No. 14707 of 2025.
3. Learned counsel appearing for the petitioner submits this
revision petition has been preferred against the judgment dated
16.07.2025, passed in Criminal Appeal No. 109 of 2025 by the learned
Judicial Commissioner, Ranchi, whereby the learned appellate court has
dismissed the appeal of the petitioner and affirmed the judgment of
conviction and order of sentence dated 01.03.2025 passed by the
learned Judicial Magistrate, 1st Class, Ranchi, in connection with
Complaint Case No. 2408 of 2023, by which, the petitioner was held
guilty for the offence under Section 138 of NI Act and sentenced to
undergo simple imprisonment for one year and also to pay a fine of Rs.
9,00,000/- by way of compensation and in default of payment, the
petitioner is further directed to undergo simple imprisonment for two
months.
4. Learned counsel appearing for the petitioner submits that
for grant of regular bail to the petitioner, during the pendency of this
petition, I.A. No. 14707 of 2025 has been filed. He submits that the
petitioner has already paid a sum of Rs. 2.45 lakhs to the complainant /
O.P. No. 2. He next submits that petitioner is in custody since
29.08.2025. On instruction, he submits that petitioner is ready to pay
Rs. 1,00,000/- in the form of Demand Draft to the O.P. No. 2 at the time
of furnishing bail bond and he is also ready to compromise the case. On
these grounds, he submits that the petitioner may kindly be released on
regular bail.
5. Learned A.P.P. appearing for the State submits that the
matter is arising out of Section 138 of the NI Act.
6. Learned counsel appearing for the O.P. No. 2 / complainant
submits that if the petitioner is ready to compromise the case, the O.P.
No. 2 is also ready to compromise the case.
7. Considering that both the parties are ready to compromise
the case, in that view of the matter, the petitioner and the O.P. No. 2 are
put at liberty to sit together and come to the certain terms and
conditions of the compromise and to file an I.A. to that effect in the
present case within four weeks from today.
8. Since the matter is arising out of Section 138 of NI Act and
the petitioner has already paid a sum of Rs. 2.45 lakhs to the
complainant / O.P. No. 2 and further the petitioner is ready to pay a sum
of Rs. 1,00,000/- to the O.P. No. 2 in the form of demand draft at the
time of furnishing bail bond, the petitioner, named above, is directed to
be released on regular bail subject to payment of Rs. 1,00,000/- as
submitted, during the pendency of this petition, on furnishing bail bond
of Rs.25,000/-(Rupees Twenty Five Thousand) with two sureties of the
like amount each to the satisfaction of learned Judicial Magistrate, 1st
Class, Ranchi, in connection with Complaint Case No. 2408 of 2023.
9. The aforementioned I.A. is allowed and disposed of.
10. Both the parties are at liberty to file an I.A. petition in the
form of compromise, if the settlement is arrived at between the parties.
11. Let this matter appear on 15.12.2025.
(Sanjay Kumar Dwivedi, J.)
Dated:-04.11.2025
Amitesh/-
