Naresh Kumar Vig vs The State Of Jharkhand
2025 Latest Caselaw 7135 Jhar

Jharkhand High Court

Naresh Kumar Vig vs The State Of Jharkhand on 24 November, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                  IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr. Revision No. 660 of 2024

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            Naresh Kumar Vig.                ......      ....    ....      Petitioner(s)
                                      --    Versus    --
           1.The State of Jharkhand
           2.Mohan Jha                       ......      .....   ....      Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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            For the Petitioner(s)     :-     Mr. Devesh Ajmani, Advocate
            For the State             :-     Mrs Amrita Kumar, Advocate
            For the Informant/O.P.2   :-     Mr. Sanjay Kumar Thakur, Advocate


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13/24.11.2025 Learned counsel appearing for the petitioner submits that the matter

is arising out of Section 138 of Negotiable Instruments Act and the leaned

trial court has been pleased to convict the petitioner to undergo R.I for one

year and further direction has been issued to pay compensation of

Rs.9,90,000/- by the judgment dated 17.05.2024. He further submits that

the said order has also been affirmed by the learned appellate court in

Criminal Appeal No.4 of 2023. He then submits that on seeing the nature of

the present case, the matter was sent for mediation before the Secretary,

District Legal Service Authority (DLSA), Jamshedpur and pursuant to that the

mediation has been conducted and both the parties have settled the dispute.

He next submits that Rs.2,50,000/- has already been deposited before the

learned Registrar General which has been withdrawn by the complainant. He

further submits that the petitioner has come forward with Bank Draft of

Rs.1,25,000/- and he is ready to hand over the same to the learned counsel

appearing on behalf of the complainant. He then submits that by 10.12.2025

-1- Cr. Revision No.660 of 2024 the rest of the amount is required to be paid by the petitioner in terms of

the settlement. He next submits that, however, the petitioner has undergone

heart surgery and in view of that, one month's further time may kindly be

extended from 10.12.2025 to pay the amount.

2. learned counsel appearing on behalf of the complainant/ O.P.No.2

submits that only Rs.2,50,000/- has been received by the complainant

which was deposited in the Office of the learned Registrar General.

3. In the Court proceeding, the learned counsel for the petitioner has

handed over the Bank Draft of Rs.1,25,000/- to the learned counsel

appearing on behalf of the complainant/O.P.No.2 and the learned counsel

for the complainant will hand over the same to the complainant forthwith.

4. In view of the above and considering that settlement has reached

and the petitioner is intent to return the amount in terms of the

settlement, the prayer made in the I.A. No.5679 of 2024 for exemption, is

hereby, allowed, and the instant I.A stands disposed of.

5. In view of above, the rest of the amount shall be paid by the

petitioner by 10.01.2026.

6. Let this matter appear after 10.01.2026.

                               ( Sanjay Kumar Dwivedi, J.)

Dated : 24th Nov., 2025
SI/




                             -2-              Cr. Revision No.660 of 2024