Jharkhand High Court
Shubham Kumar vs The State Of Jharkhand & Another ... ... on 25 November, 2025
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Revision No. 1059 of 2025
Shubham Kumar ... Petitioner
-Versus-
The State of Jharkhand & another ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner : Mr. Vikram Kumar, Advocate
For the State : Mr. V.S. Sahay, A.P.P.
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04/25.11.2025 I.A. No.14206 of 2025
Learned counsel for the petitioner submits that the matter is arising
out of Section 138 of the Negotiable Instrument Act. He further submits that
the petitioner has been convicted and sentenced to undergo S.I. for six
months along with payment of fine of Rs.6,05,000/- as compensation to the
complainant under Section 357(3) of the Code of Criminal Procedure and in
default of payment of fine, the petitioner has been further sentenced to
undergo S.I. for three months vide judgment and order dated 04.02.2025
passed in Complaint Case No.1686/2023 by the learned J.M.F.C., Ranchi. He
then submits that the petitioner has challenged the said judgment and order
by way of filing Criminal Appeal No.80 of 2025 and the learned Judicial
Commissioner, Ranchi has been pleased to dismiss the said criminal appeal
and the judgment and order of the learned trial court has been affirmed. He
next submits that he has got instruction that the petitioner is ready to pay
the sum of Rs.1,00,000/- at present to the complainant and in view of that,
the petitioner may kindly be enlarged on bail. He also submits that the
sentence is for six months and the petitioner is in custody since 30.09.2025
and he has remained in custody for about two months. He further submits
that he has also received instruction that the petitioner is ready to
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compromise the matter with the complainant.
2. Learned counsel for the State submits that the matter is arising under
Section 138 of the Negotiable Instrument Act.
3. In view of the above and considering that the petitioner is ready to pay
sum of Rs.1,00,000/- at present to the complainant, as pointed out by the
learned counsel for the petitioner and he has remained in custody since
30.09.2025 i.e. for about two months and in the attending facts and
circumstances of the case, during pendency of this criminal revision petition,
I am inclined to enlarge the petitioner on bail. Accordingly, the petitioner,
above named, shall be enlarged on regular bail on furnishing bail bond of
Rs.25,000/- (Twenty Five Thousand) with two sureties of the like amount
each to the satisfaction of learned J.M.F.C., Ranchi in connection with
Complaint Case No.1686/2023 (Criminal Appeal No.80 of 2025) subject to the
condition that at the time of submission of bond by the petitioner, he will pay
a sum of Rs.1,00,000/- by way of bank draft in favour of the complainant.
4. Accordingly, I.A. No.14206 of 2025 is allowed in above terms and
disposed of.
Criminal Revision No. 1059 of 2025
5. Issue notice upon opposite party no.2 by ordinary process as well as
by speed post, for which, requisites etc. shall be filed within a week.
(Sanjay Kumar Dwivedi, J.)
Dated: 25th November, 2025
Ajay/
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