Jharkhand High Court
Raju Bodra vs The State Of Jharkhand on 7 October, 2025
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Rev. No. 809 of 2025
Raju Bodra, aged about 61 years, Son of late
Samuel Bodra, Resident of Village-Jagpatari,
Boro, P.O-Pachamba, P.S. Pachamba, District-
Giridih, Jharkhand.
..... ... Petitioner
Versus
1. The State of Jharkhand.
2. Prabha Toppo, wife of Raju Bodra, Resident of
Village-Jagpatari, Boro, P.O-Pachamba, P.S.-
Pachamba, District-Giridih, Jharkhand.
..... ... Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner : Mr. Amarendra Kumar, Advocate.
For the State : Mr. Rakesh Kumar Sinha, A.P.P.
For the O.P. No. 2 : Mr. Aman Kumar, Advocate.
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04/ 07.10.2025 Learned counsel appearing for the petitioner submits that the
petitioner is the husband of O.P. No. 2. He submits that the trial has taken
place against the petitioner as well as other accused persons, however, the
learned trial court has acquitted the other co-accused persons and only
conviction has been made to this petitioner. He submits that the learned
Judicial Magistrate, 1st Class-VIII, Ranchi by the judgment dated
19.08.2024, in connection with Mahila P.S. Case No. 19 of 2011
corresponding to G.R. No. 3806 of 2011 (T.R. No. 24 of 2024), has been
pleased to convict the petitioner and sentenced him to undergo R.I. for
three years and fine of Rs. 10,000/- for the offence under Section 498-A of
the Indian Penal Code. He further submits that said order of the learned
trial court has been affirmed by the learned revisional court by judgment
dated 07.10.2024, passed in Criminal Appeal No. 320 of 2024. Learned
counsel next submits that the learned trial court, although has recorded in
the judgment that the compromise between the parties has taken place, in
spite of that the conviction has been made to the petitioner.
2. I.A. No. 10595 of 2025 has been filed by the petitioner for
grant of bail to him, during the pendency of this petition.
3. Learned counsel appearing for the petitioner submits that the
petitioner has retired from service on 31.08.2023 from the post of Block
Co-operate Extension Officer from Munger district of the State of Bihar.
He submits that the wife of this petitioner is also an Accountant in the
office of the Superintendent of Police, Bokaro. He further submits that the
petitioner is in custody since 08.07.2025. He next submits that the
petitioner may kindly be allowed on bail.
4. Mr. Aman Kumar, learned counsel has put his appearance suo
motu on behalf of O.P. No. 2 by way of filing his vakalatnama and he
seeks time to assist the court.
5. Learned A.P.P. appearing for the State submits that the
petitioner is the husband and he has rightly been convicted.
6. In view of the above submissions of the parties and further
this matter is still pending before this court and the petitioner is in custody
since 08.07.2025, the petitioner, named above, is directed to be released
on regular bail, 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-VIII, Ranchi, in connection with Mahila P.S. Case No. 19 of 2011
corresponding to G.R. No. 3806 of 2011 (T.R. No. 24 of 2024).
7. As such, I.A. No. 10595 of 2025 is allowed and disposed of.
8. In the meantime, call for the Trial Court Records.
9. I.A. No. 13554 of 2024 has been filed by the petitioner for
exemption from surrender.
10. Learned counsel appearing for the petitioner submits that this
I.A. has become infructuous.
11. In view of his such submission, said I.A. No. 13554 of 2024 is
dismissed as infructuous.
(Sanjay Kumar Dwivedi, J.)
Dated:-07.10.2025
Amitesh/-
