Jharkhand High Court
Jayanto Dey @ Jayant Dey @ Jaynata Dey vs The State Of Jharkhand on 14 October, 2025
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Rev. No. 903 of 2024
Jayanto Dey @ Jayant Dey @ Jaynata Dey, son of
Mahadeo Dey, aged about 39 years, resident of
Village-Narayanpur, P.S.-Seraikella, P.O.-
Narayanpur, District-Seraikella-Kharsawan
(Jharkhand).
..... ... Petitioner
Versus
The State of Jharkhand.
..... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner : Mr. Suraj Singh, Advocate.
For the State : Mr. Rajneesh Vardhan, A.P.P.
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07/ 14.10.2025 Learned counsel appearing for the petitioner submits that he is
not pressing I.A. No. 13726 of 2024.
2. In view of his such submission, the said I.A. is dismissed as
not pressed.
3. Learned counsel appearing for the petitioner submits this
revision petition has been preferred against the order dated 30.04.2024,
passed in Criminal Appeal No. 22 of 2019 by the learned Additional
Sessions Judge, Chandil, whereby the learned appellate court has
dismissed the appeal of the petitioner and affirmed the judgment of
conviction and order of sentence dated 18.03.2019 passed by the learned
Judicial Magistrate, Seraikella, in connection with G.R. No. 205 of 2017
(T.R. No. 35 of 2019), whereby, the petitioner has been sentenced to
undergo R.I. for a period of three years and fine of Rs. 5000/- for the
offence under Sections 392/34 of the Indian Penal Code and in default of
payment, the petitioner shall further undergo R.I. for three months and
both these sentences are directed to run concurrently.
4. Learned counsel appearing for the petitioner submits that
earlier the petitioner was in custody since 24.05.2017 to 03.01.2018 and
thereafter he was remanded in the present case with effect from
09.06.2024 and since then he is in custody. He submits that the petitioner
has already remained in custody for one year and ten months and for grant
of regular bail during the pendency of this petition, I.A. No. 6827 of 2025
has been filed. He further submits that in another case, the petitioner is
already on bail. He then submits that the deposition and TIP chart of
Chandil P.S. Case No. 75 of 2017, which was the earlier case, all these
witnesses have not supported the prosecution case. He next submits that
DW-4 has stated that proper TIP has not been conducted. He then submits
that the alleged occurrence took place in the late night and there is no
independent witness to support the present case. P.W.-6, the BDO, who
had conducted the TIP has stated that there is no specification of article,
which were put with the looted articles in the TIP. On these grounds, he
submits that the petitioner may kindly be released on bail.
5. Learned A.P.P. appearing for the State has opposed the prayer
and submits that the petitioner has been convicted.
6. Considering that earlier the petitioner was in custody since
24.05.2017 to 03.01.2018 and thereafter he was remanded in the present
case with effect from 09.06.2024, as such, has he remained in custody for
one year and ten months, whereas the sentence is of three years, 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, Seraikella, in connection
with G.R. No. 205 of 2017 (T.R. No. 35 of 2019).
7. The aforementioned I.A. is allowed and disposed of.
8. In the meantime, call for the Trial Court Records.
9. Let this matter appear eight weeks after Diwali vacation under
the appropriate heading.
(Sanjay Kumar Dwivedi, J.)
Dated:-14.10.2025
Amitesh/-
