Pawan Kumar vs The State Of Jharkhand
2025 Latest Caselaw 5755 Jhar

Jharkhand High Court

Pawan Kumar vs The State Of Jharkhand on 12 September, 2025

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                                 2025:JHHC:27983



IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Cr. Revision No. 343 of 2020

Pawan Kumar, S/o Shri Bhuwneshwar Singh, R/o Jaina More, P.O. Jainamore,
P.S. Jaridih, District-Bokaro (Jharkhand)
                                               .....   ....    Petitioner
                                 Versus
1. The State of Jharkhand
2. M/s Dalmia Cement (Bharat) Limited, having its registered office at P.O. &
   P.S. Rajgangpur, District Sundergarh (Odisha) represented through its
   Authorized Officer Sumanta Kumar Kavi, S/o Late Bhagabati Prasad Kabi.
                                          ...     ....      Opposite Parties

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioner              : Mr. Shubham Choudhary, Advocate
For the Opposite Parties        : Mr. Rahul Dev, Advocate
                        ------

Order No. 30 / Dated : 12.09.2025.

1. The instant criminal revision petition is filed against the judgment of conviction and order of sentence passed by the learned Trial Court under Section 138 of N.I. Act and affirmed in appeal by the Principal District and Sessions Judge, Bokaro in Cr. Appeal No. 02/2018 arising out of Complaint Case no. 230/2015 whereby and whereunder petitioner is inflicted with a sentence for rigorous imprisonment of one year and a compensation of Rs. 9 Lakh.

2. It is submitted by learned counsel for the petitioner that, the matter has been amicably settled and a joint compromise petition has been filed by way of interlocutory application (I.A. No. 10151 of 2024), supported by an affidavit duly signed by both sides.

3. Learned counsel for the opposite parties/complainant has not disputed the factum of compromise.

4. On perusal of the joint compromise agreement annexed with I.A. No. 10151 of 2024, it is apparent that the matter has been duly settled between the both sides and signed by the authorized signatory on behalf of Dalmia Cement Mr. Rajesh Ranjan who was the complainant in the case.

5. From the supplementary affidavits dated 24.06.2024 and 06.08.2024, it appears that total sum of Rs.3,05,420/- has been deposited in the account of the Registrar General, High Court of Jharkhand, Ranchi by way of RTGS.

6. Office is directed to verify the same and after said verification, the complainant is permitted to withdraw the said amount from the account of 2025:JHHC:27983

the Registrar General which will be paid by cheque drawn in the name of the Complainant.

7. This instant criminal revision petition is disposed of in terms of the compromise. The petitioner is acquitted of the charge.

(Gautam Kumar Choudhary, J.) Pawan/ -