Jharkhand High Court
Chandan Kumar Bernwal vs The State Of Jharkhand on 15 September, 2025
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No. 735 of 2025
Chandan Kumar Bernwal, age about 38 years, son of Surendra Modi,
resident of village Sudamdih, P.O. and P.S. Sudamdih, District-Dhanbad
...... ... Petitioner
Versus
1.The State of Jharkhand
2. Baby Devi, aged about 33 years, daughter of Lal Mahesh Prasad Bernwal,
resident of Dhaba Road Near Balika Uchch Vidyalay, P.O. and P.S.
Domchanch, District-Koderma, Jharkhand
..... ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
For the Petitioner :Mr. Ashok Kr. Sinha (4), Advocate
For the State : Mrs. Anuradha Sahay, A.P.P
04/ 15.09.2025: Heard learned counsel for the petitioners and learned
counsel for the State.
2. I.A. No.8185 of 2025 has been filed for ad-interim bail during
the pendency of the instant criminal revision.
3. Learned counsel appearing for the petitioner submits that the
case is arising out of section 498-A of I.P.C and section 4 of Dowry
Prohibition Act and the learned Judicial Magistrate, Ist Class, Koderma by
judgement and sentence dated 22.01.2025 passed in Domchanch P.S. Case
No. 99/2017, corresponding to G.R. Case No. 1272/2017 has sentenced the
petitioner to undergo simple imprisonment for one year under section 4 of
Dowry Prohibition Act with fine of Rs. 5,000/- and in default the petitioner
was directed to undergo S.I. for one month, the petitioner was further
sentenced to undergo simple imprisonment for two year under section
498(A) of the I.P.C. with fine of Rs. 5,000/- and in default of payment of fine
the petitioner was directed to further undergo simple imprisonment for one
month. He submits that appeal preferred by the petitioner being Criminal
Appeal No. 07/2025 has been dismissed by judgment dated 19.05.2025 and
the order of the learned trial court has been affirmed.
4. Learned counsel for the petitioner submits that petitioner happens
to be husband of the informant and there is general and omnibus allegation
against him. He submits that rest of the accused persons have been
acquitted and only petitioner has been convicted. He submits that P.W.4 who
is wife has alleged allegations which are general and omnibus and the
petitioner has remained in custody for five months and maximum sentence is
two years and in view of that during the pendency of the criminal revision
petition the petitioner may kindly be enlarged on bail.
5. Learned counsel appearing for the State submits that petitioner is
husband and he has been convicted by two courts.
6. In view of above, issue notice upon the O.P. No.2 under registered
cover with A/D as well as by ordinary process for which requisites etc. must
be filed within one week.
7. Call for trial court record.
8. In the meantime, during pendency of this criminal revision petition,
the petitioner above named, is directed to be released on bail, on furnishing
bail bond of Rs.10,000/- (Ten Thousand only) with two sureties of the like
amount each to the satisfaction of learned Judicial Magistrate, Ist Class,
Koderma in connection with Domchanch P.S. Case No. 99/2017,
corresponding to G.R. Case No. 1272/2017, subject to the condition that one
of the bailor must be own relative.
9. I.A. No.8185 of 2025 is allowed and disposed of.
( Sanjay Kumar Dwivedi, J.)
satyarthi-
Dt. 15.09.2025
