[Cites 1, Cited by 0]
Jharkhand High Court
Dilip Kumar vs The State Of Jharkhand on 18 February, 2026
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Revision No. 1231 of 2025
Dilip Kumar, aged about 42 years, son of Hari Prasad Sahu, resident of
Kathitanr, Ratu, Pirra, P.O. & P.S. Ratu, District- Ranchi
... Petitioner
-Versus-
1. The State of Jharkhand
2. Amar Kumar, son of Late Binod Kumar Sinha, resident of In front of
Mridula Enclave, Road No.4/A, Sahay Campus, Kusum Vihar, Morabadi,
P.O. & P.S. Morabadi, District- Ranchi ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner : Mr. Shashank Shekhar Prasad, Advocate
For the State : Mr. Abhay Kumar Tiwari, A.P.P.
For O.P. No.2 : Mr. Yogesh Modi, Advocate
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06/18.02.2026 Learned counsel appearing for the petitioner submits that I.A.
No.17105 of 2025 has been filed for suspension of sentence. He further
submits that the matter is arising under Section 138 of the Negotiable
Instrument Act. He then submits that the petitioner has been sentenced to
undergo S.I. for one year and also to pay fine of Rs.11,40,000/- by way of
compensation to the complainant and in case of default, he has been further
sentenced to undergo S.I. for three months vide judgment of conviction and
order of sentence dated 22.02.2025 passed by the learned Judicial Magistrate,
1st Class-XXX, Ranchi in Complaint Case No.2291 of 2023. He submits that
the petitioner has challenged the said judgment by filing Criminal Appeal
No.98 of 2025, which was dismissed by the learned Judicial Commissioner,
Ranchi vide judgment dated 13.08.2025 and the judgment of the trial court
has been affirmed. He next submits that now both the sides have
compromised the matter and sum of Rs.1,50,000/- has already been paid to
the opposite party no.2/complainant. He submits that the compromise
petition has been filed in the form of I.A. No.1828 of 2026. He also submits
that two post-dated cheques have been prepared in the name of opposite
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party no.2/complainant for payment of remaining amount, i.e. cheque dated
27.02.2026 amounting to Rs.1,50,000/- and cheque dated 06.11.2026
amounting to Rs.8,40,000/- contained at pages 15 and 16 of I.A. No.1828 of
2026. He further submits that the petitioner is in custody since 09.12.2025.
2. Learned counsel appearing for opposite party no.2/complainant
submits that opposite party no.2 has already received the amount of
Rs.1,50,000/-, however, the said post-dated cheques are of February, 2026
and November, 2026 respectively and there is possibility that the said cheques
may not be encashed. He submits that in view of that, this matter may kindly
be further taken after 06.11.2026.
3. In view of the above and considering that compromise has reached
between the parties and the petitioner has already paid the amount of
Rs.1,50,000/- to the opposite party no.2/complainant and two post-dated
cheques have also been prepared in the name of complainant for payment of
remaining amount and, as such, during the pendency of this criminal revision
petition, the sentence awarded to the petitioner is, hereby, suspended and
the petitioner is directed to be released on bail on furnishing bail bond of
Rs.25,000/- (Rupees Twenty Five Thousand) with two sureties of the like
amount each to the satisfaction of the Judicial Magistrate, 1 st Class-XXX,
Ranchi in connection with Complaint Case N.2291 of 2023.
4. Accordingly, I.A. No.17105 of 2025 is allowed and disposed of.
5. Let this matter appear under the heading for 'Orders' on 23.11.2026.
(Sanjay Kumar Dwivedi, J.)
Dated: 18th February, 2026
Ajay/
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