KHEMLAL SAO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the State.

(2.) Learned counsel appearing for the petitioner submits that the petitioner was convicted and sentenced by the Judgment dtd. 11/1/2018 passed by the learned Chief Judicial Magistrate, Chatra in G.R. No.541 of 2011, whereby the petitioner was sentenced to undergo R.I for two years and six months and fine of Rs.500.00 and in default of payment of fine, further directed to undergo simple imprisonment for 15 days under Sec. 498A of IPC. He next submits that the said judgment was challenged before the learned Additional Sessions Judge-IV, Chatra in criminal appeal No.03 of 2018 and by the Judgment dtd. 8/5/2025, the learned appellate court has been pleased to modify the sentence for one year and six months and rest of the judgment of the learned trial court has been kept intact.

(3.) Learned counsel appearing for the petitioners submits that the I.A. No.12271 of 2025 has been filed for regular bail He submits that the petitioner has surrendered before the learned court on 27/8/2025 and has remained in custody about 3 and 1/2 months. He next submits that even the father of the petitioner has executed the sale deed in favour of the informant, which was marked as Annexure-A, in spite of that, false case has been lodged by the informant against this petitioner and the petitioner happened to be husband. He next submits that there is no likelihood of taking up this criminal revision recently as the criminal revision is of year 2025.