SANJAY SAW Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the petitioner was convicted under sec. 138 of Negotiable Instrument Act, 1881, by learned Judicial Magistrate First Class, Koderma in Complaint Case No.987 of 2023 and sentenced to undergo RI for one year and to pay fine of Rs.4,85,000.00 in default further SI for six months. He further submits that the said judgment was challenged in Cr. Appeal No.23 of 2025 and by the judgment dtd. 20/8/2025 the appeal was dismissed. He further submits that the petitioner is in custody since 9/10/2025.

(2.) I.A. No.16423 of 2025 has been filed for suspension of sentence.

(3.) Learned counsel for the petitioner submits that the petitioner is in custody and the petitioner is ready to pay 10% of the awarded amount to the complainant and in view of that the petitioner may kindly be released on bail. He further submits that he has got instruction that the petitioner is ready to settle the matter with the complainant and the petitioner and the O.P.no.2 are own brother.