JANNAT ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State and learned counsel for the O.P. No.2.

(2.) I.A. No.11450 of 2025 has been filed for suspension of sentence and release the petitioner on bail during the pendency of the instant criminal revision.

(3.) Learned counsel appearing for the petitioner submits that the learned Judicial Magistrate, Ist Class, Ranchi by judgement dtd. 20/12/2024 held the petitioner guilty under sec. 138 of N.I. Act in connection with Complaint Case No. 12317/2023 and further sentenced the petitioner to undergo S.I. for one year and fine of Rs.18,00,000.00 to the complainant by way of compensation in terms of Sec. 357(3) of Cr.P.C. and in case of default, the petitioner was further sentenced to undergo S.I. of two months. He further submits that said judgment was challenged before the learned Judicial Commissioner, Ranchi in Criminal Appeal No. 23 of 2025 and by judgment dtd. 28/2/2025, the learned appellate court has been pleased to dismiss the appeal and affirmed the judgment of learned trial court.