Ram Kumar vs State Of Jharkhand And Anr

Deepak Roshan, J

Learned counsel for the petitioner submits that the matter  is  arising  out  of  section  138  of  the  Negotiable  Instruments Act and the learned  court has granted  compensation to the  tune of Rs.1,70,000/-. She further submits that Rs.34,000/- has already been  deposited  by  the  petitioner  before  the  Nazarat  of  Civil  Court, Ramgarh. She further submits that the petitioner is ready to compromise the matter and to pay the entire compensation amount to  the  complainant. She  also  submits that  the  petitioner is  ready to deposit Rs.60,000/- and for that a Bank Draft is prepared in the name  of  the  complainant.  She  then  submits  that  the  same  will  be deposited before the learned Registrar General of this Court.

Learned counsel for the respondent State submits that the  matter  is  arising  out  of  Section  138  of  Negotiable  Instruments Act.

Considering that Rs.34,000/- has already been deposited by the petitioner before the Nazarat of Civil Court, Ramgarh and a Bank  Draft  of  Rs.60,000/-  is  ready,  and  in  that  view  of  the  matter, the petitioner is directed to deposit the said Bank Draft in the Office of the Registrar General of this Court.

Further, the petitioner is ready to compromise the matter and  in  light  of  Rule  159  (1)  of  Jharkhand  High  Court  Rules,  2001, exceptional circumstance has been made out to exempt the petitioner  from  surrendering  before  the  learned  court  and  I.A.  No. 512  of  2026  filed  for  exemption  from  surrender  before  the  learned court is allowed and disposed of.

The  petitioner  is,  hereby,  exempted  to  surrender  before the learned court.

Issue  notice  upon  the  O.P.No.2  by  speed  post  with  A/d as  well  as  under  ordinary  process  for  which  requisites  etc  must  be filed within a week.

The Office will proceed further as per the procedure.

Let this matter appear for orders on 09.03.2026.