Shekh Rahmat And Others vs State Of Jharkhand

Deepak Roshan, J

Heard learned counsel for the parties.

This revision application is directed against the judgment dated 22.03.2004 passed by learned Additional Judicial Commissioner, FTC No.III Ranchi, in Criminal Appeal No.6/2001; whereby the judgment of conviction and order of sentence dated 16.12.2000 passed by the learned Judicial Magistrate, 1st Class, Ranchi, in complaint case No.517 of 1997; whereby the petitioners were convicted u/S 147, 447 and 427 IPC and directed them to execute probation bond of Rs.5,000/- each with two sureties to maintain peace and good behavior for the period of one years under Section 4 of Probation of Offender Acts.

At the outset, Sahay Piyush Gaurav, learned counsel for the petitioners submits that after conviction the petitioners were released on execution of Probation bond of Rs.5000/- each to maintain peace and good behavior and the probation bonds were filed by the petitioners on 16.12.2000. and since then they have not committed any crime till date; as such the revision application become infructuous.

Learned APP supported the contention of the learned counsel for the petitioner.

In view of the aforesaid submission since the probation bond was already executed on 16.12.2000 nothing remains to be adjudicated and the petitioners do not want to press this case on merit, as such the instant revision application is hereby disposed of as infructuous.