Ramji Khusro vs Kamlesh Singh Rajput
2021 Latest Caselaw 3692 Chatt

                                                                                  NAFR

                  HIGH COURT OF CHHATTISGARH, BILASPUR

                                   CRR No. 895 of 2021

   Ramji Khusro, S/o Late Devbarang, aged about 47 Years, R/o Chote Peepartola,
     P.S. and Tahsil Lohara, District- Kabirdham (C.G.).

                                                                            ----Applicant

                                          Versus

   Kamlesh Singh Rajput, S/o B.N. Singh, aged about 37 Years, R/o Bypass Road,
    Kawardha, P.S. and Tehsil Kawardha, District- Kabirdham (C.G.).

                                                                         ---- Respondent

14/12/2021 Shri Basant Dewangan, counsel for the applicant.

Heard on admission.

The revision is admitted for hearing.

Also heard on I.A. No. 01/2021, application for suspension of

sentence and grant of bail to the applicant.

Issue notice to the respondent on revision petition as well as on I.A.

No.01/2021, application for suspension of sentence and grant of bail to the

applicant.

Challenging this revision filed under Section 397/401 of Code of

Criminal Procedure to the judgment dated 17.11.2021 passed by Additional

Sessions Judge, Kabirdham, C.G. in Criminal Appeal No. 80/2018,

upholding the judgment dated 11.06.2018 of the Judicial Magistrate First

Class, Kabirdham (Kawardha), C.G. in Criminal Case No. 94/2015 whereby

the applicant has been convicted and sentenced as under:- :-

             Conviction                          Sentence
            Under Section 138 of N.I. Act       Rigorous Imprisonment for six months
                                                and fine of Rs.5,000/-, in default of
                                                payment of fine to undergo further R.I.
                                                for three months

Considering the facts and circumstances of the case, the execution of

the substantive jail sentence imposed upon the applicant shall remain

suspended and he shall be released on bail till 15 th March, 2022 on his

depositing 50% of the cheque amount i.e. Rs.82,500/- with the concerned

trial Court and furnishing a personal bond in the sum of Rs. 1,00,000/- with

two sureties of Rs. 50,000/- each to the satisfaction of the trial Court.

List this case on 15th March, 2022.

Sd/-

(Gautam Chourdiya) Judge

Akhilesh