Gopchand vs R.L. Sahu
2022 Latest Caselaw 7002 Chatt

           HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                            CRR No. 1159 of 2022
• Gopchand Son Of Agraharij Aged About 64 Years R/o Near Jaitkham, Satnami
  Para, Kasaridih, Durg Tahsil And District Durg, Chhattisgarh --- Applicant.
                                    Versus
• R.L. Sahu Son Of Ramlal Sahu Aged About 63 Years R/o Plot No. 406/11, Road No.
  14, Ashish Nagar (West), Risali Bhilai, P.S. Newai, Tahsil And District Durg,
  Chhattisgarh                                                   --- Respondent.

21.11.2022 Mr. Jitendra Gupta, Counsel for the applicant.

Heard on admission.

Admit.

Also heard on IA No.1 - application for suspension of sentence and grant of stay.

The applicant has filed the instant revision against the judgment of conviction and order of sentence dated 07.09.2022 passed by Sessions Judge, Durg in Criminal Appeal No.77/2022 convicting him for offence under Section 138 of the Negotiable Instrument Act and sentencing him till rising of the Court and to pay fine of Rs.6,50,000/-, in default of payment of fine, SI for 6 months.

Considering the facts and circumstances of the case, it is directed that on applicant's depositing 20% of the fine/ compensation amount which comes to Rs.1,30,000/-, within a period of one month from today and furnishing a personal bond of Rs.2 Lacs with one surety of the same amount, recovery of the remaining fine/compensation amount shall remain stayed till the final disposal of the instant revision petition.

Call for the record of the Court below.

Issue notice to respondent through ordinary as well registered post on payment of PF within 7 days.

Post the matter for final hearing.

Sd/-

(Deepak Kumar Tiwari) Judge

Ajay