S. Suresh Kumar Naidu vs S.K. Jain
2025 Latest Caselaw 1606 Chatt

Chattisgarh High Court

S. Suresh Kumar Naidu vs S.K. Jain on 7 August, 2025

                                         1




             HIGH COURT OF CHHATTISGARH AT BILASPUR

                                CRR No. 974 of 2025
 •   S. Suresh Kumar Naidu S/o Late S. Ishwar Rao Naidu Aged About 38
     Years R/o Block No.13, Room No.14, Sadak 15-B, Sector-2, Bhilai,
     Tahsiol And District- Durg (C.G.)
                                                                        ... Applicant
                                      versus
 •   S.K. Jain S/o Late Sonpal Jain Aged About 62 Years R/o Shop No.307,
     Zonal Market Sector-10, Bhilai, Tahsil And District- Durg (C.G.)
                                                                   ... Respondent

(Cause title taken from Case Information System)

Order Sheet

07/08/2025 Mr. Jitendra Gupta, counsel for the applicant.

Heard on admission.

Admit.

Issue notice to the respondent on payment of PF as per

rules.

Also heard on I.A. No.01/2025, application for grant of stay

of effect and operation of order dated 14.07.2025.

By the impugned judgment of conviction and order of

sentence dated 14.07.2025 (Annexure-A/1) passed by the

learned Sessions Judge Durg, District Durg (C.G.) in Criminal

Appeal No.341/2024, applicant has been convicted and

sentenced as under :-

    S.No.           Conviction                  Sentence
      01.    u/s    138     of   the Sentences till the Court

Negotiable Instruments arises with fine of Act, 1881 Rs.1,03,950/- and in default to pay fine amount to further undergo for 6 months S.I.

Learned counsel for the applicant submits that there is no

material on record on the basis of which the applicant's conviction

can be sustained. He is ready to abide by all the terms and

conditions which may be imposed upon him while suspending the

recovery of compensation. The conclusion of this revision petition

is likely to take considerable time; therefore, he prayed that the

recovery of compensation may be suspended till final disposal of

the case.

Considering the facts and circumstances of the case, as

also the fact that the applicant has been punished with a

compensation of Rs.1,03,950/- and the applicant is ready to abide

by any terms and conditions imposed by this Court, at this stage,

I am inclined to allow I.A. No.1/2025 subject to deposit 50% of the

cheque amount by the applicant within a period of 30 days from

today, the recovery of the remaining compensation amount shall

remain stayed till the final disposal of the instant revision.

Accordingly, I.A. No. 01/2025 is allowed. He shall be

released on bail on his executing a personal bond for a sum of

Rs. 25,000/- with one surety for the like sum to the satisfaction of

the trial Court for his appearance before the Registry of this Court

on 26th September, 2025. He shall thereafter appear before the

concerned trial Court on a date to be given by the Registry of this

Court and thereafter, continue to appear before the trial Court on

all such subsequent dates as are given to him by the said Court

till disposal of this case.

After due verification, the complainant would be at liberty to

withdraw the amount deposited by the applicant with a condition

to return the said amount whenever the Court directs.

Call for records of the trial Court.

List this case thereafter.

Sd/-

(Sanjay Kumar Jaiswal) Judge

Digitally DEEPTI signed by JHA DEEPTI NIRALA JHA NIRALA