Mahesh Mihani vs State Bank Of Indore (Now State ...
2021 Latest Caselaw 8739 MP

                                                                             1                               CRR-2360-2021
                                                  The High Court Of Madhya Pradesh
                                                           CRR No. 2360 of 2021
                                                   (MAHESH MIHANI Vs STATE BANK OF INDORE (NOW STATE BANK OF INDIA))


                                        Jabalpur, Dated : 13-12-2021
                                                 None for the petitioner.

                                                 Shri Praveen Chaturvedi, counsel for the respondent.

T his revision petition has been filed by the petitioner against the judgment of conviction under Section 138 of Negotiable Instrument Act recorded by Judicial Magistrate First Class, Itarsi, District-Hoshangabad vide

judgment dated 21.07.2015 delivered in Complaint Case No.633/2010 and

affirmed by Ist Additional Sessions Judge, Itarsi, District-Hoshangabad vide judgment dated 11.08.2021 delivered in Criminal Appeal No.36/2016.

Since the petitioner has not been surrendered even after the judgment of conviction, therefore, as per Rule 48 of Chapter 10 of the High Court of Madhya Pradesh Rules, 2008, the present petition, which has been filed by the petitioner without surrendering after the conviction, is not maintainable and is dismissed accordingly.

(VIRENDER SINGH) JUDGE

@shish

Signature Not Verified SAN

Digitally signed by ASHISH KUMAR JAIN Date: 2021.12.14 18:17:34 IST