Lalji Prasad Kesharwani vs Santosh Kumar Jain
2021 Latest Caselaw 48 MP

                                                                      1                                CRR-299-2021
                                           The High Court Of Madhya Pradesh
                                                      CRR-299-2021
                                                    (LALJI PRASAD KESHARWANI Vs SANTOSH KUMAR JAIN)

                                   1
                                   Jabalpur, Dated : 22-02-2021
                                         Shri K.R. Ladhiya, learned counsel for the applicant.
                                         Issue notice to the respondent, on payment of process fees within three

working days by ordinary as well as RAD mode.

Heard on I.A. No.1870/2021, which is an application for staying the operation of the judgment dated 18.01.2021 passed by the Additional Sessions

Judge, Jabalpur in Criminal Appeal No.29/2020, which is arising out of the judgment dated 16.01.2020 passed by learned JMFC, Jabalpur in Criminal Complaint Case No.12229/2007, wherein learned trial Court convicted the applicant under Section 138 of the Negotiable Instrument Act and sentenced to undergo till arising of the Court and directed the applicant to pay compensation of Rs.67,000/- under Section 357(3) of the Cr.P.C. and cost of Rs.5000/- under Section 359 of Cr.P.C. to the complainant.

After considering the grounds raised by the applicant and findings given by the learned trial Court, this Court directs that if the applicant deposits Rs.50,000/- under Section 357(3) of the Cr.P.C. and Rs.5000/-

under Section 359 of Cr.P.C. before the trial Court within a month from today, which would payable to the complainant, then execution of the impugned judgments passed by the Courts below shall remain stayed.

List the case after four weeks.

(SMT. ANJULI PALO) JUDGE

rj

Signature Not Verified SAN

Digitally signed by RAJESH KUMAR JYOTISHI Date: 2021.02.23 18:03:20 IST