Rajesh Nikalje vs Neeraj Raikwar Kahar
2021 Latest Caselaw 2711 MP

                                                                           1                             CRR-2402-2020
                                                 The High Court Of Madhya Pradesh
                                                            CRR-2402-2020
                                                             (RAJESH NIKALJE Vs NEERAJ RAIKWAR KAHAR)


                                        Jabalpur, Dated : 25-06-2021
                                                Heard through Video Conferencing.

                                                None joined the video conferencing for the petitioner.
                                                Shri Vivek Shukla, counsel for the respondent.

Neither the counsel for the petitioner has joined the video conferencing nor he is taking up the call made by the Court Reader on his given number.

This petition has been filed against conviction and sentence of the petitioner. Learned JMFC awarded 6 months imprisonment alongwith compensation of Rs.2,46,000/- under Section 138 of the Negotiable Instruments Act. His conviction and sentence has been maintained in the appeal preferred by the petitioner by 17th ASJ, Bhopal vide judgment dated 12.10.2020 rendered in criminal appeal No.81/2019.

It appears that even after maintaining his conviction by the Sessions Court, the petitioner has not surrendered. No declaration to that effect has been made in the petition, therefore, in view of Chapter 10 Rule 48 of the

High Court of Madhya Pradesh Rules, 2008, the petition is not maintainable and is dismissed accordingly.

(VIRENDER SINGH) JUDGE

anand

Signature Not Verified SAN

Digitally signed by ANAND KRISHNA SEN Date: 2021.06.26 17:21:59 IST