Seetaram vs Sureshchandra
2021 Latest Caselaw 7872 MP

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                          THE HIGH COURT OF MADHYA PRADESH
                                    CRR No.3051/2021
                            (SEETARAM VS. SURESH CHANDRA)


            Gwalior, Dated : 25/11/2021

                      Shri M.S.Rawat, learned counsel for the applicant.

                      Shri S.S.Rawat, learned counsel for the respondent.

Call for the record of the Court below.

It is submitted by the counsel for the applicant that the

applicant has been convicted under Section 138 of N.I.Act and

parties have compromised the matter and entire compensation

amount has been paid, however, he prays for and is granted a week's

time to move an application for compounding the offence.

In the light of the judgment passed by the Supreme Court in the

case of Damodar S. Prabhu Vs. Sayed Babalal H. reported in

(2010) 5 SCC 663, the applicant shall also be liable to deposit 15%

of cheque amount.

As prayed, list next week.

                                                                    (G.S. Ahluwalia)
Pj'S/-                                                                    Judge


         Digitally signed by
         PRINCEE BARAIYA
         Date: 2021.11.25
         16:23:19 -08'00'