Chandrahas Soni vs Ramkishore Maurya
2021 Latest Caselaw 6794 MP

                                                                   1                                CRR-2531-2021
                                        The High Court Of Madhya Pradesh
                                                   CRR-2531-2021
                                                (CHANDRAHAS SONI Vs RAMKISHORE MAURYA AND OTHERS)

                                2
                                Jabalpur, Dated : 25-10-2021
                                      Shri Sankalp Kochar, learned counsel for the applicant.
                                      Shri Regi Methai, learned Panel Lawyer for respondent No.2/State.

Heard on admission.

Counsel for the State accepts notice on behalf of respondent No.2. Issue notice to respondent No.1 on payment of process fee within a

period of seven days.

Also heard on I.A. No.18168/2021 for suspension of sentence and grant of bail to the applicant.

Applicant has filed this criminal revision challenging the judgment dated

27.09.2021 passed in Criminal Appeal No.106/2019 by 1 s t Additional Sessions Judge, Chhatarpur. Applicant has been convicted by the trial Court under Section 138 of the Negotiable Instruments Act and has been sentenced to undergo SI for 6 months with default stipulation. Said sentence has been affirmed by the appellate Court.

Counsel for the applicant submitted that applicant is ready to deposit 50% of the compensation amount awarded against the applicant. It is further submitted by him that looking to the sentence of S.I for 6 months imposed by the trial court, application of applicant for suspension of sentence may be considered and his sentence may be suspended.

Counsel appearing for the State Government opposed the application for suspension of sentence.

Considering the length of sentence and the facts of the case, the application is allowed and remaining jail sentence of the applicant is hereby suspended subject to depositing 50% of the compensation amount which will be over and above the amount already deposited. Signature Not Verified SAN It is directed that on furnishing a personal bond in the sum of Digitally signed by VARSHA CHOURASIYA Date: 2021.10.26 12:07:03 IST 2 CRR-2531-2021 Rs.50,000/- (Rs. Fifty Thousand) with one solvent security in the like amount to the satisfaction of the trial Court, applicant Chandrahas Soni be released on bail with condition that he will deposit 50% of the compensation amount before the trial court.

If applicant deposits 50% of the compensation amount before the trial court, the same shall be released in favour of respondent subject to furnishing

surety.

It is further directed that applicant shall appear before the Registry of this Court on 09.12.2021 and on other dates as may be fixed by the office in this regard till final disposal of this revision.

List the matter after receipt of records for admission. C.C. as per rules.

(RAJENDRA KUMAR (VERMA)) JUDGE

vc

Signature Not Verified SAN

Digitally signed by VARSHA CHOURASIYA Date: 2021.10.26 12:07:03 IST