Sumit Naidu vs State Bank Of India
2021 Latest Caselaw 6075 MP

                                                                      1                             CRR-1478-2021
                                           The High Court Of Madhya Pradesh
                                                      CRR-1478-2021
                                                     (SUMIT NAIDU Vs THE STATE OF MADHYA PRADESH)


                                   Jabalpur, Dated : 27-09-2021
                                         Heard through Video Conferencing.

                                         Shri Siddharth Datt, Advocate for the applicant.
                                         Office has raised an objection regarding question of maintainability
                                   because the applicant has not surrendered before the trial Court.
                                         This criminal revision has been filed under Section 397/401 of Cr.P.C.

                                   against the judgment dated 26/03/2021 passed by 26t h Additional Sessions
                                   Judge, Jabalpur in Cri. Appeal No.316/2019, whereby learned Sessions Judge
                                   affirmed the judgment dated 27/11/2019 passed by JMFC, Jabalpur (M.P.) in
                                   S.C. N.I.A. No.101/2018, whereby learned JMFC found applicant guilty for
                                   the offence punishable under Section 138 of the Negotiable Instruments Act
                                   1881 and also directed to pay compensation of Rs.1,56,000/- to the
                                   respondent under Section 357(3) of Cr.P.C. and in default of depositing that

amount he shall undergo three months simple imprisonment.

This criminal revision is not maintainable as per Rule 48 of the Chapter

10 of the M.P. High Court Rules.

The applicant/accused is directed to surrender before the trial court within a week from today, failing which, this criminal revision shall be dismissed in non-compliance of the order passed today.

List after a week.

(ARUN KUMAR SHARMA) JUDGE

pn

Signature Not Verified SAN

Digitally signed by PANKAJ NAGLE Date: 2021.09.29 11:02:50 IST