Dharmendra Pratap Singh vs Santosh Mahindra
2022 Latest Caselaw 9872 MP

                                                                          1
                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                   CRR No. 4741 of 2019
                                                   (DHARMENDRA PRATAP SINGH Vs SANTOSH MAHINDRA AND OTHERS)

                                   Dated : 18-07-2022
                                             None for the applicant.

                                             Shri J.P. Bansal, learned counsel for the respondent No.1.

T his revision has been filed against the judgment dated 26.08.2019 passed by 11th Additional Sessions Judge Rewa (M.P.) in Criminal Appeal No.139/2016 whereby learned ASJ affirmed the judgment of conviction dated 13.04.2016 passed by learned JMFC, Rewa, Distt. Rewa in Criminal Complaint

No. 155/2009, whereby learned JMFC found the appellant guilty for the offence punishable under Section 138 of the Negotiable Instrument Act and sentenced him to undergo S.I. for one year and directed to pay compensation of Rs.2,50,000/- to the respondent.

Office is directed to call report from the trial court whether appellant is in custody or not.

List the case in the next week.

(RAJEEV KUMAR DUBEY) JUDGE

sarathe

Signature Not Verified SAN

Digitally signed by NAVEEN KUMAR SARATHE Date: 2022.07.18 17:17:22 IST