Deewan Singh Chouhan vs Vinod Chouksey
2022 Latest Caselaw 3041 MP

The High Court Of Madhya Pradesh CRR No. 1371 of 2021 (DEEWAN SINGH CHOUHAN Vs VINOD CHOUKSEY)

Jabalpur, Dated : 03-03-2022 None for the petitioner.

Vide judgment dated 01.05.2019 delivered in Complaint Case No.2549/2017, the petitioner has been convicted under Section 138 of Negotiable Instrument Act and awarded 1 year R.I. and fine/compensation of Rs.2,83,750/- with default stipulation. His conviction and sentence has been affirmed by the Additional Sessions Judge, Bhopal vide judgment dated 01.03.2021 in Criminal Appeal

No.295/2019.

The Appellate Court has delivered the judgment in absence of the petitioner and has issued arrest warrant to secure his presence.

The petitioner has still not surrendered, which is reflected in CRR No.3328 of 2021.

Since the petitioner has not been surrendered even after the conviction, therefore, as per Rule 48 of Chapter 10 of the High Court of Madhya Pradesh Rules, 2008, the present petition is not maintainable and is dismissed accordingly.

(VIRENDER SINGH) JUDGE

vinod

Signature Not Verified SAN

Digitally signed by VINOD VISHWAKARMA Date: 2022.03.04 16:55:46 IST