Vaibhav Khare vs Kamal Kishore Arya
2023 Latest Caselaw 11345 MP

                                                            1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                    BEFORE
                                  HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                                 ON THE 20 th OF JULY, 2023
                                          CRIMINAL REVISION No. 1967 of 2021

                          BETWEEN:-
                          VAIBHAV KHARE S/O OM PRAKASH KHARE, AGED
                          ABOUT 30 YEARS, OCCUPATION: OWNER / PROPRIETOR
                          VAIBHAV COMPUTER SERVICES R/O H.NO. M-35,
                          NIRALA NAGAR, SAHYADRI PARISAR, BHADBHADA
                          ROAD, BHOPAL (MADHYA PRADESH)

                                                                                         .....PETITIONER
                          (NONE )

                          AND
                          KAMAL KISHORE ARYA S/O G.P. ARYA OCCUPATION:
                          OWNER/ PROPRIETOR KUSUM NETWORK R/O SHOP
                          NO. L-7 SHRISTI COMPLEX PLOT NO. 206 ZONE-1
                          NAGAR BHOPAL DISTT. BHOPAL (MADHYA PRADESH)

                                                                                       .....RESPONDENT
                          (BY SHRI MANISH SONI - ADVOCATE )

                                This revision coming on for admission this day, th e court passed the
                          following:
                                                             ORDER

Learned counsel for the respondent has shown copy of judgment dated 8.12.2022 passed in Criminal Case No.8764/2014 (Kamal Kishore Vs. Vaibhav Khare), whereby applicant has been convicted for commission of offence under Section 138 of Negotiable Instruments Act and has been sentenced to six months R.I. and has been further directed to pay compensation of Rs.7,66,057/- as compensation to the respondent with default stipulations.

2. As trial has been concluded and judgment has been passed, this Signature Not Verified Signed by: DEEPA MISHRA Signing time: 7/21/2023 12:39:33 PM

criminal revision has rendered infructuous.

3. Hence, this criminal revision having rendered infructuous is dismissed.

(DINESH KUMAR PALIWAL) JUDGE mrs. mishra

Signature Not Verified Signed by: DEEPA MISHRA Signing time: 7/21/2023 12:39:33 PM