Chanchal Dubey vs Nitin Deve
2023 Latest Caselaw 8525 MP

                                                                1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                           CRA No. 794 of 2020
                                                     (CHANCHAL DUBEY Vs NITIN DEVE)

                          Dated : 13-06-2023
                                Shri Shekhar Sharma - Advocate for the appellant.

                                Shri Vikas Jyotishi - Advocate for the respondent.

Respondent Nitin Deve is produced in judicial custody before this court. Heard on admission.

The appeal is admitted for final hearing.

Also heard on I.A. No.12292/2023, which is first application under section 389(1) of Cr.P.C. filed on behalf of the respondent seeking bail till the final disposal of this appeal.

The respondent faced trial and was convicted by the trial court under section 138 of the Negotiable Instruments Act against which an appeal was preferred by him before the XVI Additional Sessions Judge, Bhopal, Shri B. S. Bhadoriya, which was decided on 9.3.2015 in favour of the respondent and he was acquitted of the charge of section 138 of the Negotiable Instruments Act. Being aggrieved by the judgment of appellate court, this appeal has been

preferred by the appellant/complainant.

Respondent is produced in custody before this court. His counsel has pressed upon the application which is filed for grant of bail till the final disposal of the appeal.

Learned counsel for the appellant has not opposed the bail application. Heard learned counsel for both the parties and perused the judgment and record of the court below.

As the respondent has been acquitted by the Sessions Court in the Signature Not Verified Signed by: PRASHANT SHRIVASTAVA Signing time: 6/14/2023 11:11:32 AM

criminal appeal bearing no.593/2013, this court finds it to be a fit case to allow I.A. No.12292/2023 upon his furnishing a personal bond in a sum of Rs.50,000/- (Rupees Fifty Thousand only) with one surety in the like amount to the satisfaction of this Court. He shall be released on bail for securing his presence before the Registry of this Court on 12.10.2023 and on such other dates as may be fixed in this regard during pendency of this appeal.

List this case for final hearing in due course.

(ANURADHA SHUKLA) JUDGE

ps

Signature Not Verified Signed by: PRASHANT SHRIVASTAVA Signing time: 6/14/2023 11:11:32 AM