Smt. Usha Sharma vs Surendra Kumar Jain
2023 Latest Caselaw 7817 MP

                                                            1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                 AT GWALIOR
                                                    BEFORE
                                 HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                                 ON THE 11 th OF MAY, 2023
                                          CRIMINAL REVISION No. 2271 of 2018

                          BETWEEN:-
                          SMT. USHA SHARMA W/O SHRI RAKESH SHUKLA,
                          AGED ABOUT 45 YEARS, OCCUPATION: TEACHER R/O
                          PANDEY KI BAGIYA RAMTAPURA NO. 2 GWALIOR
                          (MADHYA PRADESH)

                                                                                         .....PETITIONER
                          (BY SHRI RAJEEV SHRIVASTAVA - ADVOCATE)

                          AND
                          SURENDRA KUMAR JAIN S/O LATE SHRI KAILASH
                          NARAYAN JAIN, AGED ABOUT 55 YEARS, OCCUPATION:
                          SHOPKEEPER R/O NITIN JWELLARS SARAFA CHOWK
                          BAJAR LOHAMANDI LASHKAR GWALIOR (MADHYA
                          PRADESH)

                                                                                       .....RESPONDENT
                          (BY SHRI ROHIT JAIN - ADVOCATE FOR THE RESPONDENT)

                                Th is revision coming on for hearing this day, th e court passed the
                          following:
                                                             ORDER

Petitioner has filed this revision under Section 397/401 of Cr.P.C against

t h e order dated 19.04.2018 passed by 8th Additional Sessions Judge in Criminal Appeal No.181/2017 whereby learned appellate Court has confirm the judgment dated 20.02.2017 passed by JMFC Gwalior in Criminal Case No.18167/2014 by which the trial Court has found guilty of applicant under Section 138 of N.I. Act.

After hearing learned counsel for the parties and having gone through the Signature Not Verified Signed by: ADNAN HUSAIN ANSARI Signing time: 5/12/2023 11:22:59 AM

impugned orders passed by learned Courts below, this Court is of the considered opinion that no illegality has been committed by learned Courts below in passing the impugned orders.

Accordingly, present criminal revision stands dismissed.

(DEEPAK KUMAR AGARWAL) JUDGE Adnan

Signature Not Verified Signed by: ADNAN HUSAIN ANSARI Signing time: 5/12/2023 11:22:59 AM