Smt. Annu Khullar vs Ajay Kumar Saxena
2023 Latest Caselaw 18568 MP

                                                                1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        CRR No. 3603 of 2023
                                                  (SMT. ANNU KHULLAR Vs AJAY KUMAR SAXENA)

                           Dated : 03-11-2023
                                 Shri Shrajan Chourasiya - Advocate for the applicant.

                                 On payment of process fee within seven working days, notice be issued
                           to the respondent. Notice be made returnable within four weeks.

Heard on I.A. No.19314 of 2023, which is an application under Section 397(2) of the Cr.P.C. for suspension of conviction and stay of execution of

impugned judgment.

T his revision has been filed against the judgment dated 03/08/2023 passed by XXI Additional Sessions Judge and Special Judge (M.P./M.L.A.), Bhopal in Cr.A.No.532/2022, whereby learned ASJ affirmed the judgment dated 07/09/2022 passed by Judicial Magistrate, First Class, Bhopal in Criminal Case No.9810612/2014, whereby learned JMFC found the applicant guilty for the offences punishable under Section 138 of the Negotiable Instrument Act and sentenced him till rising of the Court and under Sections 357(3) & 359 of the Cr.P.C. also directed the applicant to pay compensation and expenses of

Rs.4,17,300/- & Rs.14,600/- respectively to the respondent-complainant.

On due consideration it is directed that on depositing 50% of the fine/compensation amount (any amount if already deposited by the applicant before the Courts below shall be adjusted) within 30 days from today by the applicant, the effect and execution of the impugned judgment shall remain stayed till next date of hearing. The amount so deposited by the applicant, shall be kept in Fixed Deposit and will not be disbursed to the respondent without leave of this Court.

Signature Not Verified Signed by: ANURAG SONI Signing time: 03-11-2023 16:37:47

List after four weeks for arguments on admission. Certified copy as per rules.

(ROOPESH CHANDRA VARSHNEY) JUDGE

as

Signature Not Verified Signed by: ANURAG SONI Signing time: 03-11-2023 16:37:47