Dilip Bijwa vs Smt. Amarjeet
2024 Latest Caselaw 21276 MP

Madhya Pradesh High Court

Dilip Bijwa vs Smt. Amarjeet on 6 August, 2024

                                                            1                         CRR-3909-2024
                             IN     THE     HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                       BEFORE
                                     HON'BLE SHRI JUSTICE BINOD KUMAR DWIVEDI
                                                 ON THE 6 th OF AUGUST, 2024
                                            CRIMINAL REVISION No. 3909 of 2024
                                                        DILIP BIJWA
                                                            Versus
                                                       SMT. AMARJEET
                           Appearance:
                                  Ms. Sonu Chourasiya - Advocate for the applicant.

                                                             ORDER

This criminal revision filed against the impugned order dated 01.07.2024 passed by the XX Additional Session Judge, Indore, whereby while hearing an application filed under section 389 Cr.P.C for suspension of sentence, learned appellate Court has suspended the sentence of the applicant on furnishing bail bounds and personal bound in the sum of Rs. 20,000/- before the learned concerned Magistrate with a condition that 20% of the cheque

amount of Rs. 99,030/- be deposited within a period of 30 days from the date of order before the trial Court.

Learned counsel for the applicant submits that he as already deposited all the amount which were due to be paid to the respondent, despite that in impugned order the aforesaid amount

2 CRR-3909-2024 directed to be paid before the trial Court.

Learned counsel for the applicant invites attention this Court towards the judgment passed by the JMFC in criminal case No. 1697/2020 vide order dated 31.05.2024 and also the ordersheets.

After due consideration, nothing illegality is found in the impugned order passed by the first appellate Court while granting suspension, the Court has invoked its powers to impose such terms and conditions which cannot be said to be onerous. Therefore, no ground is found to entertain this criminal revision and it is dismissed in limine by affirming the said order.

Accordingly, the petition is disposed off.

(BINOD KUMAR DWIVEDI) JUDGE

A.singh