Tanveer Ali vs Imranudeen
2024 Latest Caselaw 6563 MP

Madhya Pradesh High Court

Tanveer Ali vs Imranudeen on 4 March, 2024

Author: Dinesh Kumar Paliwal

Bench: Dinesh Kumar Paliwal

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                     CRR No. 319 of 2024
                                                     (TANVEER ALI Vs IMRANUDEEN)

                         Dated : 04-03-2024
                                Shri Akshat Nehra - Advocate for the applicant.

                                Shri Koushlend Singh - Advocate for the respondent.

On perusal of the order sheet dated 16.02.2024 drawn by Laghuta Markam JMFC Bhopal in MJCR No.867/2024, it is apparent that in pursuant to the arrest warrant issued by the Court applicant has been arrested and is

languishing in jail.

Learned counsel for the applicant is heard. This revision has been filed challenging the appeal judgment dated 20.12.2023 passed in Cr.A.No.250/2023 (Tanveer Ali vs. Imranudeen) whereby judgment passed in Criminal Case No.3597/13 (Imranudeen vs. Tanveer Ali) convicting applicant under Section 138 of the Negotiable Instruments Act dated 30.03.2022 has been affirmed.

Learned counsel for the parties are heard. Prima facie, this revision seems to be arguable. Hence, admitted for final

hearing.

Parties have moved application under Section 147 of Negotiable Instruments Act r/w 320 of Cr.P.C. and has submitted that parties have entered into compromise. Therefore, they have prayed to verify the compromise and record the statement of respondent.

As respondent Imranuddin is present in person, he is directed to remain present before the Registrar (J-II) of this court at 4.00 P.M. today for recording his statement.

Registrar (J-II) shall record his statement, verify the correctness and genuineness of the compromise application and shall furnish the report before the Court.

List this case for final hearing on 06.03.2024 alongwith verification report for consideration of application for compromise.

(DINESH KUMAR PALIWAL) JUDGE

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