Mukesh vs District Cooperative Central Bank Ltd.
2024 Latest Caselaw 15195 MP

Madhya Pradesh High Court

Mukesh vs District Cooperative Central Bank Ltd. on 21 May, 2024

Author: Vishal Dhagat

Bench: Vishal Dhagat

                                                                 1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                         CRR No. 2152 of 2024
                                              (MUKESH Vs DISTRICT COOPERATIVE CENTRAL BANK LTD.)

                           Dated : 21-05-2024
                                    Shri M. P. Tripathi - Advocate for the applicant.

                                    Applicant has filed this revision against judgment of conviction and
                           sentence dated 21-03-2024 passed in Criminal Appeal No. 126/2022 by learned
                           2nd Additional Sessions Judge, Burhanpur, District Burhanpur (M.P.).
                                    2. Applicant has been convicted under section 138 of Negotiable

                           Instruments Act and Section 357(3) of CrPC, and imposed fine of
                           Rs.8,49,920/- upon him.
                                    Learned counsel for the applicant submitted that applicant is an
                           agriculturist and had obtained loan for Tractor and Trolley.            Loan was of
                           Rs.4,90,000/-.      It is submitted that some amount has been deposited by
                           applicant. He is ready to deposit half of the cheque amount before the trial
                           court.
                                    Considering the aforesaid submission, impugned order dated 21.3.2024
                           shall remain stayed till next date of hearing subject to applicant depositing an

                           amount of Rs.4 Lakh including earlier amount deposited by him before the trial
                           court.
                                    Issue notice to the respondents on payment of P.F within seven days.

Notice be made returnable within four weeks. Record of the court below be called for. List the matter after four weeks.

(VISHAL DHAGAT)

JUDGE mms