Meena Shivdasni vs Shekh Sukur
2024 Latest Caselaw 16409 MP

Madhya Pradesh High Court

Meena Shivdasni vs Shekh Sukur on 31 May, 2024

                                                                1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      CRR No. 2252 of 2024
                                                    (MEENA SHIVDASNI Vs SHEKH SUKUR)

                         Dated : 31-05-2024
                                 Shri Ambuj Jain - Advocate for the applicant.

                                 Heard on the question of admission.
                                 Heard on I.A. No.11346/2024, which is an application for stay of
                         execution of impugned judgment.
                                 T his revision has been filed against the judgment dated 28.10.2021

                         passed by First Additional Sessions Judge, Itarsi, District Narmadapuram in
                         Cr.A.No.17/2016, whereby learned Judge affirmed the judgment dated
                         28.06.2015 passed by Chief Judicial Magistrate, First Class, Itarsi, District
                         Narmadapuram, whereby learned JMFC found the applicant guilty for the
                         offences punishable under Section 138 of the Negotiable Instrument Act and
                         sentenced him to suffer R.I. for one year directed the applicant to pay
                         compensation and expenses of Rs.9,25,000/- to the respondent-complainant.

On due consideration, it is directed that subject to depositing 25% of the fine/compensation amount and on furnishing a personal bond in a sum of

Rs.40,000/- (Rupees Forty Thousand only) with one surety in the like amount to the satisfaction of the trial Court concerned, the custodial sentence of applicant shall remain suspended and he shall be released on bail for securing his presence before the trial Court concerned on 28.08.2024 and on such other dates as may be fixed in this regard during pendency of this revision, without fail.

List after four weeks.

Certified copy as per rules.

(PRAMOD KUMAR AGRAWAL) JUDGE Sateesh