Lavnya Cosmetic Storse Through ... vs Jitendra
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Madhya Pradesh High Court

Lavnya Cosmetic Storse Through ... vs Jitendra on 6 August, 2025

                                                            1                              CRR-3520-2025
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                    CRR No. 3520 of 2025
                             (LAVNYA COSMETIC STORSE THROUGH PROPRIETOR LINESH JHANJHARI Vs JITENDRA )



                           Dated : 06-08-2025
                                   Shri Vishal Patidar - Advocate for the petitioner.
                                   Shri Tushar Bhedasgaonkar -Advocate for the respondent.

Heard on IA No.10953/25, first application seeking suspension of sentence on behalf of the petitioner.

This criminal revision is preferred against the judgment dated 26.05.2025 in CRA No.210/2023 by Ist ASJ, Ratlam whereby the appellate Court has dismissed the appeal and affirmed the judgment dated 15.09.2023 in SC NIA904538/2014 by JMFC, Ratlam convicting the petitioner under section 138 of the Negotiable Instruments Act, 1881 and sentencing him to undergo RI for one year with compensation of Rs.9,01,250/-.

Counsel for the petitioner submits that courts below have wrongly convicted and sentenced the petitioner. He has every hope of success in

this revision. The final hearing of this revision will likely to take long time. A compromise has arrived at between the parties as the compensation amount has been paid by the petitioner, hence prayed for suspension of sentence and release of the petitioner on bail.

Counsel for the respondent has no objection in allowing the application.

2 CRR-3520-2025 Heard. Perused the impugned judgments.

Considering the facts and circumstances of the case and the arguments advanced by the counsel for the parties, without commenting on the merit of the case, the application is allowed and it is directed that the execution of remaining jail sentence passed against the petitioner shall remain suspended and he be released on bail upon his furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with one surety in the like amount to the satisfaction of the trial court for his appearance before the Registry of this Court on 18.11.2025 and on such further dates as may be fixed in this behalf by the Registry during the pendency of this revision.

Counsel for the parties submit that an amicable settlement has been arrived at between the parties, hence an application (IA No.10955/25) for compromise has also been filed in the matter.

Parties are directed to appear before the Principal Registrar of this Court on 20.08.2025 for verification of the compromise. Matter be listed thereafter along with the report.

(GAJENDRA SINGH) JUDGE

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