Ramprasad Patidar vs Pramod
2025 Latest Caselaw 3745 MP

Madhya Pradesh High Court

Ramprasad Patidar vs Pramod on 11 August, 2025

                                                            1                             CRR-3679-2025
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                     CRR No. 3679 of 2025
                                              (RAMPRASAD PATIDAR Vs PRAMOD AND OTHERS )



                          Dated : 11-08-2025
                                Shri Vishal Patidar - Advocate for the petitioner.
                                Shri Jayesh Yadav - G.A appearing on behalf of Advocate General[r-
                          1].

                                Heard on admission.
                                The revision petition is admitted for hearing.

                                2. Also heard on IA No.11388/2025 , first application seeking
                          suspension of jail sentence passed against the petitioner.
                                3. This criminal revision is preferred against the judgment dated

                          25.07.2025 passed in criminal appeal no.92/2024 by 1stA.S.J, Neemuch
                          whereby the appellate court has affirmed the judgment dated 20.11.2024
                          passed in SCNIA No.302/2018 by Judicial Magistrate First Class, Neemuch
                          convicting the petitioner under section 138 of the Negotiable Instruments
                          Act, 1881 and sentencing him to undergo one year R.I. with compensation of
                          Rs.3,44,000/- with further default stipulation.

                                4. Counsel for the petitioner submits that the courts below committed
                          error in convicting and sentencing the petitioner. The petitioner is innocent
                          and he has been falsely implicated in the offence. It is further submitted that
                          the petitioner has already deposited approximately a sum of Rs.68,800/-. The
                          sentence is of a short period. The final hearing of the petition will likely to
                          take long time, hence prays for suspension of sentence and release of the

Signature Not Verified
Signed by: varsha singh
Signing time: 8/11/2025
7:52:01 PM
                                                                2                         CRR-3679-2025
                          petitioner on bail.
                                5. Considering the facts and circumstances of the case and the
                          arguments advanced by the counsel for the petitioner, IA No.11388/2025 is
                          allowed subject to depositing 50% of the compensation awarded by the trial
                          court and upon 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 11.11.2025
                          and on such further dates as may be fixed in this behalf by the Registry
                          during the pendency of this petition.
                                6. The amount already deposited by the petitioner shall be adjusted.
                                7. Issue notice to the respondent No.1 on payment of PF within seven

working days, returnable within four weeks.

Record of the courts below be requisitioned. List the case in due course.

(GAJENDRA SINGH) JUDGE

VS