Govind vs Bank Of India Branch Kataphod Branch ...
2025 Latest Caselaw 3761 MP

Madhya Pradesh High Court

Govind vs Bank Of India Branch Kataphod Branch ... on 11 August, 2025

                                                               1                               CRR-17-2025
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                       CRR No. 17 of 2025

(GOVIND Vs BANK OF INDIA BRANCH KATAPHOD BRANCH MANAGER PRAMOD )

Dated : 11-08-2025 Shri Dinesh Yadav - Advocate for the petitioner.

Heard on IA No.11617/25, first application seeking suspension of sentence on behalf of the petitioner.

This criminal revision is preferred against the judgment dated 30.08.2022 in CRA No.10055/2016 by Ist ASJ, Kannod, District Dewas

whereby the appellate Court has dismissed the appeal and affirmed the judgment dated 11.02.2016 in Criminal Case No.671/2015 by JMFC, Kannod, District Dewas convicting the petitioner under section 138 of the Negotiable Instruments Act, 1881 and sentencing him to undergo RI for 1 year with compensation of Rs.8,62,990/-.

Counsel for the petitioner submits that courts below have wrongly convicted and sentenced the petitioner. The final hearing of this revision will likely to take long time. A compromise (full & final settlement) has arrived between the parties as the compensation amount of Rs.4,00,000/- has

been paid by the petitioner, hence prayed for suspension of sentence and release of the petitioner on bail.

Heard. Perused the impugned judgments.

Considering the facts and circumstances of the case and the arguments advanced by the counsel for the petitioner, without commenting on the merit of the case, the application is allowed and it is directed that the execution of

2 CRR-17-2025 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.

(GAJENDRA SINGH) JUDGE

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