Narendra vs Bhagwan
2025 Latest Caselaw 8005 MP

Madhya Pradesh High Court

Narendra vs Bhagwan on 26 August, 2025

                                                                      1                            CRR-4139-2025
                                              IN THE HIGH COURT OF MADHYA PRADESH
                                                            AT INDORE
                                                            CRR No. 4139 of 2025
                                                                 (NARENDRA Vs BHAGWAN )



                           Dated : 26-08-2025
                                 Shri Piyush Shrivastava - Advocate for the petitioner [P-1].


                                 Heard on question of admission.

                                 Criminal Revision is admitted for hearing.

                                 Record from the Courts below be called for.

                                 2. Also heard on IA No.12391/2025, application seeking suspension of execution
                           of sentence passed against the petitioner-Narendra.

                                 3. This criminal revision has been filed against the judgment dated 05.08.2025
                           passed in criminal appeal no.79/2025 by 22th Addl. Sessions Judge, Indore whereby
                           the appellate court has confirmed the conviction and sentence passed by the learned
                           J.M.F.C., Indore under section 138 of N.I.Act and sentenced the petitioner for six
                           months S.I. with compensation of Rs.11,43,000/- with default stipulation.

                                 4. Counsel for the petitioner submit that he is innocent and being falsely
                           implicated in the case. The petitioner is an old age person and he is ready to deposit

                           50% of the remaining compensation amount at present and rest of 50% amount will be
                           deposited within 07 days after release. The final hearing of this revision will likely to
                           take long time, hence prays for suspension of sentence and release of the petitioners on
                           bail during this revision petition.

                                 5. Counsel for the respondent/State opposed the application and prayed for its

rejection.

6. Considering the facts and circumstances of the case, the arguments advanced

2 CRR-4139-2025 by the counsel for the parties and the fact that the final hearing of this revision will likely to take time, the application is allowed and it is directed that the execution of sentence passed against the petitioner- Narendra Choudhary shall remain suspended and he be released on bail subject to his depositing 50% of the total amount of compensation before release and rest of 50% amount shall be deposited within 07 days after his release and on also furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) separate surety in the like amount to the satisfaction of the trial court for their appearance before the Registry of this Court on 24.11.2025 and on such further dates as may be fixed in this behalf by the Registry during the pendency of this revision petition.

7. It is made clear that if the remaining 50% amount of compensation shall not be deposited by the petitioner within a period of 07 days from the date of his release, the

complainant shall be at liberty to apply for cancellation of this suspension order.

8. List in due course.

(GAJENDRA SINGH) JUDGE

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