Madhya Pradesh High Court

Manoj vs Shivji on 1 July, 2025

                                                         1                         CRR-2780-2025
                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                 AT INDORE
                                             CRR No. 2780 of 2025
                                                       (MANOJ Vs SHIVJI )



                           Dated : 01-07-2025
                                 Ms.Usha Chouhan - Advocate for the petitioner.
                                 Shri Dharmendra Yadav, Advocate for the respondent [R-1].

Heard on admission.

Admit.

Record be requisitioned.

Also heard on IA No.8849/25, first application for suspension of execution of jail sentence filed on behalf of petitioner Manoj Waghe. This criminal revision has been filed being aggrieved by the judgment dated 11.06.2025 passed in criminal appeal No.81/2023 by Sessions Judge, Barwani whereby the appellate Court has affirmed the judgment dated 19.06.2023 passed in SCNIA No.37/2017 by JMFC, Anjad, district Badwani convicting the petitioner under

section 138 of the Negotiable Instruments Act and sentencing him to undergo RI for one year along with compensation of Rs.12,33,900/-.

Counsel for the respondent has opposed the application. Heard. Perused the record.

After hearing learned counsel for the parties and going through the impugned judgments, we are inclined to allow the application.

2 CRR-2780-2025 Accordingly, IA No.8849/25 is allowed and the execution of jail sentence passed against the petitioner shall remain suspended subject to deposit of a sum of Rs.5,00,000/- (Rupees Five Lakhs) and furnishing personal bond 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 22.09.2025 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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