Smt Kiran Sharma vs Abhishek Jain
2025 Latest Caselaw 924 MP

Madhya Pradesh High Court

Smt Kiran Sharma vs Abhishek Jain on 2 June, 2025

1 CRR-2433-2025 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRR No. 2433 of 2025 (SMT KIRAN SHARMA Vs ABHISHEK JAIN )

Dated : 02-06-2025 Shri Vikas Jain - Advocate for the applicant.

The present criminal revision has been preferred against the judgment of the appellate court whereby the conviction of the applicant under section 138 of the Negotiable Instruments Act, 1881 has been maintained however the jail sentence has been set aside and the applicant is directed to pay the

compensation amount within a period of 3 months. The impugned judgement has been delivered on 22.04.2025 and three months time is granted to the applicant. There is no urgency in the matter.

Record of the trial court as well as the appellate court be requisitioned.

List the matter for hearing on admission as well as on grant of interim relief in the week commencing 23.06.2025.

(VINAY SARAF) V. JUDGE

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