Deshraj vs Maa Falodi Aggro Industrie Anandpur Pro ...
2025 Latest Caselaw 5899 MP

Madhya Pradesh High Court

Deshraj vs Maa Falodi Aggro Industrie Anandpur Pro ... on 22 March, 2025

                                                             1                                 CRR-921-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                      CRR No. 921 of 2025

(DESHRAJ Vs MAA FALODI AGGRO INDUSTRIE ANANDPUR PRO BRAJBHUSHAN SINGH )

Dated : 22-03-2025 Shri S.K. Tiwari - Advocate for petitioner.

Heard on I.A.No.4655/2025, an application under Section 438(1) of BNSS for suspension of sentence and grant of bail to the petitioner.

2. This revision has been preferred by the petitioner against judgment dated 19.12.2024 passed by the Additional Sessions Judge, Lateri District Vidisha,

in Criminal Appeal No.19/2024 affirming the judgment dated 09.05.2024 passed by the JMFC Lateri, District Vidisha in SCNIA No.02/2022 whereby petitioner has been convicted under Section 138 of the Negotiable Instruments Act and sentenced to undergo six months' R.I. and to pay compensation of Rs.1,66,000/-, with default stipulation.

3. Learned counsel for the petitioner submits that learned trial Court as well as appellate Court have wrongly convicted the petitioner without appreciating the evidence in right perspective. Petitioner is ready to deposit 50% amount out of the aforesaid amount of compensation. Final hearing of

the revision will take some time. Under these circumstances, prayed to suspend the jail sentence and grant of bail to the petitioner.

4. Heard learned counsel for the petitioner.

5. Keeping in view the facts and circumstances of the case, but without expressing any opinion on merits, the application for suspension of sentence is allowed.

2 CRR-921-2025

6. It is directed that sentence of the petitioner shall remain under suspension and he be released on bail subject to depositing 50% amount out of the total amount of compensation and on his furnishing personal bond of Rs.50,000/- (Rs. Fifty Thousand Only) with one solvent surety of the like amount to the satisfaction of the concerned trial Court. The petitioner is directed to appear before the Registry of this Court firstly on 23.04.2025 and thereafter on all other subsequent dates as may be directed by the registry of this Court till final disposal of this revision.

7. Accordingly, I.A.No.4655/2025 stands disposed of.

A copy of this order be sent to Court concerned for compliance. Certified copy as per rules.

(RAJENDRA KUMAR VANI) JUDGE

Aman