Madhya Pradesh High Court

Sanjay Singh vs Mahendra Wingh on 10 May, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

         NEUTRAL CITATION NO. 2025:MPHC-JBP:22285




                                                                 1                        CRR-1101-2025
                             IN     THE       HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                 BEFORE LOK ADALAT
                                        HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                         &
                                      SHRI SANJAY RAM TAMRAKAR, SR. ADVOCATE
                                                     ON THE 10th OF MAY, 2025
                                             CRIMINAL REVISION No. 1101 of 2025
                                                          SANJAY SINGH
                                                              Versus
                                                         MAHENDRA WINGH
                          Appearance:
                             Shri Anurag Prajapati - Advocate for the applicant.

                                                                     ORDER

This criminal revision is filed by the applicant being aggrieved of the judgment dated 24.03.2021 passed by the learned First Additional Sessions Judge, Tikamgarh whereby the applicant has been convicted for offence under Section 138 of the Negotiable Instruments Act and sentenced to undergo S.I. for 6 months and fine of Rs.50,000/- with a default stipulation that in case of default of payment of fine amount to undergo additional S.I. for 1 month.

Learned counsel for the applicant submits that the entire amount has already been deposited before the learned trial Court. Therefore, prays for setting aside of the impugned judgment.

Complainant Mahendra Singh informs that the entire amount is deposited and he has no objection if the impugned judgment is set aside.

In view of above, impugned judgment of conviction dated 24.03.2021

NEUTRAL CITATION NO. 2025:MPHC-JBP:22285

2 CRR-1101-2025 passed by the learned First Additional Sessions Judge, Tikamgarh is hereby set aside.

In above terms, the criminal revision is disposed of.

(VIVEK AGARWAL) (SANJAY RAM TAMRAKAR) MEMBER MEMBER pp