Satya Prakash vs Rajesh Janak
2025 Latest Caselaw 9855 MP

Madhya Pradesh High Court

Satya Prakash vs Rajesh Janak on 30 September, 2025

                                                              1                            CRR-4681-2025
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                        CRR No. 4681 of 2025
                                                    (SATYA PRAKASH Vs RAJESH JANAK )



                          Dated : 30-09-2025
                                Shri Sudeel Yadav - Advocate for the applicant.

                                Shri Vivek Singh Senior Advocate with Shri Rajesh Yadav-Advocate
                          for the respondent.

The present revision has been taken up on special mention being made

to Hon'ble the Chief Justice for hearing of the case during Dussehra Holidays.

2.Heard on I.A. No. 13790 of 2025 , which is an application for grant of bail to the applicant during the pendency of the present revision.

3.Shri Rajesh Yadav-Advocate appears for the complainant and seeks leave to file Vakalatnama. He may file vakalatnama during course of the day.

4. This revision has been been filed being aggrieved by judgement dated 08.09.2025 passed by XXXIIIrd Additional Sessions Judge, Indore whereby order dated 17.10.2023 passed by JMFC, Indore in

SCNIA/2096/2018 has been affirmed whereby applicant has been convicted for offence under Section 138 of Negotiable Instrument Act and sentenced to 3 months SI with compensation of Rs. 3,40,000/- towards cheque amount of Rs. 1,70,000/-alongwith the default stipulations

5. Learned counsel for respondent opposed the prayer for suspension of sentence.

6. Upon hearing counsel for the rival parties and on perusal of the

2 CRR-4681-2025

judgment under challenge, the application for suspension of sentence is allowed. It is directed that jail sentence of applicant shall remain suspended during the pendency of this revision on furnishing personal bond in the sum of Rs. 25,000/- (Rs. Twenty Five Thousand Only) with one solvent surety of the like amount to the satisfaction of the trial Court, on the condition that he would deposit the remaining amount of cheque i.e. Rs. 1,02,000/- (Rupees One Lac Two Thousand Only) before the trial Court within 15 days of his release failing which the present suspension of sentence shall stand automatically cancelled. Applicant is directed to appear before the Registry of this Court on 27.01.2026 and on other dates as may be fixed in this regard by the Registry till final disposal of this revision.

7. The amount so deposited shall be kept in an FDR in a Nationalized Bank by the Trial Court. The complainant is set at liberty to move application for release of the amount before this Court.

8. C.C. as per rules.

(VIVEK JAIN) JUDGE

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