Virendra Kumar vs Gajendra Singh

Gajendra Singh, J

Heard on admission.

Admit.

List for final hearing in due course.

Heard on I.A.No.15730/2025, first application seeking suspension of sentence on behalf of the petitioner No.1 Virendra Kumar.

This criminal revision is preferred against the judgment dated 11.11.2025 in criminal appeal no.15/2025 by the First ASJ, Garoth, District Mandsaur (M.P.) whereby the appellate court has dismissed the appeal and affirmed the judgment dated 17.07.2025 in SCNIA 86/2019 by JMFC, Garoth, District Mandsaur convicting the petitioner under section 138 of the N.I. Act, 1881 and sentencing him to undergo 3 months S.I. with compensation of Rs.04,41,945/- with further default stipulation.

Counsel for the petitioner submits that the courts below have wrongly convicted and sentenced the petitioner. The petitioner has already deposited the amount of Rs.88,389 before the trial Court. It is further submitted that the appellant is ready to deposit 50% of the compensation amount. He has every hope of success in this revision. The final hearing of this revision will likely to take long time. He has already undergone substantial period of sentence, hence prayed for suspension of sentence and release of the petitioner on bail. Counsel for the State has opposed the application.

Considering the fact that the appellant is ready to deposit 50% of the compensation amount, without commenting on the merit of the case, the application is allowed and it is directed that the execution of remaining jail sentence passed against the petitioner shall remain suspended subject to depositing the 50% of compensation amount and he be released on bail upon his furnishing personal bond in the sum 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 16.03.2026 and on such further dates as may be fixed in this behalf by the Registry during the pendency of this revision.