Yogesh vs Ramgopal

Gajendra Singh, J

Heard on IA No.16496/2025 which is first application seeking suspension of execution of sentence passed against the petitioner- Yogesh Aathle.

This criminal revision has been filed against the judgment dated 25.11.2025 passed in Criminal Appeal No.330/2024 by the Fourth Additional & & District Sessions Judge, Indore arising out of judgment dated 04.10.2024 passed in SCNIA No.5042677/2016 by the learned J.M.F.C., Indore (M.P.) whereby the petitioner has been convicted under section 138 of the N.I. Act and sentenced to undergo 2 years R.I. with total compensation of Rs.15,88,714/- with default stipulation.

Counsel for the petitioner submits that petitioner is innocent and being falsely implicated in the case. It is further submitted that the appellant has already deposited a sum of Rs.3,81,000/- and he is ready to deposit the whole compensation amount. The final hearing of this revision will likely to take long time, hence prays for suspension of sentence and release of the petitioner on bail during this revision petition.

Considering the facts and circumstances of the case, the arguments advanced by the counsel for the petitioner and the fact that the final hearing of this revision will likely to take time, the application is allowed and it is directed that subject to deposit total compensation amount i.e. Rs.15,88,714/- , the execution of sentence passed against the petitioner shall remain suspended and he be released on bail on his furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) in the like amount to the satisfaction of the trial court for his appearance before the Registry of this Court on 03.03.2026 and on such further dates as may be fixed in this behalf by the Registry during the pendency of this revision petition.

The amount already deposited by the petitioner shall be adjusted.

Issue notice to the respondent on payment of PF within seven working days, returnable within four weeks.

Meanwhile, record of the courts below be requisitioned.