Madhya Pradesh High Court
Tej Singh vs Registered Office Senapati Bapat Marfg ... on 22 February, 2017
CRR-2756-2016
(TEJ SINGH Vs REGISTERED OFFICE SENAPATI BAPAT MARFG LOWER PAREL MUMBAI)
22-02-2017
Shri D. K. Khare, learned counsel for the applicant.
Respondent -- not noticed so far.
The applicant has filed this revision under Section 397 r.w. 401 of the Cr.P.C. being aggrieved by and dissatisfied with the judgment of conviction and order of sentence dated 19.7.2016 passed by the Third Additional Sessions Judge (Sunil Kumar) to the Court of First Additional Sessions Judge Bhopal in Criminal Appeal No.1003/2015 titled Tej Singh Vs. HDFC Bank Ltd., whereby the applicant stands convicted under Section 138 of the Negotiable Instruments Act 1881 and sentenced thereunder to suffer RI for six months and to pay a compensation of Rs.1,70,000/- (one lakh seventy thousand) to the complainant (respondent herein). Along with the revision, the applicant has filed I.A. No.1001/2017, which is an application for suspension of post-conviction jail sentence and grant of bail. As per the I.A., the applicant is not in jail. Therefore, this revision is not maintainable in view of Rule 48 of the High Court of Madhya Pradesh Rules 2008.
In view of the above, learned counsel for the applicant is directed to advise the applicant to surrender before the court concerned if he wants to get this revision decided on merits. He is also directed to submit the order-sheet of the trial court demonstrating surrender of the applicant before it and that he has been sent to jail to undergo the jail sentence by it.
As prayed by the learned counsel for the applicant, list the case under the appropriate head in the week commencing from 14.3.2017. Certified copy as per rules.
(RAJENDRA MAHAJAN) JUDGE ps