Madhya Pradesh High Court
M/S C.P. Traders vs Inam Ali Khan on 16 February, 2018
THE HIGH COURT OF MADHYA PRADESH MCRC-342-2018 (M/S C.P. TRADERS Vs INAM ALI KHAN) 3 Jabalpur, Dated : 16-02-2018 Shri Vaibhav Tiwari, learned counsel for the petitioner. Vide judgment dated 04.12.2014 passed by A.C.J.M, Bhopal, the petitioner was convicted for offence under Section 138 of Negotiable Instruments Act and sentenced to six months rigorous sh imprisonment with compensation to the tune of Rs.1,20,000/- (Rupees e One Lac Twenty Thousand) and in default of the compensation, ad petitioner has to go further thirty days' imprisonment.
Pr In Criminal Appeal No. 12/2015, the 8th A.S.J, Bhopal vide judgment dated 04.06.2015 has affirmed the conviction and sentence.
a hy Therefore, the petitioner preferred Criminal Revision No. 909/2016 but on 03.04.2017 the petitioner had not surrendered, therefore, on this ad technical ground, the revision was dismissed as not maintainable.
M Subsequent thereto, the petitioner has been taken into custody. Counsel for the petitioners has filed copy of order sheet dated of 05.02.2018 of J.M.F.C, Bhopal wherein it has been stated that the rt accused/petitioner was brought from Central Jail on production ou warrant and his arrest has been recorded and he has been sent to jail in connection with RT No. 2440/2013 and Criminal Appeal No. 12/2015. C Now the petitioner is taken into custody. The requirement of Rule 48 h Chapter X of the High Court of Madhya Pradesh Rules 2008 and the ig compliance of the judgment rendered in the case of Deepak Sahu and H others Vs. State of M.P. 2012 (3) MPLJ 534 has been complied with.
In this circumstances, Criminal Revision No. 909/2016 is restored to its original number.
Office is directed to list this matter at the earliest. C.C as per rules.
(SUSHIL KUMAR PALO) JUDGE awinash Digitally signed by AWINASH CHANDRA Date: 2018.02.16 18:09:11 +05'30' sh e ad Pr a hy ad M of rt ou C h ig H