Madhya Pradesh High Court
Sanskar Agro Agency vs Texmo Pipes And Products Limited ... on 16 June, 2025
1 CRR-1930-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRR No. 1930 of 2025
(SANSKAR AGRO AGENCY Vs TEXMO PIPES AND PRODUCTS LIMITED BAHADUR ROAD BURHANPUR
TEHSIL AND DISTRICT BURHANPUR )
Dated : 16-06-2025
Shri Amit Dubey - Advocate for applicant.
Learned counsel for applicant has submitted that the applicant has
surrendered himself on 26.05.2025 before the trial Court and he has
submitted the order sheet along with IA No.13155/2025.
Heard on admission.
Prima facie, this revision seems to be arguable. Hence, admitted for
final hearing.
Accordingly, IA No.13155/2025 is disposed of.
In view of the aforesaid, IA No.11100/2025, application for exemption
for surrender being infructuous is disposed of.
Also heard on I.A. No.10394/2025 which is an application under
section 397 of Cr.P.C for suspension of sentence.
Learned counsel for applicant has submitted that the applicant is ready
to deposit the whole compensation amount Rs.18,66,144/- as imposed by
trial Court. He has fair chance to succeed in criminal revision. Therefore, it is
prayed that the applicant be released on bail.
Looking to the facts and circumstances of the case and coupled with
the facts that revision will take to conclude, I am of the opinion that case for
suspension of jail sentence is made out. Therefore, I.A. No.10394/2025
is allowed.
Signature Not Verified
Signed by: DHEERAJ
PRATAP SINGH
Signing time: 17-06-2025
11:21:16
2 CRR-1930-2025
On depositing an amount of Rs.18,66,144/- before the trail Court,
applicant be released on bail and execution of jail sentence imposed upon
him shall remain suspended during pendency of this revision petition, on
furnishing a personal bond in sum of Rs.50,000/- (Rupees Fifty
Thousand) with one solvent surety in the like amount to the satisfaction of
the trial Court for his appearance before the trial Court on 04.08.2025 and on
all subsequent dates as may be fixed by the trial Court in that regard.
Certified copy as per rules.
Call for the record.
Issue notice to the respondents on payment of process fee by RAD
mode within seven working days.
Notice be made returnable within two weeks. List the case after two weeks.
(DEVNARAYAN MISHRA) JUDGE DPS Signature Not Verified Signed by: DHEERAJ PRATAP SINGH Signing time: 17-06-2025 11:21:16