Madhya Pradesh High Court
M/S C.P. Traders vs Inam Ali Khan on 12 May, 2016
CRR-909-2016
(M/S C.P. TRADERS Vs INAM ALI KHAN)
12-05-2016
Mr. Paritosh Trivedi, learned counsel for the petitioners.
None for respondent No.1
Mr. K.S. Patel, learned Panel Lawyer appears on behalf of respondent No.2/State, which is a formal party.
The revision has been filed being aggrieved by the order dated 4.6.2015 passed by 8th Addl. Sessions Judge, Bhopal by which the criminal appeal filed by the petitioner has been dismissed thereby confirming the conviction and sentence dated 4.12.2014 passed by C.J.M. Bhopal by which the petitioner was ordered to suffer R.I. for 6 months U/s.138 of Negotiable Instruments Act.
Heard on I.A. No.7279/16, which is an application for condonation of delay in filing the revision. For the reasons stated in paras 2 and 3 of the said application, same is allowed. The delay in filing the revision is condoned.
On payment of process fee within two days by registered post with AD., issue notice to respondent No.1 of this revision as well as I.A. Nno.7278/16, an application for suspension of sentence.
List on 15.6.2016.
(ATUL SREEDHARAN) JUDGE