Madhya Pradesh High Court
Brijlal Gogiya vs M/S Singhai Mahesh Kumar And Com. on 25 July, 2014
Cr.R.No.1742/2007
25/07/2014
Shri G.M. Burrows, learned counsel for the applicant. .
Respondent is not served.
Learned counsel for the applicant submits that since he has no instructions from the applicant to pursue this criminal revision, he is not representing on behalf of the applicant.
On perusal of the record, it is evident that when this criminal revision was filed on 18/7/2007 against the judgment dated 9/1/2007 passed by the Court of Session Judge, Bhopal in Criminal Appeal No.316/2006 affirming the conviction and sentence under Section 138 of Negotiable Instruments Act passed by the Court of Judicial Magistrate First Class vide judgment dated 21/11/2006 in Criminal Case No.426/2006, the accused was in jail. The revision was time barred by more than six months. For condonation of delay, I.A. No.9357/2007 has been field which is still pending.
Since the present counsel is not pursuing this criminal revision and it being time barred, the same is hereby dismissed in view of aforesaid facts.
(M.K. Mudgal) Judge ts