(1.) Issue notice to Non-applicant No.1 only on payment of P.F. as per rules. Also heard on I.A.No. 01/2022, an application filed under Sec. 397 (1) of the Code of Criminal Procedure, 1973, praying for suspension of sentence and grant of bail.
(2.) Applicant stands convicted under Sec. 138 of the Negotiable Instruments Act and sentenced to rigorous imprisonment (RI) for 6 months with fine of Rs.66,000.00 and in default of fine amount, he has to undergo RI for 3 months by the judgment dtd. 20/12/2018 passed by Judicial Magistrate First Class, Kabirdham (Kawardha) in Criminal Case No.1421/2018, which was affirmed by the Additional Judge to the Court of Additional Sessions Judge, Kabirdham (Kawardha) vide its judgment dtd. 31/12/2021 passed in Cr.Appeal No.10/2019.
(3.) Learned counsel appearing for the applicant submits that a short term of sentence of 6 months has been awarded to the applicant and he is in jail since 31/12/2021 and that revision will take some time for its final disposal, therefore, he may be enlarged on bail.