YOGESH Vs. RAMGOPAL

JUDGEMENT

(1.) Heard on IA No.16496/2025 which is first application seeking suspension of execution of sentence passed against the petitioner- Yogesh Aathle.

(2.) This criminal revision has been filed against the judgment dtd. 25/11/2025 passed in Criminal Appeal No.330/2024 by the Fourth Additional & & District Sessions Judge, Indore arising out of judgment dtd. 4/10/2024 passed in SCNIA No.5042677/2016 by the learned J.M.F.C., Indore (M.P.) whereby the petitioner has been convicted under Sec. 138 of the N.I. Act and sentenced to undergo 2 years R.I. with total compensation of Rs.15,88,714.00 with default stipulation.

(3.) Counsel for the petitioner submits that petitioner is innocent and being falsely implicated in the case. It is further submitted that the appellant has already deposited a sum of Rs.3,81,000.00 and he is ready to deposit the whole compensation amount. The final hearing of this revision will likely to take long time, hence prays for suspension of sentence and release of the petitioner on bail during this revision petition.