SATISH SHARMA Vs. DHARMENDRA SHUKLA

JUDGEMENT

(1.) The instant criminal revision petition is preferred under Sec. 397/401 of the Code of Criminal Procedure, 1973 being aggrieved by the judgment of conviction and sentence passed by Additional Sessions Judge, Jabalpur in Criminal Appeal No.296/2024, whereby the conviction of applicant under Sec. 138 of Negotiable Instruments Act has been maintained and the judgment delivered by Judicial Magistrate First Class, Jabalpur in SCNIA No.1153/18 on 24/9/2024, was upheld.

(2.) As the applicant is not in custody, I.A. No.8402/2025 was filed for exemption to surrender on behalf of applicant. The applicant has not surrendered before the appellate Court or the trial Court and the present criminal revision petition has been preferred by the applicant, without being in custody.

(3.) Heard on I.A. No.8402/2025 as well as on the question of maintainability of the revision petition.