HC refuses immediate custody of Rajpal Yadav in Cheque Case

On Wednesday, the Delhi High Court, for now, declined to send Actor Rajpal Yadav to jail in cheque dishonour cases, noting that he has made substantial payments, offering temporary relief while keeping the spotlight on compliance in financial liability cases under Section 138 of the Negotiable Instruments Act, 1881.

The case stemmed from multiple cheque bounce cases where the actor had earlier been convicted and faced sentence proceedings after failing to honour payment commitments despite repeated opportunities. The controversy deepened when prior undertakings were breached, prompting strict observations from the Court and even directions for surrender. At the latest hearing, however, the defence sought continuation of sentence suspension, citing payments already made, while the complainant pressed for enforcement of the sentence, arguing that dues remained unsettled.

The Court observed, “I am not sending him to jail. I will be hearing the main petition… He has already made substantial payment,” signalling that immediate incarceration was not warranted at this stage. The Court further stated, “He is not running away… If the money has to come to you, it will come,” emphasising that recovery, not custody, remained central in such cases.

Consequently, the Court extended the interim suspension of sentence and listed the matter for a detailed hearing.

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