Amit Vermani vs Unknown
2022 Latest Caselaw 349 Cal

44   07.02.2022                            CRR 2653 of 2021
NB

                  In the matter of:- Amit Vermani                           ...petitioner


                                   Mr. Debabrata Roy,
                                   Mr. Sudip Sarkar.
                                               ....for the petitioner.

Learned Counsel appearing on behalf of the petitioner submits

that at the time of admission of appeal from a judgment and order of

conviction and sentence under Section 138 of the Negotiable Instruments

Act, the accused petitioner was asked to furnish a bank guarantee of

Rs.10,00,000/-. The same was done. By a subsequent order dated

23.11.2021, the learned Appellate Court directed the convict to deposit

20% of the fine or compensation amount in terms of Section 148 of the

Negotiable Instruments Act. As such, at least the bank guarantee furnished

earlier should have been released.

Let the petitioner serve a copy of this application upon the private

opposite party by speed post with acknowledgment due, within a week and

file an affidavit of service to that effect on the next date of hearing.

Let this matter appear as a 'Listed Motion' after seven days.

Urgent photostat certified copy of this order may be supplied to

the parties expeditiously, if applied for.

(Jay Sengupta, J.)