Smt. Shobha Mishra vs Vinod Kumar Soni
2021 Latest Caselaw 1489 Chatt

Citation : 2021 Latest Caselaw 1489 Chatt
Judgement Date : 30 July, 2021

Chattisgarh High Court

Smt. Shobha Mishra vs Vinod Kumar Soni on 30 July, 2021

                        HIGH COURT OF CHHATTISGARH, BILASPUR
                                         Order Sheet
                           Proceedings through Video Conferencing
                                      CRR No.85 of 2021
                          Smt. Shobha Mishra Versus Vinod Kumar Soni



30.07.2021

Mr. A.D. Kuldeep, Advocate for the applicant.

Mr. Rakesh Kumar Thakur, Advocate for the non- applicant.

Heard on I.A. No.2/2021 application for extension of time to deposit the amount Rs.2,00,000/- (Rupees Two Lakhs) and cancellation of arrest warrant dated 22.02.2021. This criminal revision has been preferred by the applicant against the impugned judgment dated 21.01.2021 passed by the learned Addl. Sessions Judge, Rajnandgaon, District Rajnandgaon in Criminal Appeal No.67/2018 whereby the learned Appellate Court upheld the conviction of the applicant under Section 138 of Negotiable Instrument Act and directed her to pay compensation of Rs.4,25,000/- to the non-applicant.

Upon the revision filed by the applicant, vide order dated 11.02.2021 the co-ordinate Bench of this Court issued conditional order that if the applicant makes payment of Rs.2,00,000/-, then the recovery of remaining amount shall remain stayed till the next date of hearing. Despite that, the applicant has not deposited the amount of Rs.2,00,000/- before the trial Court. Therefore, the learned Judicial Magistrate First Class, Rajnandgaon has issued arrest warrant.

About four months have passed after passing of the aforesaid order, but the applicant has not deposited the said amount.

Looking to the facts situation, I am not inclined to allow I.A. No. 2/2021.

I.A. No. 2/2021 application for extension of time and cancellation of arrest warrant is accordingly rejected. Call for the record of the Court below. In view of above, I.A. No. 3/2021 and I.A. No.4/2021 applications for urgent hearing stand disposed of. List this case in the month of November, 2021.

Sd/-

(N.K. Chandravanshi) Judge

L/-