Punjab-Haryana High Court
Poonam Rani vs State Of Punjab And Another on 23 April, 2024
Author: Karamjit Singh
Bench: Karamjit Singh
Neutral Citation No:=2024:PHHC:054786
CRM-M-18792 of 2024 1
2024:PHHC: 054786
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-18792 of 2024(O&M)
Date of Decision: 23.04.2024
Poonam Rani
...Petitioner
Versus
State of Punjab & Anr.
...Respondents
CORAM :HON'BLE MR. JUSTICE KARAMJIT SINGH
Present:- Mr. Amit Arora, Advocate
For the petitioner.
***
KARAMJIT SINGH, J.
1. The present petition under Section 482 Cr.P.C. has been filed
for setting aside of order dated 30.03.2024 (Annexure P-4) passed by the
Court of Additional Sessions Judge, Amritsar in CRA-115/2024 titled as
Poonam Rani Arora Vs. Brij Mohan Aggarwal whereby the sentence of the
petitioner under Section 138 of Negotiable Instruments Act has been
suspended subject to the condition to deposit 20% amount of the
compensation awarded by the trial Court, by the next date of hearing fixed in
the appeal i.e. 29.04.2024.
2. The counsel for the petitioner submits that respondent No.2
filed criminal complaint under Section 138 of NI Act against the petitioner
wherein on conclusion of trial, the petitioner was convicted and sentenced to
S.I. for a period of nine months and further to pay fine twice the cheque
amount along with simple interest @ 9% per annum from the date of
institution till the date of actual payment and in default of payment of fine to
further undergo S.I. for a period of six months under Section 138 NI Act
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vide judgment and order dated 29.02.2024 by the Court of Judicial
Magistrate Ist Class, Amritsar. Being aggrieved, petitioner has preferred
appeal against the said judgment and order and the Appellate Court vide
order dated 30.03.2024 has admitted the appeal and also disposed of
application seeking suspension of sentence with direction to the petitioner to
deposit 20% of the amount of compensation awarded by the learned trial
Court, as per provisions contained in Section 148 of the NI Act.
3. Learned counsel for the petitioner further contends that the
learned lower Appellate Court failed to appreciate the facts in the right
perspective and imposed the condition to deposit 20% of the compensation
in a mechanical manner, without assigning any reasons and such a condition
is illegal, arbitrary and in violation of the law as laid down by the Hon'ble
Supreme Court in Criminal Appeal Nos.2741 of 2023 (@ SLP(Crl.) Nos.
4927 of 2023 Jamboo Bhandari vs. M.P. State Industrial Development
Corporation Ltd. and others, decided on 04.09.2023, wherein it was
observed as follows:-
"6. What is held by this Court is that a purposive interpretation
should be made of Section 148 of the N.I. Act. Hence, normally,
Appellate Court will be justified in imposing the condition of
deposit as provided in Section 148. However, in a case where
the Appellate Court is satisfied that the condition of deposit of
20% will be unjust or imposing such a condition will amount to
deprivation of the right of appeal of the appellant, exception
can be made for the reasons specifically recorded. 7. Therefore,
when Appellate Court considers the prayer under Section 389
of the Cr.P.C. of an petitioner who has been convicted for
offence under Section 138 of the N.I. Act, it is always open for
the Appellate Court to consider whether it is an exceptional
case which warrants grant of suspension of sentence without
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imposing the condition of deposit of 20% of the
fine/compensation amount. As stated earlier, if the Appellate
Court comes to the conclusion that it is an exceptional case, the
reasons for coming to the said 4 conclusion must be recorded."
4. I have heard the counsel for the petitioner and gone through the
impugned order and the case law referred by counsel for the petitioner and is
of the view that the impugned order dated 30.03.2024 to the extent whereby
petitioner is directed to deposit 20% of the compensation amount awarded
by trial Court is not passed by the Appellate Court in accordance with the
afore-stated settled position of law. While passing the said direction, the
Appellate Court has not referred to the ratio laid down by Hon'ble Supreme
Court in Jamboo Bhandari's case (supra) and no reason is given by the said
Court while issuing aforesaid directions. Further, in the instant case the
learned trial Court while passing judgment and order dated 29.02.2024 did
not award any compensation and rather imposed fine and as such direction
given by the Appellate Court to the petitioner to deposit 20% amount of
compensation awarded by the trial Court is not sustainable, on this very
ground.
5. For the foregoing reason, the impugned order dated 30.03.2024
to the extent whereby the condition of depositing of 20% of compensation
amount awarded by the trial Court has been imposed for the purpose of
suspension of sentence, is hereby set aside. The Appellate Court is directed
to re-consider the same after giving opportunity of hearing to the petitioner
and then to pass appropriate order in accordance with the law laid down in
Jamboo Bhandari's case (supra) and till then not to take any coercive action
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against the petitioner. The petitioner is directed to appear before the
Appellate Court on the next date fixed in the appeal.
6. Keeping in view the nature of order being passed, no notice is
required to be issued to the respondents. However, if they feel dis-satisfied with
this order, they may move an application to recall the same.
(KARAMJIT SINGH )
23.04.2024 JUDGE
Jiten
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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