Punjab-Haryana High Court
Manvir Kaur vs State Of Punjab And Another on 12 March, 2024
Author: Karamjit Singh
Bench: Karamjit Singh
Neutral Citation No:=2024:PHHC:035114
CRM-M-12576 of 2024 1
2024:PHHC: 035114
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-12576 of 2024(O&M)
Date of Decision: 12.03.2024
Manvir Kaur
...Petitioner
Versus
State of Punjab & Anr.
...Respondents
CORAM :HON'BLE MR. JUSTICE KARAMJIT SINGH
Present:- Mr. Imran Farooqi, 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 05.02.2024 (Annexure P-3) passed by the
Court of learned Additional Sessions Judge, Sangrur in CRA-71/2024 titled
as Manvir Kaur Vs. Ruppy Rani whereby the sentence of the petitioner
under Section 138 of Negotiable Instruments Act(for brevity, NI Act) has
been suspended subject to the condition to pay 20% amount of the
compensation amount awarded by the trial Court.
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
R.I. for a period of 02 years and to pay compensation worth Rs.15,00,000/-
under Section 138 NI Act vide judgment and order dated 11.01.2024 by the
Court of Judicial Magistrate Ist Class, Sunam. Being aggrieved, petitioner
has preferred appeal against the said judgment and order and the Appellate
Court vide order dated 05.02.2024 (Annexure P-3) has entertained the
1 of 3
Neutral Citation No:=2024:PHHC:035114
2024:PHHC: 035114
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, within 60 days in the learned trial Court.
3. Learned counsel for the petitioner, inter alia, contends that the
learned lower Appellate Court failed to appreciate the facts properly and
imposed the condition to deposit 20% of the compensation in a mechanical
manner, without application of mind and such a condition is illegal, arbitrary
and is contrary to 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. Speaking through Justice Abhay S.
Oka, it has been held 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
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."
2 of 3
Neutral Citation No:=2024:PHHC:035114
2024:PHHC: 035114
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. From
the perusal of the impugned order it appears that the Appellate Court passed
the said order in the light of the decision of Hon'ble Supreme Court in Crl.
Appeal No. 917-944 of 2019 (Surender Singh Deswal @ Col. S.S. Deswal
Vs. Virender Gandhi) decided on 29.05.2019. It is evident that there is no
mention with regard to latest judgment of Hon'ble Supreme Court in Jamboo
Parshad's case (supra) in the said order (Annexure P-3). It appears that
impugned order (Annexure P-3) is passed by the Appellate Court without
assigning any reasons except for placing reliance on the judgment of
Hon'ble Supreme Court in Surender Singh Deswal's case (supra).
5. In light of the above, the impugned order dated 05.02.2024
(Annexure P-3) 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 unsustainable and 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 against the petitioner.
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 )
12.03.2024 JUDGE
Jiten
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
Neutral Citation No:=2024:PHHC:035114
3 of 3
