CRLR/338/2022
2022 Latest Caselaw 1954 UK

CRLR No.338 of 2022
With
Compounding Application IA No.1 of 2022
Hon'ble Ravindra Maithani, J.

Mr. Prashant Khanna, Advocate for the revisionist.

Mr. Lalit Miglani, A.G.A. with Ms. Sonika Khulbe, Brief Holder for the State.

Mr. Jayverdhan Kandpal, Advocate for the private respondent.

The challenge in this revision is made to the conviction recorded by the two courts below of the revisionist under Section 138 of the Negotiable Instruments Act, 1881, by which he has been sentenced to six months simple imprisonment with a fine of Rs. 4,50,000/-.

The Compounding Application (IA No.1 of 2022) has been filed.

The Court wanted to know, as to whether, the amount as required to be deposited pursuant to the judgment in the case of Damodar S. Prabhu Vs. Sayed Babalal H., (2010) 5 SCC 66, has been deposited?

At it, learned counsel for the revisionist would submit that now he would seek instructions from his client.

Let the revisionist deposit 15% of the amount of cheque, in view of the judgment in the case of Damodar S. Prabhu (supra).

Once the amount is deposited, list thereafter.

(Ravindra Maithani J.) 01.07.2022

RV