Citation : 2022 Latest Caselaw 3780 UK
Judgement Date : 23 November, 2022
CRLR No.766 of 2019 With Compounding Application IA No.4129 of 2022 Hon'ble Ravindra Maithani, J.
Mr. Rakesh Negi, Advocate for the revisionist.
Mr. V.S. Rathore, A.G.A. for the State.
Mr. Pradeep Chamyal, Advocate for the respondent no.2.
The instant revision is against the conviction and sentence of the revisionist under Section 138 of the Negotiable Instruments Act, 1881.
A compounding application (IA No.4129 of 2022) has been filed.
Let the revisionist deposit 15% amount, as required to be deposited in such cases, in view of the judgment in the case of Damodar S. Prabhu Vs. Sayed Babalal H., (2010) 5 SCC 66.
List this matter on 24.11.2022, just after fresh cases.
(Ravindra Maithani J.) 23.11.2022
RV
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