CRLR/596/2023
2023 Latest Caselaw 2521 UK

               Office Notes,
              reports, orders
SL.          or proceedings or
      Date                                      COURT'S OR JUDGES'S ORDERS
No            directions and
             Registrar's order
              with Signatures

                                 CRLR No.596 of 2023
                                 With
                                 IA/1/2023 (Bail Application)
                                 Hon'ble Sharad Kumar Sharma, J.

Mr. M.K. Ray and Ms. Bina Pande, learned counsel for the revisionist.

Mr. V.K. Gemini, learned Deputy Advocate General for the State.

The revisionist herein is a convict for the established offence under Section 138 of the Negotiable Instruments Act. As a consequence of the judgment of conviction dated 29.08.2022, he has been sentenced to undergo six moths' simple imprisonment and a fine of ₹3 lakh has been imposed on him.

Admit the revision Summon the LCR.

Heard learned counsel for the revisionists on the bail application.

The revisionist is directed to be released on bail, subject to his furnishing of his personal bond and two sureties in the like amount to the satisfaction of the Court concerned and also subject to satisfying the condition that he deposits the penalty amount, as imposed on him by the impugned judgment of conviction, within a period of one month from today.

List as soon as the records of the Court below are received.

(Sharad Kumar Sharma, J.) 25.08.2023 Sukhbant