C482/1779/2023
2023 Latest Caselaw 2632 UK

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                  COURT'S OR JUDGES'S ORDERS
No
             and Registrar's
                order with
               Signatures
                               C482 No. 1779 of 2023

                               Hon'ble Sharad Kumar Sharma, J.

Mr. Mani Kumar, Advocate for the applicant.

Heard.

As against the judgment of conviction, and proceedings under Section 138 of Negotiable Instruments Act, the applicant is already under an appeal in which he has already deposited 20% of the amount of penalty, as imposed by the judgment of conviction dated 28.07.2022.

The applicant contends that to express his bona fide, he wants to deposit the entire amount. This expression of bona fide is to be placed before the Appellate Court itself and not by way of filing C482 application. If he does so, the application, thus, to be filed by the applicant would be considered by the appellate court in accordance with law.

Subject to the aforesaid, the C482 application would stand disposed of.

(Sharad Kumar Sharma, J.) 05.09.2023

PV