Supreme Court has taken into consideration the period undergone and suspended the sentence of one woman convicted of cheque bounce case.
A bench of Justice Banumathi and Justice Bopanna has passed the order in the case titled as R. MANIMEHALAI vs BANUMATHI on 05.08.2019.
Mr. Rajeev Maheshwaranand Roy, learned counsel appearing for the petitioner, has submitted that the petitioner has been convicted under Section 138 of the Negotiable Instrument Act. As per the custody certificate the petitioner has been undergoing the sentence from 26.06.2019.
Supreme Court observed and directed "Having regard to the submission of learned counsel for the petitioner and considering the period of sentence which the petitioner has undergone and the other facts and circumstances of the case, the following order is passed even before the issuance of notice and service of the same upon the respondent:
(i) The sentence of imprisonment imposed upon the petitioner is suspended and she is ordered to be released from custody on condition that the petitioner should execute bail bonds for a sum of Rs.25,000/- with one surety of the like amount to the satisfaction of the Trial Court. (ii) The petitioner-accused shall deposit a sum of Rs.3,00,000/- before the concerned Trial Court within a period of six weeks from today"
Read the Order here:
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