DIPTI RANJAN MOHAPATRA Vs. MAYADHAR NAYAK

JUDGEMENT

(1.) Delay in filing application for modification is condoned.

(2.) The petitioner was convicted under Section 138 of the Negotiable Instruments Act, 1881 and directed to undergo simple imprisonment for a period of 6 months and pay compensation of Rs.5 Lakhs failing which he shall undergo further imprisonment of 6 months. The conviction and sentence was affirmed by the High Court. The petitioner filed the above Special Leave Petitions challenging the order of the High Court.

(3.) By an Order dated 10.5.2019, the petitioner was directed to deposit an amount of Rs.4.5 Lakhs in addition to Rs.3 Lakhs which had already been deposited with the Registry of the High Court of Orissa within four weeks. On such condition, notice was issued in the Special Leave Petitions.