PAWAN BHASIN Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) The question which appellant urges is regarding tenability of the trial court's order of 24/5/2022 whereby he was directed to deposit 10% of the amount of a dishonored cheque under Sec. 143A of the Negotiable Instruments Act, 1881. The appellant argues that the order requiring such deposit was made by the Magistrate at a stage prior to when notice under Sec. 251 was sent to the accused petitioner.

(3.) The learned senior counsel Mr. Siddharth Dave relied upon the text of Sec. 143 A which reads as follows: