RAJEEV KHANDELWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant was convicted for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881. His appeal before the Sessions Court was dismissed. A review petition was thereafter preferred before the High Court by the appellant. During the pendency of the revision, the appellant and the respondent entered into an agreement. In view of the same, the appellant was acquitted, subject to the condition that he shall deposit the cost with the State Legal Services Authority in accordance with the judgment of this Court in Damodar S. Prabhu v. Sayed Babalal H. reported in (2010) 5 SCC 663.

(3.) The short issue for consideration in this appeal is with respect to the cost imposed by the High Court by placing reliance upon the aforementioned judgment.