N. VIJAY KUMAR Vs. VISHWANATH RAO N.

JUDGEMENT

(1.) The present appeal is filed assailing the judgment dtd. 21/12/2020 passed by the High Court of Karnataka at Bengaluru in Criminal Appeal No.94 of 2011, whereby the High Court reversed the order of acquittal passed by the Court of XV Additional Chief Metropolitan Magistrate, Bangalore City [Hereinafter referred to as 'Trial Court'] and convicted the appellant-accused under Sec. 138 of the Negotiable Instruments Act, 1881 [Hereinafter the 'N.I. Act'].

(2.) The factual matrix giving rise to the present appeal is as follows :

(3.) In the present special leave petition, while passing order on the application seeking exemption from surrendering, learned Judge in Chambers vide order dtd. 15/3/2021 directed Rs.11,00,000.00 (eleven lakh rupees) to be deposited with the Registry without prejudice to the rights and contentions. Notice was issued on 12/4/2021, and the remaining amount of Rs.9,00,000.00 (the total disputed amount being, allegedly, twenty lakh) was directed to be deposited within eight weeks. The operation of the impugned judgment was stayed. The amount stood deposited in the Registry of this Court.