MAHADEVI Vs. SHAILENDRA BABAGOUDA PATIL

JUDGEMENT

(1.) Heard Sri Sandesh Kumar M, learned counsel for the petitioner.

(2.) The present petition has been filed by the petitioner-accused under Section 482 of Cr.P.C., to quash the order passed by the City Civil and Sessions Judge (CCH-61), Bengaluru on 20.10.2020 dismissing the application filed under Section 389(1) of Cr.P.C.

(3.) It is the submission of the learned counsel for the petitioner-accused that he has filed the appeal against the judgment of conviction and order of sentence passed by the XV Additional Chief Metropolitan Magistrate Court, Bengaluru in C.C.No.22483/2018 dated 21.09.2019 under Section 138 of Negotiable Instrument Act. It is his further submission that the learned Sessions Judge passed the order of suspension of the sentence subject to the payment of deposit 20% of the total fine amount imposed by the trial Court within sixty days and he shall execute a personal bond for a sum of Rs.25,000/- with one surety to the satisfaction of the trial Court. Since the order dated 31.10.2019 has not been complied with in the stipulated time by the petitioner-accused, he has filed an application for extension of the time to deposit the fine amount as ordered by order dated 31.10.2019.