(1.) Heard Sri. Ranjan Kumar K., learned counsel appearing for the petitioner.
(2.) The petitioner is before this Court calling in question orders dtd. 13/6/2022 and 9/5/2022 passed by the learned Magistrate in C.C.No.237/2022 and the Revisional Court in Crl.RP.No.124/2022, whereby the learned Magistrate had directed payment of 10% of the total amount involved in a transaction under Sec. 143A of the Negotiable Instruments Act, 1881 (for short ' NI Act ').
(3.) The petitioner files a revision petition against the order directing deposit of 10% in terms of Sec. 143 of the NI Act and the revisional Court affirms the said direction issued by the learned Magistrate. It is these orders that drives the petitioner to this Court in the subject petition.