SHIVANAND S. ULAGADDI Vs. CHIDANAND

JUDGEMENT

(1.) Heard Sri.Rohit S Patil, learned counsel for the petitioner, and Sri.R.H.Angadi, learned counsel for the respondent.

(2.) This petition is filed under Sec. 482 of Cr.P.C., with the following prayer:

(3.) Brief facts of the case are as under: The petitioner - accused is facing trial for the offence punishable under Sec. 138 of Negotiable Instrument Act (for short, ' N.I. Act '). After recording of the evidence, an application came to be filed by the complainant seeking for a direction to deposit portion of the cheque amount as is contemplated under Sec. 143(A) of N.I. Act. The said application was opposed by the petitioner - accused. The learned Magistrate after hearing the parties, by exercising the discretionary powers, directed that 10% of the cheque amount is to be deposited before the Court. Being aggrieved by the same, the petitioner - accused is before this Court.