GURCHARAN SINGH KHARA Vs. VANEETA KHANNA

JUDGEMENT

(1.) Crl.Rev.P. 297/2015 , CRL.M.(BAIL)7042/2015, CRL.M.A.7445/2015, CRL.M.A.9595/2015, CRL.M.A.4869/2016 & CRL.M.A.16975/2016

(2.) The petitioner was held guilty of an offence under Section 138 of the Negotiable Instruments Act, 1881 and awarded sentence of simple imprisonment for a period of one year and was directed to pay a compensation of Rs. 1.25 crores to the respondent and in default of payment of compensation, to undergo simple imprisonment for a further period of six months.

(3.) It is contended by the petitioner that out of the said amount of Rs. 1.25 crores, the petitioner has already paid Rs. 1.20 crores to respondent. Further, it is contended that petitioner was taken in judicial custody on 11.09.2014 and was released on 06.06.2015 under the orders of this Court. Accordingly, the petitioner has been incarcerated for approximately nine months.