SANJEEV SAHDEV Vs. STATE & ANR

JUDGEMENT

(1.) Petitioner impugns five orders all dated 10.09.2018 whereby the Appellate Court has extended time for deposit of the fine amount till 23.10.2018.

(2.) In each of the five cases, Petitioner was convicted of the offence under Section 138 of the Negotiable Instruments Act for dishonour of cheques totalling to Rs. 20,49,252/-.

(3.) Trial Court imposed a total fine of Rs. 31,00,000/-. Petitioner filed an appeal impugning the orders whereby petitioner has been convicted. While issuing notice in the appeals, the Appellate Court, by order dated 25.07.2018, directed the petitioner to deposit fine equivalent to the cheque amounts i.e. Rs. 20,49,252/-.