SIJI JAISON Vs. M B CHANDRASEKHARAN

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) Through Ext.P1 order, for condoning the delay in filing the appeal, the court below has imposed a condition that the petitioner should deposit an amount of 75,000/- within one month from 12.08.2015. According to the petitioner, it is not possible for her to raise such an amount at present. The learned counsel for the petitioner seeks for reduction of the amount ordered to be deposited.

(3.) The matter relates to an offence under Section 138 of the Negotiable Instruments Act. The cheque amount itself is 82,565/-. It seems that the condition imposed by the court below for condoning the delay is too harsh and therefore, the amount ordered to be deposited is liable to be reduced. The petitioner shall deposit an amount of 35,000/- out of the amount ordered by the trial court, within 20 days fromtoday, failing which Crl.M.P.No.2568/2015 in Crl.A.178/2015 of the court below would be treated as dismissed.