N V SURESH Vs. V NARAYANAN NAIR

JUDGEMENT

(1.) THE revision petitioner stands convicted for the offence under section 138 of the Negotiable Instruments Act and sentenced to pay a fine of Rs. 45,000/- and in default to undergo simple imprisonment for three months.

(2.) THE counsel for the revision petitioner has only sought for time to remit the fine amount. THE revision petitioner is granted four months time from today onwards to remit the fine amount. Non bailable warrant, if any, pending is to be kept in abeyance till then. THE fine amount, if remitted, shall be released to the third additional respondent/wife of the deceased respondent/complainant THE Crl. R.P is disposed of accordingly.