JAYACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner has been sentenced under Section 138 of the Negotiable Instruments Act to undergo imprisonment till rising of court and to pay compensation. Default sentence has also been prescribed. THE petitioner was directed to appear before the learned Magistrate on 22/5/2006 to receive the sentence. THE petitioner has not paid the amount but he is willing to pay the amount now. He apprehends that since he had not paid the compensation amount and appeared before the learned Magistrate on 22/5/2006, he may be forced to undergo default sentence. In view of that apprehension, he has come to this court seeking directions under Section 482 Cr.P.C.

(2.) THE apprehension is totally baseless. THE last trace of doubt on this aspect is laid to rest in the decision in Girish v. Muthoot Capital Service (P) Ltd. [2007(1) KLT 16]. If the petitioner would appear before the learned Magistrate and satisfy the learned Magistrate that payment has been made to the complainant as directed, there can be no question of deposit of the amount before the learned Magistrate. THEre can be no question of any default sentence being executed against him. 2. This Criminal Miscellaneous Case is thus found to be unnecessary and is dismissed with the above observations.