KHATU SHYAM OILS Vs. NASEEM AHMED & ANOTHER

JUDGEMENT

(1.) In this revision, respondent No. 1 Naseem Ahmed filed a complaint under Section 138 of Negotiable Instrument Act against the applicant, which was subsequently registered as Case No. 765 of 2013 wherein the learned Special Judicial Magistrate, Roorkee, District Haridwar convicted the revisionist for one year S.I. and imposed a fine of Rs. 13,70,000/- along with interest @ 7% per annum and further Rs. 10,000/- to be deposited in the Government Exchequer. Aggrieved by the said order, the revisionist preferred an appeal before the learned Additional Sessions Judge II, Roorkee, District Haridwar, which was ultimately dismissed vide judgment and order dated 29.09.2014 and affirmed the judgment of the trial court. Hence the revisionist preferred the present revision before this Court.

(2.) At the admission stage, this Court vide order dated 17.11.2014 passed following order:-

(3.) Since the revisionist did not comply the order of this Court (referred above), therefore, this Court vide order dated 08.04.2015 passed following order:-