MITABEN PRABHUDAS GOHEL Vs. SHAILESH MERAMANBHAI KARAVADRA

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent - State.

(2.) By way of this Criminal Revision Application, the challenge is given to the order dtd. 25/1/2023 passed in in Criminal Appeal No.25 of 2018 by the learned Principal District and Session Judge, confirming the judgment and order of sentence passed under Sec. 138 of the Negotiable Instruments Act by the learned Chief Judicial Magistrate, Porbandar on 13/6/2018 in Criminal Case No.458 of 2016 whereby the applicant has been sentenced to undergo six months simple imprisonment and for payment of the cheque amount as a compensation.

(3.) Learned Premal S. Rachh has produced a copy of the book of receipts of produced before the Nazir and it is submitted that the applicant has deposited a total amount of Rs.53,000.00 which is more than 20% of the cheque amount.