BENNY Vs. MANO MESSAQUE

JUDGEMENT

(1.) These Criminal Original Petitions have been filed against the conditions imposed by the Principal Sessions Court, Kanchipuram District at Chengalpattu vide orders dtd. 12/3/2021.

(2.) The Trial Court had convicted and sentenced the petitioner for the offences under Sec. 138 of Negotiable Instruments Act and had directed him to deposit twice the cheque amount as compensation under Sec. 357 of Cr.P.C., totaling to a sum of Rs.20,00,000.00 (in each C.C.Nos.130, 131 & 132 of 2018) and Rs.6,00,000.00 (in C.C.No.145 of 2018). Thereafter, the petitioner had filed the appeals before the Principal Sessions Court, Kanchipuram District at Chengalpattu in Crl.A.Nos.2, 3, 4 & 5 of 2021 and he had also applied for suspension of sentence in Crl.M.P.Nos.1247, 1243, 1246 & 1250 of 2021. Thereby, the Appellate Court, while allowing the petitions, had directed the petitioner to deposit a sum of Rs.4,00,000.00 in each Crl.M.P.Nos.1247, 1243 & 1246 of 2021 and Rs.1,20,000.00 in Crl.M.P.No.1250 of 2021, in accordance with Sec. 148 of Negotiable Instruments Act. Aggrieved by the same, the present petitions have been filed by the petitioner.

(3.) Learned counsel appearing for the petitioner would submit that due to the covid pandemic situation, the business of the petitioner is dull and he is facing serious financial constrains and thereby, the present petitions have been filed seeking to set aside the orders passed by the Principal Sessions Court, Kanchipuram District at Chengalpattu in Crl.M.P.Nos.1247, 1243, 1246 & 1250 of 2021.