SRIRAM Vs. M/S PREMIER FIBRE

JUDGEMENT

(1.) On 13/8/2025, when these matter were taken up for hearing, this Court passed the following order:

(2.) As per the direction of this Court dtd. 7/10/2025, the accused has been confined in Central Prison, Madurai, to serve his remaining period of sentence of imprisonment.

(3.) The learned counsel for the petitioner would submit that the petitioner has already paid 50% of the cheque amount in C.C.No.538 of 2019 and now, he is willing to pay further sum of Rs.1,00,000.00 ( Rupees One Lakh) in C.C.No.463 of 2017 within a period of ten days and he seeks further period of two months to pay the remaining amount in both cases.