BAJAJ CONSTRUCTIONS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the counsel for the parties, heard finally.

(2.) This petition under Article 227 of the Constitution of India and Sec. 482 of the Code of Criminal Procedure, 1973 takes exception to a judgment and order dtd. 19/8/2023 passed by the learned Additional Sessions Judge, Greater Bombay, in Criminal Revision Application No.400 of 2023, whereby the learned Additional Sessions Judge allowed the revision setting aside an order passed by the learned Metropolitan Magistrate, 30th Court, Kurla, on 10/4/2023 rejecting an application (Exhibit-11) for direction to pay interim compensation under Sec. 143A of the Negotiable Instruments Act, 1881 ("NI Act, 1881'), and direct the petitioner - accused to deposit 20% of the amount of the cheques by way of interim compensation.

(3.) Shorn of superfluities, the background facts necessary for the determination of this petition can be stated as under: