RASHMIKANT ZAVERCHAND SHAH Vs. DHARMESH CHAPSI GHADA

JUDGEMENT

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

(2.) By this petition under Article 227 of the Constitution of India the petitioner - appellant takes exception to an order dtd. 3/12/2025 in Criminal Misc. Application No.1995 of 2024, passed by the learned Additional Sessions Judge for Greater Mumbai at Mazgaon, whereby while suspending the sentence imposed on the appellant - accused by the learned Magistrate in CC No.1137/SS/2021, the learned Additional Sessions Judge directed the appellant to deposit 20% of the compensation awarded by the learned Magistrate under Sec. 148(1) of the Negotiable Instruments Act, 1881 ("the NI Act, 1881").

(3.) Shorn of superfluities, the background facts can be stated as under: