SUMEET GUPTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) With the consent of parties, petition is taken up for final hearing.

(3.) The petitioner herein is appellant in Criminal Appeal No. 757 of 2015, which he has preferred against his conviction for the offence punishable under Section 138 of the Negotiable Instruments Act. In the said appeal, he has preferred Misc. Application No.2333 of 2015, for suspension of imprisonment of three months. While allowing said application, learned Sessions Judge after hearing both counsel, directed the petitioner to deposit an amount of Rs.10 lacs before the trial Court, within a period of six weeks from the date of order. Subject to this condition the sentence of the appellant came to be suspended.