VANDANA NURSINH KELKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This petition was filed challenging the action of the learned Sessions Judge and the Magistrate which has resulted in imprisonment of the petitioner. Petitioner was sentenced to six months imprisonment and also fine Rs. 1,75,000/-. Out of this amount Rs. 1,73,000/ - were to be paid as compensation to the complainant. The Complaint was under section 138-A of Negotiable Instruments Act.

(2.) It appears that when the petitioner was sentenced, she filed an application for suspension of sentence.

(3.) The learned Magistrate passed an order on the back of the application in the following words :