JONNADULA MALLIKARJUNA RAO Vs. DODDA VENKATA SUBBAREDDY

JUDGEMENT

(1.) Heard.

(2.) This Criminal Petition is filed under Section 482 of Criminal Procedure Code seeks quashing of the order of the III Additional Sessions Judge, Guntur passed in Crl. M.P. No. 387 of 1997 in Crl. A. No. 485 of 1999 dated 23-9-1999 under which the learned Sessions Judge while dealing with the application for suspending the sentence imposed against the petitioner by the trial Court having convicted for offence under Section 138 of Negotiable Instruments Act, directed the petitioner to furnish personal bond of Rs. 10,000.00 with two sureties each for a like sum and further directed the petitioner to pay half of the balance of the fine amount of Rs. 65,000.00 in two instalments.

(3.) It is this part of the direction requiring the petitioner to deposit half of the fine amount of Rs. 65,000.00 in two instalments as a condition for suspending the sentence imposed by the Court below, which is now sought to be questioned in this petition.