AMI SANAG MICROMATION Vs. STATE OF A P

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioners and the learned Public Prosecutor. No representation on behalf of 2nd respondent.

(2.) THESE petitions filed under Section 482 of Cr. P. C. seek quashing of orders passed by the learned Metropolitan Sessions Judge, Hyderabad in crl. M. P. Nos. 910, 912 and 911 of 1999 in Criminal Appeal Nos. 363, 365 and 364 of 1999 respectively under which a condition for suspending the sentence, the petitioners were directed to deposit part of the fine amount amounting to Rs. 25,000/- immediately and to execute a bond in a sum of rs. 4 lakh and to deposit the balance of fine amount in two equal instalments on the dates mentioned in the order.

(3.) IT may be seen that the petitioners have been convicted for an offence under Section 138 of the Negotiable Instruments Act by the XV metropolitan Magistrate, Hyderabad and the first petitioner-company has been sentenced to pay Rs. 1,50,000/- and in default the 2nd petitioner has been directed undergo S. I. for a period of three months and the 2nd petitioner-accused No. 2 has been sentenced to rigorous imprisonment for a period of one year and to pay a fine of Rs. 1,75,000/-, in default to suffer simple imprisonment for a further period of three months. The petitioner-accused filed Criminal Appeal Nos. 363 to 365 of 1999 and also filed miscellaneous petitions for suspending the sentence. It is on these petitions that the above orders have been passed.