RAMESH CHAND JAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS revision is directed against the order dt.14.9.2011 passed by the III Additional Sessions Judge, Guna in Cr.A.No.374/11, by which the appellate court while suspending the sentence directed the petitioner herein to deposit Rs.25,000/ - out of the compensation amount and to furnish solvent surety of Rs.25,000/ - and personal bond of the same amount.

(2.) LEARNED counsel for the respondents opposed the aforesaid contention.

(3.) FROM the perusal of the record, it appears that a case under Section of Negotiable Instruments Act 1881 was filed against the petitioner herein registered as Criminal Case No.2871/09. In the aforesaid case, trial court after trial found the petitioner guilty under Section of Negotiable Instruments Act 1881 and directed payment of Rs.1,10,000/ - by way of compensation to the respondent and punishment of one year's R.I. to the petitioner. In the case allegations are that two cheques of Rs.50,000/ - each were issued by the petitioner herein which were dishonoured and because of this, the aforesaid complaint under Section of Negotiable Instruments Act, 1881 was filed.