MUKESH Vs. AMIT

JUDGEMENT

(1.) With the consent of both the parties, matter is heard finally.

(2.) The petitioner has filed present petition under Article 227 of the Constitution of India to extend the time limit for final payment of compensation amount given in the impugned order dtd. 16/11/2017 and permit him to deposit the remaining amount in installments of Rs.20,000.00 per month till the final realization of the compensation amount.

(3.) The facts of the case in brief are that complainant / respondent had filed a private complaint under Sec. 138 of the Negotiable Instruments Act, 1881 against the petitioner, wherein an application under Sec. 265(B) of the Cr.P.C. was filed by the accused. Thereafter, the trial Court held a plea bargaining meeting. As per the report of the meeting, the trial Court passed judgment dtd. 16/11/2017 and accused was sentenced with punishment of admonition. The trial Court has also ordered the accused person to pay compensation of Rs.10,00,000.00.