SHYAM BAI Vs. MADANLAAL

JUDGEMENT

(1.) THE petitioner has challenged the order dated 26.04.2013 passed by VII ASJ, Ujjain in criminal appeal No. 45/2013 dismissing the appeal and upholding the judgment of the trial Court convicting the accused for offence u/S. 138 Negotiable Instrument Act and sentencing him to undergo six month R.I. with fine of Rs. 1,75,000/ - to be paid on or before 10.10.2013 and in case of default he had to undergo two months S.I.

(2.) COUNSEL submits that he does not pressing the petition since the petitioner has already deposited the amount of Rs. 1,75,000/ - in the trial Court and he has produced the original receipts dated 15.01.2014 and 15.02.2013 along with photocopies before this Court. Counsel submitted that however direction may be issued to the trial Court to quash the proceeding since the payment has been made in the trial Court.

(3.) WITH the aforesaid observations and directions the revision petition is partly allowed in limine to the extent here -in -above indicated, without notice to the other side.