ANURODH MITTAL Vs. REHAT TRADING COMPANY

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed seeking the following reliefs:

(2.) It is submitted by counsel for applicant that by judgment dtd. 13/3/2024 passed by J.M.F.C., Burhanpur in SC-NIA/723/2019, applicant has been convicted under Sec. 138 of Negotiable Instruments Act and has been directed to undergo the jail sentence of 6 months with compensation amount of Rs.68,69,457.24.

(3.) Being aggrieved by said judgment of conviction, applicant filed an appeal alongwith an application under Sec. 389 of Cr.P.C.