DINESH CHORASIYA Vs. ANIL AGARWAL

JUDGEMENT

(1.) Heard on I.A. No. 7155 of 2024 which has been filed under Sec. 397(1) of the Code of Criminal Procedure for suspension of jail sentence and grant of bail on behalf of petitioner.

(2.) The petitioner has been convicted under Sec. 138 of Negotiable Instruments Act, 1881 and sentenced to undergo for one year and six months of R.I. with fine of Rs.10,62,000.00 with default stipulation.

(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has falsely been implicated in this case. It is further submitted that the petitioner is ready to deposit 25% of the total amount of Rs.10,62,000.00 i.e. Rs.2,65,500.00 before the Trial Court. hence, he prays that the petitioner may be released on bail.