ANURAG JAIN Vs. RAJKUMAR DAWANI

JUDGEMENT

(1.) Heard on I.A. No. 14888/2017, an application for grant of stay. The petitioner has been convicted by judgment dated 27.06.2017 in R.T. No. 9433/2014 by the A.C.J.M, Bhopal, has been convicted for offence under Section 138 of the Negotiable Instrument Act and sentenced for six months rigorous imprisonment. The learned trial Court has also awarded compensation of Rs.1, 18,00, 000/- i.e 1 crore 18 lac under Section 357 (3) of the Cr.P.C.

(2.) The petitioner preferred Criminal Appeal No. 9600166/2017 before the 12th A.S.J, Bhopal wherein the learned A.S.J passed the order impugned on 18.07.2017, directing the petitioner to be released on bail and imposed the condition that 40% of the compensation amount is to be deposited by him, subjected to furnish bail bond of Rs.15,000/- with a surety to the like amount to the satisfaction of the trial Court.

(3.) Aggrieved by the same, the petitioner has preferred this application under Section 482 Cr.P.C.