NAND KISHORE Vs. JITENDRA PARMAR

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The revision being arguable is admitted for final hearing. Also, heard on I.A.No. 379/2018. This is an application under section 397 (1) of Cr.P.C., 1973 for suspension of sentence and grant of bail.

(3.) It is submitted by the counsel for the applicant that the applicant has been convicted under sections 138 of Negotiable Instruments Act and has been sentenced to undergo rigorous imprisonment of six months and a compensation of Rs. 5,98,500/- with default imprisonment. It is submitted by the counsel for the applicant that he is ready to deposit 50% of the compensation amount as a condition precedent for suspension of sentence. It is further submitted that the applicant is already in jail from last near about three months.