REEMA BODO Vs. KRISNA BAYAN DAS

JUDGEMENT

(1.) Heard Mr. M.K. Choudhury, the learned counsel for the petitioner. Also heard Mr. S. K. Poddar, learned counsel for the sole respondent/ complainant.

(2.) The instant criminal petition has been filed by the petitioner, namely Dr. Reema Bodo, invoking the provisions of Sec. 528 B.N.S.S., aggrieved by the order dtd. 20/5/2025, passed by the learned Additional Sessions Judge, Barpeta, in Criminal Appeal No. 33 of 2025, which was filed against the said impugned judgment and order passed by the learned Trial Court in a proceeding under Sec. 138 of the N.I. Act (Negotiable Instruments Act, 1881).

(3.) By the said order, apart from admitting the appeal, the trial Court sentence was stayed, subject to the payment of 20% of the fine amount by the petitioner within a period of 60 days, in terms of Sec. 148 of the Act.