MAHAVIR PRASAD Vs. MOHENDER SINGH

JUDGEMENT

(1.) The present criminal revision has arisen from the judgment dated 03.05.2011 passed by Additional Sessions Judge, Bhiwani, confirming and upholding the judgment of conviction dated 07.02.2011 and order of sentenced dated 09.02.2011 passed by the Chief Judicial Magistrate, Bhiwani.

(2.) Petitioner was held guilty for the offence under Section 138 of the Negotiable Instruments Act (for short 'the Act') and was sentenced to undergo simple imprisonment for a period of six months under Section 138 of the Act and also to pay 1 of 5 compensation to the tune of Rs.1,00,000/- to the complainant under Section 357 Cr.P.C within a specified period. 3. The present criminal revision was admitted on 02.06.2011. The sentence was suspended during pendency of the criminal revision.

(3.) Petitioner was directed to be released on bail to the satisfaction of the Chief Judicial Magistrate/Duty Magistrate, Bhiwani, provided he deposits half of the cheque amount i.e. Rs.50,000/- payable to the respondent. Thereafter, in due course, the matter was listed before the Co-ordinate Bench on 29.11.2018 and following order was passed:-