GAJENDER SINGH RAVISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition that has been filed under Sec. 482 Cr.P.C. for modification of the order dtd. 22/1/2021 passed in Criminal Appeal No.112 of 2020 titled as Gajender Singh Ravish Vs. Yashpal Arora, while seeking four months time to be granted to the petitioner to pay compensation amount as directed by the Court below.

(2.) In brief the facts are that a complaint under Sec. 138/142 of the Negotiable Instrument Act was filed against the petitioner on the ground that cheque issued towards respondent No.2/complainant by the petitioner in discharge to his liability bounced due to 'insufficient funds'. The petitioner herein was held guilty under Sec. 138 of the Negotiable Instruments Act and he was sentenced to undergo rigorous imprisonment for a period of one year and to pay compensation to the tune of '75 lakhs. Against the said judgment, a criminal appeal was filed before the Sessions Judge, Faridabad and he was admitted to bail till disposal of the appeal, however, he was directed to deposit an amount of 25% of the compensation amount within a period of 30 days by an order dtd. 19/2/2020.

(3.) Since on account of COVID-19 pandemic, proceedings before the Courts below were adjourned on the directions as issued by the Registrar General of Punjab and Haryana High Court and eventually, the matter was taken up for hearing on 2/11/2020, on which date, the petitioner did not put in an appearance and ultimately, his bail was cancelled vide order dtd. 1/12/2020.