DHARAM SINGH Vs. THE FARIDKOT CENTRAL CO

JUDGEMENT

(1.) Petitioner-Dharam Singh was convicted by the Judicial Magistrate 1st Class, Faridkot vide judgment dated 1.9.2010 for the commission of an offence under Sec. 138 of the Negotiable Instruments Act, 1881 and was ordered to undergo imprisonment for six months and to pay a fine of Rs. 1,000.00 . In default of payment of fine, he was further ordered to undergo imprisonment for 7 days. This judgment was upheld by the Additional Sessions Judge, Faridkot vide judgment dated 29.11.2011. Since then the petitioner is in custody and thus, has already undergone a substantive period of sentence.

(2.) Mr. Inderjeet Singh Brar, on instructions from Sh. Gurjant Singh, Manager of the respondent-Bank, has admitted that amount of the cheque in question, has already been deposited by the petitioner and Bank has nothing to recover from him against the dishonoured cheque.

(3.) Counsel for the petitioner has further informed this Court that the fine imposed vide impugned judgments has already been deposited.