ASHISH BANSAL Vs. KRISHAN GOPAL

JUDGEMENT

(1.) The petitioner has filed this petition under Sec. 482 of the Code of Criminal Procedure, inter alia seeking extension of time for depositing 20% of the cheque amount, as directed by lower Appellate Court vide impugned order dtd. 26/4/2023 (Annexure P-3), within a period of 60 days.

(2.) Briefly, the respondent herein (Krishan Gopal) filed a complaint under Sec. 138 of the Negotiable Instruments Act (here-in- after referred to as the 'N.I. Act') against the present petitioner (Ashish Bansal) in respect of dishonor of cheque, amounting to Rs.10.00 lakhs.

(3.) The learned trial Court, vide judgment of conviction dtd. 27/3/2023, held the petitioner guilty under Sec. 138 of the N.I. Act and vide a separate order of sentence dtd. 29/3/2023 (Annexure P-1), he was sentenced to undergo simple imprisonment for a period of six months and also to pay a compensation of Rs.10.00 lakhs to the respondent-complainant within a period of six months.