SHIVAM JINDAL Vs. SHUBHAN ALI

JUDGEMENT

(1.) This common order would decide three petitions, i.e. CRM- M-56288-2025, CRM-M-57149-2025 and CRM-M-59607-2025, as the primary issue involved therein is same.

(2.) These petitions, under Sec. 528 of the BNSS, 2023, have been filed by the petitioner(s) assailing the order(s) passed by the concerned Appellate Court(s) while deciding the application(s) for suspension of sentence, filed by the petitioner(s) alongwith the appeal(s) preferred by them against the judgement of conviction and order of sentence passed by the Trial Court, while deciding complaints under Sec. 138 of the Negotiable Instruments Act, 1881 (for short, 'the NI Act'). In all the cases, respective Appellate Court(s), while allowing the application(s) and suspending the sentence during pendency of the appeal(s), subjected the appellant(s)/petitioners herein to deposit 20% of the amount of compensation imposed by the Trial Court, within 60 days. Feeling aggrieved, the petitioner(s) have approached this Court by filing the aforementioned petitions.

(3.) For the sake of brevity, the basic details of these three petitions have been summed up in tabular form, as under:-