AMANDEEP SINGH Vs. MONIKA BHATIA

JUDGEMENT

(1.) Heard. Petitioner is aggrieved of order dated 29.10.2018, passed by learned Additional Sessions Judge, Faridabad, in which while dealing with appeal, filed by appellant (present petitioner) against his conviction under Sec. 138 of Negotiable Instruments Act, 1881, sentence of appellant/petitioner was suspended during pendency of appeal and he was ordered to be released on bail, subject to condition of deposit of 25% of compensation amount i.e. Rs. 3,00,000.00, on or before next date of hearing of case. The next date of hearing was fixed as 14.11.2018.

(2.) It comes out that Negotiable Instruments Act, 1881, has been amended by Negotiable Instruments (Amendment) Act, 2018, (No. 20 of 2018), with effect from 2.8.2018, in which Sections 143 A and 148 of Negotiable Instruments Act, 1881, have been added. Sec. 143 A of said Act deals with interim compensation during pendency of complaint before trial Court, whereas Sec. 148 of said Act deals with power of lower appellate Court in appeal against conviction.

(3.) Section 148 (1) of Negotiable Instruments (Amendment) Act, 2018, provides as under ;-