GURTEJ SINGH Vs. NAIB CHAND AND ANR.

JUDGEMENT

(1.) THIS is an application under Section 397 of the Code of Criminal Procedure filed by the petitioner for suspension of sentence in complaint case No. 9 dated 07.07.2004 titled as M/s Nasib Chand Satpal Commission Agent Patran and Anr. v. Gurtej Singh under Section 138 of Negotiable Instruments Act, 1881.

(2.) THE petitioner has already undergone 1 month and 6 days sentence out of substantive sentence of one year under Section 138 of Negotiable Instruments Act.