KRISHAN KUMAR Vs. CHOLAMANDLAM INVESTMENT & FINANCE LTD

JUDGEMENT

(1.) Present petition has been filed under Section 482 Cr.P.C. against the order dated 23.05.2019 (P-1) passed by learned Additional Sessions Judge, Karnal, whereby petitioner has been directed to deposit 20% of the cheque amount during the pendency of the appeal.

(2.) Sole contention raised on behalf of the petitioner is that complaint under Section 138 of the Negotiable Instruments Act, 1881 (for short 'the Act') in this case was filed in the month of April, 2017 and the amended Act No.20 of 2018 came into force w.e.f. 02.08.2018, therefore, the amended provisions of Section 148 (1) of the Act are not applicable to the facts of the present case.

(3.) Heard learned Counsel for the petitioner and perused the paperbook.