BOP PVT. LTD Vs. LEENA JERATH

JUDGEMENT

(1.) By this common order, the above mentioned eight petitions are being decided, wherein challenge is laid to similar order(s) dated 11.04.2018 (Annexure P-3) passed by Appellate Court whereby condition(s) was imposed for depositing the compensation amount while suspending the sentence of convicts under Section 389 Cr.P.C. in criminal appeal(s) against conviction preferred by the petitioner(s) arising from criminal complaint(s) under Section 138 Negotiable Instruments Act, 1881 ('Act' - for short).

(2.) The facts in brief are being extracted from CRM-M-17669- 2018 and are noticed here below.

(3.) Respondent(s) brought criminal complaint(s) under Sections 138, 141 and 142 Negotiable Instruments Act, 1881 against the petitioners (accused Nos.1 to 4) and M/s Baya Weavers Limited (accused No.5) on the ground that accused had advertised themselves as reputed builders and invited applications by way of pre-launching the residential group housing project at DLF Garden City situated at NH-24B Raibareily Road, Village Purseni, Tehsil Mohna Lalganj, Lucknow. Accused No.5 - M/s Baya Weaver Limited entered into an collaboration agreement with petitioner No.1-Company for construction work.