LAWS(HPH)-2024-1-47

ANIL KUMAR Vs. MEENA

Decided On January 19, 2024
ANIL KUMAR Appellant
V/S
MEENA Respondents

JUDGEMENT

(1.) The present petition is filed under Sec. 482 of the Code of Criminal Procedure, seeking extension of time to comply with order dtd. 4/8/2023, passed by learned Additional Sessions Judge, Sirmour at Nahan.

(2.) Vide judgment dtd. 5/7/2023, passed by learned Judicial Magistrate First Class, Nahan, in Criminal Case No.144/3 of 2017, titled as Meena Kumari vs. Anil Kumar, the present petitioner was convicted and sentenced to undergo simple imprisonment for a period of 02 years and to pay a fine of Rs.18,00,000.00 for an offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 and in default of payment of fine, to undergo simple imprisonment for a period of 06 months.

(3.) Vide order dtd. 4/8/2023, in appeal, the sentence was ordered to be suspended subject to the petitioner's furnishing personal bond in the sum of Rs.50,000.00 with one surety in the like amount and depositing 20% of the compensation amount.