NIZAM SHEIKH Vs. DINESH KUMAR

JUDGEMENT

(1.) Despite service, none has put in appearance on behalf of the respondent. Hence, respondent is proceeded ex-parte.

(2.) Briefs facts giving rise to the present case are that vide judgment dtd. 5/6/2023, passed in Cr. Complainant No. 112018, titled Dinesh Kumar vs. Nizam Sheikh, the petitioner had been convicted for an offence punishable under Sec. 138 of Negotiable Instruments Act.

(3.) Feeling aggrieved by the aforesaid judgment and order of conviction, the present petitioner preferred an appeal. Vide order dtd. 6/7/2023, learned Additional Sessions Judge, District Sirmour, H.P, suspended the substantive sentence imposed by the learned Additional Chief Judicial Magistrate, Paonta Sahib, District Sirmour, H.P., subject to the petitioner furnishing, Whether reporters of Local Papers may be allowed to see the judgment personal and surety bonds in the sum of Rs.50,000.00 with one surety in the like amount to the satisfaction of learned Trial Court and depositing 20% of the fine amount within two months from 6/7/2023.