MAA VANDE MATRAM Vs. BHAGWATI PLYWOOD

JUDGEMENT

(1.) The petitioner has filed the present petition for seeking extension of time granted by the learned Additional Sessions Judge-II, Solan, District Solan, HP, (learned Appellate Court) vide order dtd. 18/7/2025. It has been asserted that the applicant was convicted by the learned Trial Court for the commission of an offence punishable under Sec. 138 of the Negotiable Instruments Act (NI Act) and was sentenced to undergo simple imprisonment for six months and pay compensation of Rs.4.00 lacs. The applicant filed an appeal, and the learned Appellate Court suspended the execution of the sentence vide order dtd. 18/7/2025, subject to the deposit of 20% of the compensation amount. The amount could not be deposited. An application for extension was dismissed by the learned Appellate Court. ence the petition.

(2.) Mr. Yuyutsu Singh Thakur, learned counsel for the applicant, submitted that the applicant could not deposit the amount due to the circumstances beyond his control. Therefore, he prayed that the application be allowed and the time to deposit the compensation amount be extended. He relied upon the judgment of the oordinate bench of this Court titled Sanjeev Kumar v. Satish Kumar Cr.MMO No. 60 of 2024, decided on 24/1/2024 in support of his submission.

(3.) I have given considerable thought to the submissions made at the bar and have gone through the records carefully.