SHAILASH R. MEHTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This misc. petition has been preferred claiming the following the prayers:-

(2.) Learned counsel for the petitioner submits that a complaint was filed under Sec. 138 Negotiable Instrument Act, 1881 for a cheque to the tune of Rs.1,57,000.00 on 18/12/2002. The complaint was allowed vide order dtd. 29/4/2010 and one year's simple imprisonment and penalty of Rs.2,00,000.00 was imposed upon the petitioner. Thereafter, the petitioner preferred an appeal before the learned appellate court and also preferred an application under Sec. 258 of the Cr.P.C. alongwith demand draft of Rs.4,71,000.00 stating that he was prepared to pay the amount of cheque to the complainant seeking quashing of the proceedings. The same was opposed by counsel for the respondent. Therefore, the learned trial court on 25/1/2018 has rejected the application of the petitioner.

(3.) The present petition has been preferred challenging the order dtd. 25/1/2018.