VINOD Vs. STATE OF RAJASTHAN AND ANR.

JUDGEMENT

(1.) Petitioner has preferred this misc. petition under section 482 of Cr.P.C., 1973 against the order dated 16.01.2017 passed by learned Sessions Judge, Bikaner in Appeal Criminal No.03/2017 while suspending the sentence under section 389 of Cr.P.C., 1973 for conviction under section 138 of the Negotiable Instruments Act, a condition was imposed to deposit an amount of Rs. 1,54,000/- within 15 days.

(2.) The matter is covered by the judgment rendered by a coordinate Bench of this Court in Gurmeet Singh @ Baba v. State of Rajasthan and Anr., decided on 20.03.2015 .

(3.) The aforementioned order passed in Gurmeet Singh @ Baba v. State of Rajasthan and Anr. (supra) reads as under:-