VEMULA RAVI KUMAR Vs. NCS INVESTMENTS PVT. LTD.

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking to extend/grant further time of sixty (60) days from 19.10.2020 which date is specified extending time in the order dated 18.09.2020 passed in Crl.M.P.No.548 of 2020 in Crl.M.P.No.531 of 2020 in Crl.A.No.290 of 2020 by the IV Addl. Metropolitan Sessions Judge, Hyderabad, for compliance of deposit of 20% of the compensation amount before the XII Special Magistrate, Hyderabad.

(2.) Heard Sri K.Krishna Serawan, learned counsel for the petitioner.

(3.) The 1st respondent has filed a complaint in a case vide C.C.No.240 of 2018 against the petitioner herein for the offence under Section 138 of the Negotiable Instruments Act. The XII Special Magistrate, Hyderabad, vide judgment dated 24.06.2020 in C.C.No.240 of 2018 convicted the petitioner herein and sentenced to undergo Simple Imprisonment (SI) for a period of six (6) months and further directed to pay a fine of Rs.68,00,000/-(covered by Exs.P.1 to P.5 cheque amounts) as compensation to the 1st respondent herein which shall be paid within one month.