SAGA AUTOMATIVE INDIA PVT. LTD Vs. HARMEET SINGH ANAND

JUDGEMENT

(1.) Heard learned counsel for both the parties.

(2.) It has been submitted by learned counsel for the petitioners that learned Special Judicial Magistrate vide order dtd. 11/12/2019 has convicted the petitioners under Sec. 138 of Negotiable Instruments Act and sentenced him for two years simple imprisonment and fine/ compensation of Rs.80,00,000.00under the provisions of Sec. 357(3) of Cr.P.C. Aggrieved by the judgment and conviction dtd. 11/12/2019, the petitioners preferred regular criminal appeal before learned District and Sessions Judge, Kota, which was transferred to learned Special Judge for final adjudication.

(3.) Learned Appellate Court vide order dtd. 9/1/2020 ordered that the petitioners in terms of Sec. 148 of N.I. Act will submit/ deposit 20% amount of the compensation awarded by the learned Court below (16,00,000/-) within 60 days from the passing of the order.