- (1.) Leave granted. No notice is required to the respondent in view of the facts enumerated hereafter.
(2.) The appellant(s)-accused was convicted for the offence punishable under section 138 of the Negotiable Instruments Act, 1881 and sentenced to undergo Rigorous Imprisonment for one year and to pay a compensation of Rs. 17,00,000/- (Rupees Seventeen Lakhs) to the respondent-complainant under section 357(3) of the Cr.P.C., 1973 within two months failing which he was directed to undergo further rigorous imprisonment for three months as per the order dated 11.6.2014 of the Additional Session Judge, Yamuna Nagar, at Jagadhari. The appellant preferred a Criminal Revision Petition against the said order and in terms of the impugned order dated 13.12.2017 of the High Court of Punjab and Haryana, the same has been dismissed and the appellant was directed to undergo the remaining sentence with a direction to release the sum of Rs. 10,00,000/- (Rupees Ten Lakhs) deposited by the accused before the Registrar General of the High Court.
(3.) In terms of order dated 23.1.2018 passed by this Court, the appellant was directed to deposit the entire sum of Rs. 17,00,000/- (Rupees Seventeen Lakhs) with the High Court within fifteen days and exemption from surrendering was granted subject to that condition till the matter was heard. The said amount has been deposited.;