A.M.KHANWILKAR, J. - (1.) This special leave petition stood dismissed for want of prosecution, in view of the conditional order dated 17th November, 2017 passed by this Court. For the reasons mentioned in the accompanying application, we restore this petition and proceed to hear the same forthwith.
(2.) Leave granted.
(3.) This appeal, by special leave, arises from an order dated 27th March, 2017 passed by the High Court of Delhi at New Delhi in Criminal M.C. No.1267/2017. The appellant has been convicted by the learned Metropolitan Magistrate, Karkardooma, Delhi for offence punishable under Section 138 of the Negotiable Instruments Act, 1881, vide judgment dated 27th August, 2014 in CC No.429/2013 and vide order dated 1st September, 2014 sentenced her to undergo simple imprisonment for 2 months, to pay a fine of Rs. 10,000/- and a compensation of Rs. 6 lacs within one month and on failure thereof, to further undergo simple imprisonment for a period of 3 months. Assailing the judgment of conviction and order of sentence, the appellant filed an appeal before the learned Additional Sessions Judge, who in turn dismissed the appeal vide order dated 29th April, 2015. Feeling aggrieved, the appellant approached the High Court by way of criminal revision petition, being Crl. Rev. Petition No.284/2015. Initially, interim relief was granted in favour of the appellant which, however, was not extended further. The appellant finally withdrew the said revision petition on 28th April, 2016. Appellant then filed application for restoration and exemption from surrendering before the High Court, which was also dismissed on 9th May, 2016.;