- (1.) Petitioner was convicted by the Judicial Magistrate Ist Class, Faridabad vide order dated 23.3.2011 for an offence under Section 138 of the Negotiable Instruments Act, 1881 and was sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.10,000/-. The aforesaid judgment of the Judicial Magistrate Ist Class, Faridabad was upheld by the Additional Sessions Judge, Faridabad, vide his judgment dated 9.12.2011.
(2.) The instant petition has been filed on behalf of the accused-petitioner, challenging the aforesaid judgments.
(3.) On 16.12.2011, it was contended on behalf of the petitioner that he is ready to discharge his liability. Noticing the aforesaid contention, this Court passed the following order:- Counsel says that the petitioner will be ready to discharge the liability. Notice of motion for 22.12.2011. Let the cheque amount be at least brought to show bonafide. ;