- (1.) ACCUSED -petitioner Dayal Singh is absconding in the lower court and still he wants an order for admission of his revision petition against the judgment dated 8.6.2012 passed by Addl.Sessions Judge, Raisinghnagar District Sriganganagar in Criminal Appeal No. 30/2008 whereby the learned Appellate Court has confirmed the judgment dated 21.7.2008 passed by Judicial Magistrate, Vijaynagar in Criminal Case No. 285/2003. The learned Appellate Court has convicted and sentenced the accused-petitioner Dayal Singh under Section 138 N.I.Act, 1881 by one year's S.I. with an order to pay compensation of Rs.5,00,000/- (rupees five lacs) to the complainant. Thus the judgment of the trial court was upheld in toto.
(2.) THE dispute in the trial court relates to a cheque dated 26.6.2003 of rupees four lacs but since last ten years, the matter is pending in different courts and it appears that the accused-petitioner has been able to remain away from clutches of law since long. After hearing the learned Advocate for the accused- petitioner, I am of the view that the accused-petitioner should not be allowed to abuse the process of law. If he has no respect for the court's order then he is not entitled to seek any relief out of way from this Court.
(3.) ACCORDINGLY , this revision petition is dismissed at the stage of admission but a concession is hereby given to the petitioner that if he surrenders in the trial court within one month from today, then he will be entitled to file an application for restoration of this revision petition and in that case if revision petition is admitted, the same will will be decided on merits. A copy of this order be sent to both the courts below within three days.;