Gopal Krishan Vyas, J. - (1.) Heard learned counsel for the petitioner.
(2.) The petitioner was convicted by the trial Court for offence punishable under Section 138. Negotiable Instruments Act against which he preferred appeal before the learned Additional Sessions Judge, Raisinghnagar. In the said appeal, being Criminal Appeal No. 6/2006, the appellate Court while passing the order of suspension of sentence imposed the impugned condition that the petitioner shall deposit Rs. 1,00,000/-.
(3.) Challenging the said order dated 1.3.2006 passed by the appellate Court. Learned counsel for the petitioner contends that the condition imposed is not only unreasonable but the same is illegal. He draws attention of the Court towards order passed by this Court in S.B. Criminal Misc. Petition No. 1025/2003 dated 19.11.2003 wherein even the order for furnishing bank guarantee of Rs. 1,00,000/- was set aside being harsh.;