VIJAY BISHNOI,J. - (1.) This criminal misc. petition under Section 482 Cr.P.C. has been preferred by the petitioner against the order dated 11.02.2016 passed by the Sessions Judge, Churu (hereinafter referred to as 'the appellate court'), whereby the appellate court imposed a condition of depositing Rs. 2,00,000/- while suspending the sentence of the petitioner on an application preferred under Section 389(1) Cr.P.C.
(2.) Brief facts of the case are that the Chief Judicial Magistrate, Churu (hereinafter referred to as 'the trial court') in Criminal Case No.513/2010 has convicted the petitioner S.B. Criminal Misc. Petition No.806/2016 Narendra Saini v. Suresh Kumar Saini for the commission of offence punishable under Section 138 of Negotiable Instrument Act and sentenced him for six months' simple imprisonment and further directed to pay a compensation of Rs. 8,00,000/- vide judgment dated 29.10.2014.
(3.) Being aggrieved with the judgment dated 29.10.2014 the petitioner has preferred an appeal under Section 374 Cr.P.C. before the appellate court. Along with aforesaid appeal, an application under Section 389(1) Cr.P.C. was also preferred for suspension of sentence awarded by trial court. The appellate court has allowed the application for suspension of sentence while imposing the pre condition of depositing Rs. 2,00,000/-. The petitioner has challenged the imposition of condition of depositing Rs. 2,00,000/- by way of this criminal misc. petition.;