BHANWAROO KHAN, J. - (1.) HEARD learned counsel for the parties.
(2.) THE accused-petitioner was convicted for the commission of offence under Section 138 of the Negotiable Instruments Act and was sentenced to undergo six months simple imprisonment, with a fine of Rs. 2,20,000/-, in default of payment of fine, she has to further undergo two months additional imprisonment. An appeal was preferred by the accused-petitioner and the Appellate Court while suspending execution of sentence imposed a condition to remain present in the Court on each and every date of hearing. The other condition imposed was to deposit Rs. 1,00,000/- within 15-days from the date of order. The petitioner has deposited the amount, but has grievance about the other condition of her remaining present on every date of hearing before the Appellate Court.
(3.) THE relief claimed in this miscellaneous petition is only about the condition of deposition of money, as imposed by the Appellate Court, but as the amount has already been deposited, the learned counsel does not wants to press this point.;