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Judgment
5 paragraphs · 89 wordsP.Somarajan, J
The condition imposed directing deposit of 20% of the cheque amount in an order suspending the sentence brought under challenge by the accused on
the reason that he is not in a position to comply with the order, hence, sought to lift the said condition by exercising the jurisdiction under Section 482
Cr.P.C.. The reason advanced seemed to be so flimsy and against the mandate of Section 148 of the N.I.Act, which makes this case an abuse of
process of this court. The Crl.M.C. is hence dismissed.