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Judgment
Manish Pitale, J
In this application, the applicant has been taken into custody on 25.11.2021 pursuant to the dismissal of the appeal against an order of conviction passed by the Magistrate for the offence under Section 138 of the Negotiable Instruments Act, 1881.
The Magistrate had sentenced the applicant till rising of the Court and further directed payment of compensation of Rs.75,813/-, in default of which to suffer simple imprisonment for three months. The applicant was taken into custody upon dismissal of the appeal because he had not deposited the said amount of compensation.
The learned counsel appearing for the applicant has brought to the notice of this Court that the applicant has today deposited the entire amount of compensation of Rs.75,813/- with the respondent and a receipt has been placed on record.
In view of the above, the present application is allowed. Accordingly, the sentence imposed upon the applicant is suspended. He is directed to be released on bail forthwith as he has already deposited the compensation amount.
Application stands disposed of.
Authenticated copy of this order be expedited.