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Judgment
Heard the learned counsel for the petitioner.
This petition is filed under section 482 Cr.P.C., seeking to set-aside the order dated 21.1.2017 passed by the 67th Addl. Judge, CCH-68, Bengaluru whereunder the prayer made by the petitioner for reduction of deposit amount is rejected.
The petitioner herein having suffered an order of conviction under section 138 of N.I. Act, preferred Criminal Appeal No.746/2016 before the Appellate Court and pursuant to the application moved by him under section 389(1) of Cr.P.C., the Appellate Court directed the petitioner herein to deposit 25% of cheque amount. The order is in consonance with the legal requirement. I do not find any error or infirmity whatsoever in the initial order passed by the Appellate Court directing to deposit 25% of the fine amount and the subsequent order made by the Appellate Court refusing to reduce the deposit amount. Hence, I do not find any merit in this criminal petition.
Accordingly, criminal petition is dismissed.