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Judgment
The Criminal Revision Case has been filed under Sections 438 read with 442 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity, ‘the BNSS’), challenging the impugned order dated 07.08.2026 passed in Crl.M.P.No.134 of 2026 in Crl.M.P.No.105 of 2026 in Crl.A.No.86 of 2026 in C.C.No.393 of 2025, whereby and whereunder the application was dismissed.
Heard the learned counsel for the Petitioner, the learned Legal Aid Counsel for Respondent No.2 and the learned Assistant Public Prosecutor. Perused the record.
Several opportunities were given to the Petitioner to deposit 20% of the cheque amount, as directed by the learned Trial Court. The learned counsel for the Petitioner submits that the financial condition of the Petitioner was so deplorable that he could not deposit the amount. However, he has now secured the finances and is ready to deposit 20% of the cheque amount before the learned Trial Court, if some time is granted. Having considered the submissions of the learned counsel for the Petitioner, the Criminal Revision Case is allowed, directing the Petitioner to deposit 20% of the cheque amount before the learned Trial Court on or before 27.10.2026.
In the result, the Criminal Revision Case is allowed. There shall be no order as to costs.
As a sequel, interlocutory applications, if any pending, shall stand closed.