Supreme Court - Daily Orders
Sonam Tenzing Bhutia vs The State Of West Bengal on 25 September, 2023
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.1707 COURT NO.9 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s).20933/2023
SONAM TENZING BHUTIA Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.186119/2023-CONDONATION OF DELAY
IN FILING and IA No.186120/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.186117/2023-EXEMPTION FROM SURRENDERING
WITHIN TIME and IA No.186123/2023-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS )
Date : 25-09-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KAROL
[IN CHAMBER]
For Petitioner(s) Mr. Chand Qureshi, Adv.
Ms. Preeti Chauhan, Adv.
Mr. Manish Ikkania, Adv.
Mr. Hiren Dasan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. The petitioner stands convicted for having committed an offence punishable under Section 138 of the Negotiable Instruments Act, 1881. The sentence of imprisonment imposed on the petitioner to suffer rigorous imprisonment for six months and to pay fine of Rs.8,34,526/-, in default to suffer further imprisonment for two months.
2. An application for exemption from surrendering is allowed.
Signature Not Verified (VARSHA MENDIRATTA) Digitally signed by GEETA AHUJA Date: 2023.09.27 (RENU BALA GAMBHIR) COURT MASTER (SH) 18:03:17 IST Reason: COURT MASTER (NSH)