Yuvraj Lahu Patil vs The State Of Maharashtra
2021 Latest Caselaw 6455 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
         INTERIM APPLICATION NO.1203 OF 2021
                         IN
     CRIMINAL REVISION APPLICATION NO.113 OF 2021

Yuvraj Lahu Patil                             .. Applicant
     Versus
The State of Maharashtra & ors                .. Respondents

                               ...
Mr.Aditya S. Raktade for the applicant.
Ms.S.S. Kaushik, APP for the State.

                   CORAM: BHARATI DANGRE, J.

DATED : 16th APRIL 2021

P.C:-

1 The applicant expresses urgency in view of the fact that he has been arrested on 26th March 2021 immediately when the Sessions Court in Criminal Appeal No. 129 of 2008 upheld the judgment passed by the JMFC, Kolhapur on 6 th June 2007. The JMFC had convicted the appellant for an offence punishable under Section 138 of the Negotiable Instruments Act and sentenced him to suffer Imprisonment for five months and to pay compensation of Rs.Four lakhs.

2 Learned counsel for the applicant state that he is ready to pay the amount but the sentence imposed by the Tilak

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Sessions Judge should be suspended since he has already filed an Appeal before this Court. The said relief can be considered on the respondent no.2 being served and present. Counsel state that he had a word with the Managing Director of the respondent no.2 and they have acceded to his request for deposit of the amount.

3 Let the respondent no.2 appear before the Regular Court on Monday, the 19th April 2021 for consideration of the relief set out in the application.

4                 Stand over to 19th April 2021.


                                     SMT. BHARATI DANGRE, J




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