Nagesh Lingappa Banjan vs The State Of Maharashtra
2021 Latest Caselaw 6723 Bom

Tandale                                                               12-WP-ST-7253-2021.odt



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                            CRIMINAL APPELLATE JURISDICTION

                  CRIMINAL WRIT PETITION (ST.) NO. 7253 OF 2021

Nagesh Lingappa Banjan                                         ... Petitioner
      V/s.
The State of Maharashtra                                       ... Respondent


Mr. Kishor Redekar for Petitioner.
Mr. Sooraj S. Hulke, A.P.P. for Respondent-State.

                                          CORAM : A.S. GADKARI, J.

DATE : 26th April 2021.

(Through Video Conferencing)

P.C. :

Heard Mr. Redekar, learned Advocate for the Petitioner and Mr.Hulke, learned A.P.P. through Video Conferencing.

2. The present Petition for bail is not maintainable in the eyes of law.

Facing with the said difficulty, the learned Advocate for the Petitioner seeks leave to file a substantive Appeal or Petition as may be permissible under the law to challenge the impugned Judgment and Order confirming the conviction of the Petitioner under Section 138 of the Negotiable Instrument Act, 1881. Leave granted.

3. Learned Advocate for the Petitioner is granted further liberty to circulate the matter after complying with necessary legal procedure.

[A.S. GADKARI, J.]