Kawal Chamanlal Sharma vs State Of Maharashtra And Anr
2021 Latest Caselaw 18030 Bom

Citation : 2021 Latest Caselaw 18030 Bom
Judgement Date : 24 December, 2021

Bombay High Court

Kawal Chamanlal Sharma vs State Of Maharashtra And Anr on 24 December, 2021

Bench: Madhav J. Jamdar

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                                                               1-CRA-20043-2021.doc
                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CRIMINAL APPELLATE JURISDICTION
             CRIMINAL REVISION APPLICATION (ST) NO. 20043 OF 2021
                                          WITH
                      INTERIM APPLICATION (ST) NO. 20044 OF 2021


           Kawal Chamanlal Sharma                         ... Applicant
                      V/s.
           The State of Maharashtra & Ors.                ... Respondents

                                          ........
           Mr. Vinod C. Singh i/b. Mr. R. M. Upadhyay for the Applicant.
           Mr. Y. M. Nakhawa, APP for the Respondent-State.


                                    CORAM: MADHAV J. JAMDAR, J.

(VACATION COURT)

DATE : 24th DECEMBER, 2021 P.C:-

1. Not on board. Mentioned. Taken on board.

2. Heard Mr. Vinod C. Singh for the Applicant and Mr. Y. M. Nakhawa, learned APP for the Respondent-State.

3. By this Criminal Revision Application judgment and order dated 28th June, 2012 passed by the learned Metropolitan Magistrate, 7th Court, Dadar, Mumbai in C.C. No. 8103/SS/2011 as well as the judgment and order dated 10 th November, 2021 passed by the learned Additional Sessions Judge, City Civil and

Sonali

1-CRA-20043-2021.doc Sessions Court, Greater Bombay in Criminal Appeal No. 827 of 2014 are challenged. By the impugned judgments, the Applicant has been convicted for the offence punishable under Section 138 of the Negotiable Instrument Act.

4. Mr. Vinod C. Singh, the learned Advocate for the Applicant states that the cheque was for Rs.6,75,000/-. He states that 20% of that amount was already deposited. He states that Applicant is ready and willing to deposit 30% amount within a period of 4 weeks from today and balance 50% within 8 weeks thereafter before the learned Trial Court. The said statements made by Mr. Vinod Singh on behalf of the Applicant are accepted as an undertaking to this Court and on that condition, ad-interim relief in terms of prayer clause (c).

5. Stand over to 21st March, 2022.

[MADHAV J. JAMDAR, J.]

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