Mr. D.B. Mamdapor vs State Of Maharashtra
2021 Latest Caselaw 4757 Bom

         ssm                        1                243-revn190.03.doc

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                     CRIMINAL APPELLATE JURISDICTION

           CRIMINAL REVISION APPLICATION NO. 190 OF 2003

Mr. D.B. Mamdapor                                  ....Applicant.

               Vs.

The State Of Maharashtra                           ....Respondent.

None for the Applicant.
Mr. Amit Palkar, APP for the Respondent-State.

                                         CORAM : A. S. GADKARI, J.

DATE : 16th MARCH, 2021.

P.C.:-

None for the Applicant.

2 This Revision Application was called out for hearing on 15 th

March, 2021, when none appeared for the Applicant and therefore, it was

kept back and called out today for hearing. Today also, none appeared for

the Applicant.

3 With the assistance of the learned APP, I perused the record.

Record indicates that, the Applicant (Original Accused No.2) along with

other two co-accused, was convicted for commission of offence punishable

under Section 120-B read with Section 408 of the Indian Penal Code and

was sentence to suffer simple imprisonment till rising of the Court and to

pay fine of Rs.5,000/- on each count, by the learned Additional Chief

Metropolitan Magistrate, 19th Court, Esplanade, Mumbai by its Judgment

ssm 2 243-revn190.03.doc

and Order dated 23rd July, 2001.

Criminal Appeal No.213 of 2001, preferred by the Applicant

has been dismissed by the learned Additional Sessions Judge, Greater

Mumbai by its Judgment and Order dated 15th March, 2003.

4 Record indicates that, this Court admitted the aforesaid

Revision Application on 29th November, 2004 however, no interim relief was

granted to the Applicant.

It appears from the record that, as the Applicant has already

undergone the sentence imposed upon him by the Trial Court, he is no

more interested in pursuing the present Revision Application. It may be the

reason, the Applicant is not appearing before this Court consistently.

In view thereof, Revision Application is disposed off.

(A.S. GADKARI, J.) Digitally signed by Sanjiv S.

Sanjiv S. Mashalkar Mashalkar Date:

2021.03.19 18:24:35 +0530