Sunil Shivdasrao Mudgad vs The State Of Maharashtra And Anr
2021 Latest Caselaw 15347 Bom

Citation : 2021 Latest Caselaw 15347 Bom
Judgement Date : 26 October, 2021

Bombay High Court

Sunil Shivdasrao Mudgad vs The State Of Maharashtra And Anr on 26 October, 2021

Bench: Anuja Prabhudessai

P.H. Jayani                                             502 REVN199.2021.doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

                    REVISION APPLICATION NO. 199 OF 2021
                                   WITH
                    INTERIM APPLICATION NO. 2608 OF 2021
                                   WITH
                    INTERIM APPLICATION NO. 2607 OF 2021
                                     IN
                    REVISION APPLICATION NO. 199 OF 2021

Sunil Shivdasrao Mudgad                              .... Applicant
           v/s.
The State of Maharashtra and anr.                    .... Respondents

Mr. Vaibhav Ugle for the Applicant.
Mr. P.H. Gaikwad, APP for the State.


                           CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 26th OCTOBER, 2021.

P. C. :-

. Not on board. Upon mentioning, taken on production board.

2. The Applicant has sought suspension of substantive sentence

imposed by judgment dated 24/03/2017 in SCC No.14393/2016,

which has been confirmed by the learned Judge, Pune by judgment

dated 09/10/2021 in Criminal Appeal No.180/2017.

3. By the impugned judgment dated 24/03/2017 in SCC

No.14393/2016, the learned Judicial Magistrate First Class, Pune has

P.H. Jayani 502 REVN199.2021.doc

held the Applicant guilty of offence under Section 138 of Negotiable

Instruments Act and sentenced him to undergo simple imprisonment

for five months and to pay compensation to the complainant to the

tune of Rs.4,25,000/-. Learned counsel for the Applicant states that

during the pendency of the Criminal Appeal No.180/2017, the

Applicant has deposited before the file of Sessions Court, Pune an

amount of Rs.2,00,000/-. He states that the Applicant is ready to

deposit 50% of the balance amount to the tune of Rs.2,25,000/- before

the Trial Court on or before 16/11/2021. In the light of said

statement, following order is passed :-

(a) Execution of substantive sentence imposed against the

Applicant by judgment dated 24/03/2017 in SCC

No.14393/2016, is suspended till the next date of hearing i.e.,

16/11/2021.

(b) The Applicant shall be released on bail on furnishing

P.R. Bonds in the sum of Rs.15,000/- with one or two solvent

sureties in the like amount to the satisfaction of the Trial

Court ;