Mehrunnish Huseni vs Farook Abbas Shaikh And Anr
2022 Latest Caselaw 7490 Bom

                                       Ethape                 1                25-REVN-341-2018.doc


                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION

                                          REVISION APPLICATION NO. 341 OF 2018

                                  Mehrunnish Huseni                      ...Applicant
                                       Versus
                                  Farook Abbas Shaikh And Anr.           ...Respondents

                                                                  ....
                                  Mr. R. S. Datar i/by Mr. Rahul D. Oak, Advocate for the
                                  Applicant.
                                   Mr. Akram Kapoor for Respondent No.1.

               Digitally signed
                                  Mr. A. R. Agarkar, APP for the Respondent No.2- State.
               by
DNYANESHWAR    DNYANESHWAR
ASHOK ETHAPE   ASHOK ETHAPE


                                                                  ....
               Date: 2022.08.02
               13:44:38 +0530




                                                         CORAM : PRAKASH D. NAIK, J.

                                                         DATE     : 1st AUGUST, 2022
                                  PC :

1. The revision applicant challenges the judgment of

conviction under Section 138 of Negotiable Instruments Act.

2. The compensation amount imposed by trial Court is in

the sum of Rs.63,80,000/-. The revision applicant had so far

deposited amount of Rs.36 lakh.

3. To enable the parties to make an attempt to settle the

matter. The application is adjourned to 19.08.2022. To be

listed under the caption for "settlement".

(PRAKASH D. NAIK, J.)