Aparna Niteen Prabhu vs The State Of Maharashtra And Anr
2022 Latest Caselaw 7765 Bom

                                                                                              18-IA-1940-2022.doc




                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CRIMINAL APPELLATE JURISDICTION

                                             INTERIM APPLICATION NO. 1940 OF 2022
                                                              IN
                                         CRIMINAL REVISION APPLICATION NO. 235 OF 2016

                              Aparna Niteen Prabhu                             ...Applicant

                              IN THE MATTER BETWEEN :-

                              Shankar S/o Saybanna Kunchikurve                 ...Applicant
                                    Versus
                              The State Of Maharashtra And Anr.                ...Respondents
                                                              ....
                              Mr. Tushar Nirbhavane, Advocate for the Applicant.
                              Mr. Amit G. Dubey i/by Mr. Ashok M. Saroagi, Advocate for Respondent
                              No.2
                              Mr. A. D. Kamkhedkar, APP for the Respondent - State.

                                                                     ....

                                                   CORAM       :        PRAKASH D. NAIK, J.

                                                   DATE        :        10th AUGUST, 2022.

                              PER COURT:

1. This is an application for withdrawal of the amount

deposited by the revision applicant. The revision applicant has

challenged the judgment of conviction passed by the trial Court and

confirmed by the appellate Court for offence under Section 138 of

Negotiable Instruments Act. The compensation amount is

Rs.5,02,000/-. The revision applicant has so far deposited the

amount of Rs.3,00,000/-. The compensation amount has been

Digitally signed by SAJAKALI SAJAKALI LIYAKAT JAMADAR LIYAKAT Date: Sajakali Jamadar 1 of 2 JAMADAR 2022.08.12 11:27:38 +0530 18-IA-1940-2022.doc

reduced by the trial Court to Rs.4,00,000/-.

2. Considering the fact that the substantial amount has been

deposited and the balance amount towards the compensation is

Rs.1,00,000/-, the parties can make attempt to settle the dispute

amicably. Learned Advocate for the revision applicant seeks time

to take instruction from his client.

3. By way of last chance, stand over to 29 th August, 2022. To be

listed 'High on Board'.

4. In the event, the parties are unable to settle the matter, the

revision application will be heard on the next date.

                                            (PRAKASH D. NAIK, J.)




Sajakali Jamadar                       2 of 2