Prem Shetty vs The State Of Maharashtra And Anr
2022 Latest Caselaw 8252 Bom

                                                              1 of 2                  36.REVN.454.2018.doc




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                       CRIMINAL REVISION APPLICATION NO.454 OF 2018

                               Prem Shetty                                                Applicant
                                versus
                               The State of Maharashtra and another                       Respondents


                               Mr.Ashish Chavan with Zishan Quazi, Advocate for applicant.
                               Mr.Arfan Sait, APP, for State.
                               Mr.Asim Parve i/by Shoaib Memon, Advocate for respondent no.2.


                                                       CORAM :         PRAKASH D. NAIK, J.

                                                       DATE     :      23rd August 2022
                               PC :


                               1.     The revision applicant is challenging the judgment of
                               conviction u/s.138 of Negotiable Instruments Act. The Trial Court
                               while convicting the applicant had directed the applicant to pay
                               compensation of Rs.10,40,000/- with fine of Rs.10,000/-. Vide order
                               dated 30th October 2018 this Court had suspended the sentence of
                               imprisonment and directed the applicant to deposit Rs.5,00,000/-
                               before Trial Court on or before 13th November 2018.


                               2.     Learned advocate for applicant submitted that directions to
                               deposit amount of Rs.5,00,000/- has been complied.               He has
MANISH   Digitally signed by
         MANISH SURESH
                               produced photocopy of the receipt with regards to deposit of
SURESH   THATTE
         Date: 2022.08.25
THATTE   11:05:30 +0530
                               Rs.5,00,000/-. It is further submitted that apart from the amount of
                               Rs.5,00,000/-, the applicant has deposited Rs.2,00,000/- before Trial
                               Court during pendency of appeal before Sessions Court.
                                  2 of 2                  36.REVN.454.2018.doc


                                ORDER

(i)     Admit;
(ii)    Call for record and proceedings;

(iii) The order dated 30th October 2018 suspending sentence imposed by Trial Court shall continue till final disposal of revision application.

(PRAKASH D. NAIK, J.) MST