Chetan S/O Shashikant Shah vs Ramesh S/O Dhirumal Jaswani
2022 Latest Caselaw 13315 Bom

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          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    NAGPUR BENCH, NAGPUR.

          CRIMINAL REVISION APPLICATION NO.297 OF 2022
            Chetan s/o Shashikant Shah Vs. Ramesh s/o Dhirumlal Jaswani
_____________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                    Court's or Judge's orders.
and Registrar's Orders.
                            Ms Sejal Lakhani, Advocate for applicant.
                            Shri R.K. Bachwani, Advocate for non-applicant.

                                  CORAM : G.A. SANAP, J.

DATE : DECEMBER 20, 2022.

The non-applicant with his advocate is present. The learned advocates for the parties submit that the parties have amicably arrived at settlement and they will be filing the compounding application before the Court.

CRIMINAL APPLICATION (APPR) NO.430 OF 2022

2. Heard learned advocates for the parties. Perused the record and proceedings.

3. This application has been made for suspension of substantive sentence. The appeal filed by the applicant against the judgment and order of his conviction dated 07.01.2019 in S.C.C. No.23792 of 2015 came to be dismissed. The applicant was sentenced to undergo simple imprisonment for three months and to pay compensation of ₹12,50,000/- for the offence punishable under Section 138 of the Negotiable

2 43 revn297.22.odt

Instruments Act. The applicant was taken into custody on 17.12.2022, at the time of the pronouncement of the judgment by the Appellate Court.

4. The learned advocate for the non-applicant submits that he has no objection for grant of the application.

5. In view of the above, the application is allowed. The substantive sentence as above shall remain suspended during the pendency of the revision application.

6. The applicant be released on bail on his furnishing PR bond in the sum of ₹25,000/- with one surety in the like amount.

7. The applicant shall deposit the amount of compensation as per the understanding arrived at and recorded in the Pursis dated 19.12.2022.

8. The application stands disposed of.

JUDGE

Wagh