Vinod Pandurang Nigudkar vs The State Of Maharashtra And Anr
2022 Latest Caselaw 13405 Bom

Citation : 2022 Latest Caselaw 13405 Bom
Judgement Date : 21 December, 2022

Bombay High Court

Vinod Pandurang Nigudkar vs The State Of Maharashtra And Anr on 21 December, 2022

Bench: Amit Borkar

                                                                          14-revn454-2022.doc


                        AGK
                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CRIMINAL APPELLATE JURISDICTION

                             CRIMINAL REVISION APPLICATION NO.454 OF 2022

           Digitally
           signed by
           ATUL
ATUL       GANESH


                        Vinod Pandurang Nigudkar                    ... Applicant
GANESH     KULKARNI
KULKARNI   Date:
           2022.12.21
           16:51:33



                                   V/s.
           +0530




                        The State of Maharashtra & Anr.             ... Respondents


                        Mr. Kuldeep S. Patil, i/by Ms. Saili N. Dhuru for the
                        applicant.
                        Mr. A.R. Patil, APP for respondent no.1/State.



                                                     CORAM : AMIT BORKAR, J.

                                                     DATED    : DECEMBER 21, 2022
                        P.C.:

1. Issue notice to the respondent no.2, returnable on 17th February 2023.

2. Considering the scheme of the provisions of section 138 of the Negotiable Instruments Act, 1881 (hereafter "NI Act", for short) and the submissions made on behalf of the applicant, following order is passed.

3. The direction to pay fine of Rs.2,50,000/- and default sentence to undergo simple imprisonment for a period of two (2) months imposed by order dated 30th November 2022 passed by the learned Disrict Judge-2 & Additional Sessions Judge, Mangaon confirming judgment and order dated 22nd May 2017 passed by the learned Judicial Magistrate First Class, Mahad in SCC No.645

14-revn454-2022.doc

of 2006 is hereby stayed till 21st February 2023, subject to the applicant depositing an amount of Rs.15,000/- in addition to the amount of Rs.1,10,000/- already deposited with the lower Court.

4. It is made clear that in case the applicant fails to deposit the amount of Rs.15,000/- within four (4) weeks from today, the order of stay shall stand vacated forthwith without further reference to the Court.

(AMIT BORKAR, J.)