Gajanan Trimbak Patil vs Agro Nutrients Pvt. Ltd. Thr. ...
2022 Latest Caselaw 7326 Bom

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

                   CRIMINAL REVISION APPLIATION NO. 171 OF 2022
                                 GAJANAN TRIMBAK PATIL
                                        VERSUS
                          AGRO NUTRIENTS PVT. LTD. AND ANOTHER
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Office Notes, Office Memoranda of                         Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Ms. Astha R. Sharma, Advocate for the applicant.
                          Ms. Hemlata N. Jaipurkar, A. P. P. for respondent no.2/State

                                  CORAM : G. A. SANAP, J.

DATE : JULY 28, 2022.

1. This revision application has been filed against the judgment and order dated 05.01.2022, passed by the learned Sessions Judge, Amravati, in Criminal Appeal No. 39 of 2012, whereby the learned Sessions Judge was pleased to dismiss the appeal filed by the appellant against his conviction and sentence of six months and payment of compensation of Rs.5,00,000/- in Summary Criminal Case No. 149/2000 for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881.

2. The impugned order would show that on the date of the order, the appellant was absent. A direction has been issued by the learned Sessions Judge to the trial Court to take steps to ensure compliance of the order of conviction and sentence.

                          3.      Today, the appellant is absent.                He has also not
                          deposited the entire amount of compensation.                         If the
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appellant fails to appear before this Court on the next date, then appropriate order as to issuance of non-bailable warrant, would be passed.

4. Stand over to 10.08.2022.

JUDGE Diwale

Digitally signed byPARAG PRABHAKARRAO DIWALE Signing Date:28.07.2022 18:55