Abbasali Ibrahim Jamadar vs Mohammad Husen Ahmad Jamadar And ...
2022 Latest Caselaw 5713 Bom

                                                                                         6-REVN-489-2017.doc




                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CRIMINAL APPELLATE JURISDICTION

                                                INTERIM APPLICATION NO.432 OF 2020
                                                                IN
                                           CRIMINAL REVISION APPLICATION NO. 489 OF 2017

                              Mohammad Husen Ahmad Jamadar                          ...Applicant/
                                                                                       Complainant
                              IN THE MATTER BETWEEN :-

                              Abbasali Ibrahim Jamadar                              ...Applicant
                                   Versus
                              Mohammad Husen Ahmad Jamadar And Anr..                ...Respondents
                                                         ....
                              Mr. Ranjit Patil, Advocate for the Applicant.
                              Mr. A. D. Kamkhedkar, APP for the Respondent - State.


                                                     CORAM       :        PRAKASH D. NAIK, J.
                                                     DATE        :        22nd JUNE, 2022.

                              PER COURT:

                              1.          This is an application for withdrawal of the amount of

                              Rs.1,10,000/- deposited by the Respondent No.1. The Respondent

                              No.1 has preferred Criminal Revision Application No.489 of 2017

                              challenging the judgment of conviction under Section 138 of

                              Negotiable Instruments Act and the judgment passed by the

                              appellate Court confirming the trial Court's judgment of conviction.

                              2.          Learned counsel for the applicant/complainant submits that

                              the Respondent No.1/Revision applicant has deposited the amount

                              of Rs.85,000/- in this Court and Rs.25,000/- before the Court of
           Digitally signed
           by SAJAKALI
SAJAKALI   LIYAKAT
LIYAKAT
           JAMADAR
           Date:
                              Sajakali Jamadar                       1 of 2
JAMADAR    2022.06.23
           10:53:24
           +0530
                                                             6-REVN-489-2017.doc




Sessions at Sangli, during the pendency of Criminal Appeal No.100

of 2016. The aforesaid amount of Rs.1,10,000/- may be permitted

to be withdrawn by the applicant/complainant.

3.          Considering the fact that amount was deposited on account

of conviction of the Respondent No.1/Revision applicant, the

aforesaid amount can be allowed to be withdrawn by the

applicant/complainant.

                                    ORDER

i. The applicant/complainant is permitted to withdraw

the amount of Rs.1,10,000/- deposited by the Respondent

No.1/Revision applicant before this Court and concerned

Sessions Court.

ii. Interim Application No.432 of 2020 is disposed of

accordingly.

iii. Criminal Revision Application No.489 of 2017 be listed

in due course.

                                           (PRAKASH D. NAIK, J.)




Sajakali Jamadar                      2 of 2