M/S. Vardhaman Electrods Pvt Ltd. ... vs The State Of Maharashtra And Anr
2022 Latest Caselaw 6009 Bom

                      rpa                             1/2               12revn120,121of2018.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION


                               CRIMINAL REVISION APPLICATION NO.120 OF 2018
                                                  WITH
                               CRIMINAL REVISION APPLICATION NO.121 OF 2018


                      M/s.Vardhaman Electrods Pvt. Ltd. And Ors.        .. Applicants
                            Versus
                      State of Maharashtra and Anr.                     .. Respondents

                                                      ......
                      Mr.Mangesh Patel, Advocate for the Applicants.
                      Mr.S.R. Agarkar, APP for the Respondent No.1-State.
                      Mr.Ujjwal Gandhi, Advocate for Respondent No.2.
                                                      ......

                                                CORAM : PRAKASH D. NAIK J.

                                                DATED : JUNE 28, 2022.

                      P.C. :

                                    These revision applications are preferred challenging the

                      judgment of the trial Court convicting the applicants for an offence

                      punishable under Section 138 of the Negotiable Instruments Act, and,

                      the order passed by the appellate Court confrming the judgment of

                      conviction.



                      2             The compensation amount which was awarded by the
         Digitally
         signed by
         RAJESHRI
RAJESHRI PRAKASH      trial Court is in the sum of Rs.5,71,777/- and Rs.2,43,565/-, in each
PRAKASH AHER
AHER     Date:
         2022.06.30
         14:34:47
         +0530
                      complaint.
 rpa                                 2/2                  12revn120,121of2018.doc




3                The entire amount has been deposited by the revision

applicant. The sentence of imprisonment has been suspended by this

Court.


4                Hence, I pass the following order:



                                 :: O R D E R ::

(i) Revision Application Nos.120 of 2018 and 121 of 2018,

stands admitted;

(ii) The respondent-complainant is permitted to prefer an

application for withdrawal of the amount.

(PRAKASH D. NAIK, J.)