Santosh R. Maniyar vs M/S A To Z Steeloys Pvt., Ltd., ...
2022 Latest Caselaw 6038 Bom

                                                                 1 of 2                27.WP.466.2022.doc


                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                           CRIMINAL WRIT PETITION NO.466 OF 2022

                               Santosh R. Maniyar                                      Petitioner
                                     versus
                               M/s.A to Z Steeloys Pvt.Ltd.                            Respondents

                               Mr.Abhijit M. Adagule, Advocate for petitioner.
                               Mr.Arfan Sait, APP, for State.

                                                        CORAM :      PRAKASH D. NAIK, J.

                                                        DATE    :    29th June 2022
                               PC :

1. The petitioner has been convicted for offence u/s.138 of Negotiable Instruments Act. He has been sentenced to suffer simple imprisonment for a period of three months and directed to pay compensation of Rs.7,00,000/- within a period of sixty days vide judgment and order dated 13th March 2020.

2. The petitioner had challenged said judgment of conviction before Sessions Court by preferring Criminal Appeal No.135 of 2020. The Sessions Court by order dated 30 th August 2021 directed the petitioner-accused to deposit Rs.2,00,000/- within two months.

3. The petitioner preferred application seeking extension of time to deposit amount. He relied upon medical case papers in support of his submission that mother of applicant was ailing. The said MANISH Digitally signed by MANISH SURESH application was rejected by order dated 16th November 2021. SURESH THATTE Date: 2022.07.01 THATTE 15:00:54 +0530

4. Learned advocate for petitioner, on instructions, stated that amount of Rs.2,00,000/- directed to be deposited in accordance with 2 of 2 27.WP.466.2022.doc

order dated 30th August 2021 would be deposited before Trial Court within a period of ten days from today. The statement is accepted. The petitioner is permitted to deposit a sum of Rs.2,00,000/- before Trial Court within ten days from today. The petition is disposed off.

(PRAKASH D. NAIK, J.) MST