Mohan Anandrao Chavan vs Shilvant Krushnaji Chavan And Anr
2022 Latest Caselaw 11699 Bom

 Y.S.Patil
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                                                           20-REVN-116-2022 .doc

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

         CRIMINAL REVISION APPLICATION. NO. 116 OF 2022
                             WITH
              INTERIM APPLICATION NO. 770 OF 2022

 Mohan Anandrao Chavan                                 ...Applicant
       Versus
 Shilvant Krushnaji Chavan And Anr                     ...Respondents

 Mr. Paras Yadav for the Applicant.
 Mr. A.R. Patil APP for the respondent/State.


                               CORAM : AMIT BORKAR, J.

DATED : 16th NOVEMBER, 2022

P.C.:

1. The Applicant has been convicted in proceeding under Section 138 of Negotiable Instruments Act,1881 and has been directed to pay compensation of Rs.5 lakh. Appeal against said Judgment has been dismissed. The applicant has, therefore, challenged the order of Appellate Court by present Revision Application.

2. On 13th June 2022, this Court suspended the sentence and directed the applicant to be released on furnishing P.R. bond of Rs. 15,000/-. The applicant was directed to deposit the amount of Rs. 2,00,000/- towards compensation within six weeks. By order dated 24th August 2022, period to deposit the amount was

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20-REVN-116-2022 .doc

extended for two weeks as a last chance. It was made clear that no further extension shall be granted.

3. Learned Advocate for the applicant has placed on record a communication issued by the Advocate to the applicant reminding him to deposit amount of Rs.2,00,000/-. Inspite of the said fact, the applicant has not deposited the amount nor has sought extension.

4. In that view of the matter, order dated 13 th June 2022, suspending the sentence is recalled.

5. Stand over to 15th December 2022.

(AMIT BORKAR, J.)