Vilas Dattatray Palujkar vs Yasin Abdul Mujawar And Anr
2022 Latest Caselaw 9729 Bom

                                                              41-REVN-223-2019.doc




               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CRIMINAL APPELLATE JURISDICTION

               INTERIM APPLICATION NO. 2391 OF 2022
                                IN
           CRIMINAL REVISION APPLICATION NO. 223 OF 2019
 Vilas Dattatray Palujkar                               ...Applicant
        Versus
 Yasin Abdul Mujawar                                    ...Respondent
                                       ....
 Mr. Avinash Patil, Advocate for the Applicant in Interim Application.
 Mr. M. B. Deshmukh, Advocate for Respondent in Interim Application.
 Mr. M. G. Patil, APP for the Respondent - State.

                               CORAM      :     PRAKASH D. NAIK, J.

                               DATE       :     23rd SEPTEMBER, 2022.

 PER COURT:

1. This is an application for fixing Criminal Revision Application

No. 223 of 2019 for hearing. The applicant/complainant is aged

about 73 years. The cheque was dishonoured in October, 2012. The

Revision applicant was convicted by the trial Court vide judgment

and order dated 24th July, 2014 and conviction was confirmed by

the Sessions Court on 21st February, 2019.

2. Considering age of the applicant/complainant, the matter be

listed at the bottom of admission board for hearing on 18 th

November, 2022.

3. Interim Application No. 2391 of 2022 stands disposed off

accordingly.

                                                (PRAKASH D. NAIK, J.)

 Kiran Kawre                         1 of 1