Devidas Mansing Rathod vs The State Of Maharashtra And ...
2023 Latest Caselaw 3462 Bom

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY BENCH
                       AT AURANGABAD
          962 CRIMINAL REVISION APPLICATION NO.11 OF 2023
                    DEVIDAS MANSING RATHOD
                              VERSUS
           THE STATE OF MAHARASHTRA AND ANOTHER
                                 ...
             Advocate for Applicant : Mr. Shinde Ram S.
            APP for Respondent-State : Mr. S. B. Narwade.
            Advocate for Respondent No.2 : Mr. P. V. Gole.
                                 ...
                           CORAM : S. G. MEHARE, J.

DATE : 06.04.2023 PER COURT :-

1. The applicant was convicted for the offence punishable

under Section 138 of the N.I.Act. The applicant has deposited

Rs.1,60,000/- in this Court and Rs.40,000/- before the

subordinate Appellate Court.

2. Leave granted to respondent No.2 to withdraw the said

amount on the undertaking that he would return the money

within two weeks from the date of the judgment, if reversed by

this Court. For the amount of Rs.40,000/-, he may apply before

the subordinate Court.

3. List the matter in due course.

(S. G. MEHARE, J.) ...

vmk/-