Satheesan Kuttappan vs P P Sudhakaran And Another
2023 Latest Caselaw 4420 Bom

                                            1                                    21 revn92.23.odt


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            : NAGPUR BENCH : NAGPUR.

               CRIMINAL REVISION APPLICATION NO. 92 OF 2023
                                      SATHEESAN KUTTAPPAN
                                             VERSUS
                                 P.P.SUDHAKARAN AND ANOTHER
-------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of                         Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
-------------------------------------------------------------------------------------------------------
                          Mr. B. H. Tekam, Advocate for the applicant.
                          Mrs. M. H. Deshmukh, A. P. P. for non-applicant no.2.

                                  CORAM : G. A. SANAP, J.

DATE : APRIL 28, 2023.

1. Heard Mr. B. H. Tekam, learned advocate for the applicant.

2. Issue notice to the non-applicants.

3. Mrs. M. H. Deshmukh, learned Additional Public Prosecutor waives service of notice on behalf of non- applicant no.2/State.

4. In-charge of the concerned police station shall ensure service of notice to non-applicant no.1 within three weeks.

5. Stand over after vacation.

Criminal Application (APPR) No. 138 of 2023 Heard Mr. B. H. Tekam, learned advocate for the applicant.

2. This is an application for suspension of sentence and for grant of bail.

3. Issue notice to the non-applicants.

4. Mrs. M. H. Deshmukh, learned Additional Public

2 21 revn92.23.odt

Prosecutor waives service of notice on behalf of non- applicant no.2/State.

5. In-charge of the concerned police station shall ensure service of notice to non-applicant no.1 within three weeks.

6. In the meantime, the sentence awarded by the learned Judicial Magistrate, First Class, Nagpur on the applicant for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 by the judgment and order dated 17.03.2018 to suffer imprisonment till rising the court and to pay compensation of Rs.80,000/- and in default to suffer SI for one month, which is confirmed by the learned Additional Sessions Judge, Nagpur on 27.03.2023 in appeal, shall remain suspended till the next date.

7. Applicant - Satheesan Kuttappan be released on bail on his furnishing PR bond in the sum of Rs.15,000/- with one surety of the like amount.

8. Bail to be furnished before the trial Court.

9. Stand over after vacation.

JUDGE Diwale