Aakash Raman Bachhav vs State Of Maharashtra
2023 Latest Caselaw 12075 Bom

Bombay High Court

Aakash Raman Bachhav vs State Of Maharashtra on 4 December, 2023

Author: Prithviraj K. Chavan

Bench: Prithviraj K. Chavan

                                                     11-2453-2023-IA=.doc



Uday S. Jagtap


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CRIMINAL APPELLATE JURISDICTION

            INTERIM APPLICATION NO. 2453 OF 2023
                             IN
        CRIMINAL REVISION APPLICATION NO. 135 OF 2023

Aakash Raman Bachhav                                .. Applicant
      Vs.
State of Maharashtra & Ors.                         .. Respondents

                                .....
Mr. Jay Salunke i/b Swapna P. Kode for the applicant
Ms. G.P. Mulekar, APP for the respondent - State
Mr. Dinesh Adsule a/w Raunak Jain for respondent nos. 2 and 3
                                .....

                               CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 4th DECEMBER, 2023 P.C.

1. Mr. Salunke, holding for Ms. Kode seeks an adjournment as

advocate on record is not available.

2. Learned Counsel for the respondent - wife invites my

attention to an order passed by this Court on 2 nd June, 2023 by

which the applicant undertook to deposit Rs.18 lakhs within six

weeks from that date.

3. Learned Counsel for the respondents submits that he has no

1 of 2

11-2453-2023-IA=.doc

instructions as regards deposit of the aforesaid amount by the

applicant.

4. This Court, in view of the aforesaid undertaking, stayed the

impugned order passed by the Additional Sessions Court, Nashik

dated 7th January, 2023 till the next date i.e. for a period of six

weeks.

5. Since the applicant - respondent has not deposited the

amount, stay granted to the impugned judgment and order dated

7th January 2023 stands vacated.

6. Liberty to the respondent - wife to proceed further in

accordance with law to recover the arrears of amount by

approaching the concerned Court.

7. List on 15th December 2023.

8. Liberty to the respondents to withdraw the amount deposited

by the applicant.

(PRITHVIRAJ K. CHAVAN, J.)

2 of 2