Prabhudas Gangaram Ranglani vs Bhaichand Hirachand Raisony ...
2023 Latest Caselaw 444 Bom

                                1                    955-Cri.Rev.Appln.9-23.odt



             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

          955 CRIMINAL REVISION APPLICATION NO.9 OF 2023
               WITH APPLN/147/2023 IN REVN/9/2023

                PRABHUDAS GANGARAM RANGLANI
                            VERSUS
      BHAICHAND HIRACHAND RAISONY MULTI STATE CRE. CO-
      OP. SOCIETY LTD, JALGAON THR SUNIL G. PATIL AND ANR

                                      ...
                  Advocate for Applicant : Mr. Talhar Ajay G.
                 APP for Respondent-State : Mr. S. B. Narwade.
                                      ...

                                CORAM :      S. G. MEHARE, J.

                                DATE :       11.01.2023

     PER COURT :-

1. Heard the learned counsel for the applicant.

2. The order passed by the learned Appellate Court reveals

that the accused remained absent on the date of the

pronouncement of the judgment. It is a disobedience of the

orders of the Court of Law. Learned Ad-hoc Additional

Sessions Judge-3, Jalgaon, therefore, directed him to surrender

before the JMFC, Jalgaon (Court No.2) on 11.01.2023 and

directed the learned JMFC, Jalgaon (Court No.2) to issue

conviction warrant against the accused after his arrest. There

are two concurrent judgments against the applicant. The

2 955-Cri.Rev.Appln.9-23.odt

complaint was registered in the year 2005. Complainant is the

Co-operative Pat Sanstha.

3. In view of the fact, issue notice to the respondents,

before passing any order regarding suspension of sentence till

their appearance.

4. Learned APP waives service of notice for respondent-

State.

5. Stand over to 25.01.2023.

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

vmk/-