Sunil Sahebrao Sawane vs State Of Maharashtra And Anr
2023 Latest Caselaw 2631 Bom

                                                             6-revn522-2022 with ia4574-2022.doc


                      AGK
                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION

                           CRIMINAL REVISION APPLICATION NO.522 OF 2022
                                              WITH
                               INTERIM APPLICATION NO.4574 OF 2022
         Digitally
         signed by
         ATUL
ATUL     GANESH
GANESH   KULKARNI
KULKARNI Date:
         2023.03.17
         16:10:30



                      Sunil Sahebrao Sawane                        ... Applicant
         +0530




                                 V/s.
                      The State of Maharashtra & Anr.              ... Respondents


                      Mr. Abhishek Kulkarni for the applicant.
                      Mr. M.G. Patil, APP for respondent no.1/State.



                                                  CORAM : AMIT BORKAR, J.

                                                  DATED      : MARCH 17, 2023
                      P.C.:

1. According to the learned advocate for the applicant, the complainant has disputed receipt of the amount. According to him, the amount is paid to the different company. According to him, the amount of cheque was not credited to his account and, therefore, he is not liable for it. According to him, the cheque was issued as a security.

2. Issue notice to the respondent no.2, returnable on 28th April 2023.

3. The sentence imposed by the Judicial Magistrate First Class, Pune by judgment and order dated 27th April 2018 in SCC No.23840 of 2018 confirmed by the Additional Sessions Judge,

6-revn522-2022 with ia4574-2022.doc

Pune by judgment and order dated 25th August 2022 in Criminal Appeal No.368 of 2019 is suspended, subject to deposit of amount of Rs.3 lakh within six weeks from today.

4. It is made clear that if the applicant fails to deposit the amount, the interim relief shall stand vacated without further reference to the Court.

(AMIT BORKAR, J.)