Rajendra Ratilal Chasiya vs Vilas Sitaram Karpe And Anr
2023 Latest Caselaw 3184 Bom

                                          67-ia4544-2022 in revn506-2022.doc


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

          INTERIM APPLICATION NO.4544 OF 2022
                           IN
      CRIMINAL REVISION APPLICATION NO.506 OF 2022


 Rajendra Ratilal Chasiya                      ... Applicant
             V/s.
 Vilas Sitaram Karpe & Anr.                    ... Respondents


 Mr. Pankaj D. Purway with Ms. Ketaki Asgaonkar for
 the applicant.
 Ms. M.R. Tidke, APP for respondent no.2/State.



                               CORAM : AMIT BORKAR, J.

                               DATED     : MARCH 29, 2023
 P.C.:

1. The criminal revision application is filed against an order of conviction and sentence under section 138 of the Negotiable Instruments Act, 1881. According to the applicant, he has deposited amount of Rs.1,12,500/- with the District Court. He is ready to deposit remaining amount within three weeks from today.

2. Considering the statement, the sentence imposed by the judgment and order dated 3rd November 2015 passed by learned Judicial Magistrate First Class, Pune in S.C.C. No.1823 of 2010 confirmed by the Additional Sessions Judge, Pune by order dated 5th August 2022 in Criminal Appeal No.607 of 2015 is suspended till 26th April 2023.

67-ia4544-2022 in revn506-2022.doc

3. Stand over to 26th April 2023.

(AMIT BORKAR, J.)