Laxman Ramchandra Aatpadkar vs State Of Maharashtra And Anr
2024 Latest Caselaw 1041 Bom

Bombay High Court

Laxman Ramchandra Aatpadkar vs State Of Maharashtra And Anr on 16 January, 2024

Author: Prakash D. Naik

Bench: Prakash D. Naik

                                                         34-REVN-422-2022.doc

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                          CRIMINAL APPELLATE JURISDICTION

               CRIMINAL REVISION APPLICATION NO. 422 OF 2022

Laxman Ramchandra Aatpadkar                       ...Applicant
      Versus
State Of Maharashtra And Anr                      ...Respondents


Mr. Vaibhav V. Ugle Advocate for Applicant.
Mr. Y. Y. Dabake, APP for Respondent-State.



                                        CORAM : PRAKASH D. NAIK, J.

DATE : 16th JANUARY, 2024

P.C.:-

1. The applicant is aggrieved by Judgment and Order dated 7 th

September 2022 passed by learned Additional Sessions Judge, Malshiras in

Criminal Appeal No.1 of 2018 acquitting the respondent for offence under

Section 138 of Negotiable Instruments Act by allowing the appeal preferred

by said respondent.

2. Learned Advocate for applicant submitted that, in accordance with

section 378(4) of Cr.P.C., the applicant was required to prefer appeal

challenging the judgment of acquittal. Revision Application was filed within

a period of one months from the date of judgment of the Appellate Court.

The applicant may be permitted to convert this Revision Application into

Appeal under Section 378(4) of Cr.P.C.

34-REVN-422-2022.doc

3. In this circumstances, applicant is permitted to convert this Revision

Application into Appeal under Section 378(4) of Cr.P.C. Two weeks time

granted to amend the application pursuant to amendment, the matter be

listed before appropriate Court.

(PRAKASH D. NAIK, J.)