Shishir Jayantilal Sethia vs State Of Maharashtra
2024 Latest Caselaw 538 Bom

Bombay High Court

Shishir Jayantilal Sethia vs State Of Maharashtra on 10 January, 2024

Author: Prakash D. Naik

Bench: Prakash D. Naik

2024:BHC-AS:1155

                                                                   11-IA-103-2024-REVN(ST)-742-2024 (copy).doc




                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CRIMINAL APPELLATE JURISDICTION

                                   INTERIM APPLICATION NO.103 OF 2024
                                                   IN
                            CRIMINAL REVISION APPLICATION(ST) NO. 742 OF 2024

                    Shishir Jayantilal Sethia                                     ...Applicant

                              Versus

                    The State of Maharashtra & Anr.                               ...Respondents

                                                            ....
                    Mr. Santosh S.K. a/w Ms. Akshada Pasi, Advocate for the Applicant.
                    Mr. Rahul Chaubey for Respondent No.2.
                    Mr. S.R. Agarkar, APP for the Respondent No.1 - State.

                                                            ....

                                              CORAM   :        PRAKASH D. NAIK, J.

                                              DATE    :        10th JANUARY, 2024.

                    P.C.:

1. This is an application for condonation of delay in preferring

Revision application challenging the Judgment of conviction. The

applicant has been convicted for an offence under Section 138 of

the Negotiable Instruments Act vide Judgment and order dated 20 th

March 2021 passed by the Court of learned Metropolitan

Magistrate, Mazgaon (Sewree), Mumbai and sentenced to suffer

simple imprisonment for three months and to pay compensation of

Rs.13,00,000/-.

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11-IA-103-2024-REVN(ST)-742-2024 (copy).doc

2. The appeal preferred by the applicant has been dismissed

vide order dated 02nd August, 2023. The applicant is taken in

custody on 02nd January 2024. It is submitted that the parties have

settled the disputes.

3. Considering the aforesaid circumstances, the delay in

preferring the Criminal Revision Application is condoned. Interim

Application is disposed off.

                                                  (PRAKASH D. NAIK, J.)




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