M/S. Bhadra Products And Anr vs Chandri Paper And Allied Products Pvt. ...
2024 Latest Caselaw 676 Bom

Bombay High Court

M/S. Bhadra Products And Anr vs Chandri Paper And Allied Products Pvt. ... on 11 January, 2024

Author: Prakash D. Naik

Bench: Prakash D. Naik

                                                                                         19-REVN-196-2020.doc




                                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  CRIMINAL APPELLATE JURISDICTION

                                       CRIMINAL REVISION APPLICATION NO. 196 OF 2020
                                                          WITH
                                           INTERIM APPLICATION NO.1249 OF 2020
                                                          WITH
                                           INTERIM APPLICATION NO. 1250 OF 2020

                              M/s. Bhadra Products And Anr.                        ...Applicants
                                    Versus
                              Chandri Paper And Allied Products And Anr.            ...Respondents
                                                               ....
                              Mr. Amar Nagi, Advocate for the Applicants.
                              None for Respondent No.1.
                              Mr. Arfan Sait, APP for Respondent-State.
                                                                   ....
                                                                CORAM      : PRAKASH D. NAIK, J.

                                                                DATE       : 11th JANUARY, 2024.

                              P.C.:

1. None appears for Respondent No.1. Although the notice

is served upon Respondent No.1.

SUNNY by SUNNY ANKUSHRAO ANKUSHRAO THOTE

2. The Applicant has been convicted for offence under THOTE Date:

2024.01.15 14:56:24 +0530

Section 138 of Negotiable Instruments Act, vide Judgment and

Order dated 11th August, 2016 passed by learned Metropolitan

Magistrate, 33rd Court, Ballard Pier, Mumbai and sentenced to

suffer simple imprisonment for one month and pay compensation

of Rs.6,00,000/-. The appeal preferred by the Applicant was

dismissed by the Sessions Court vide Judgment and Order dated

Sunny Thote 1 of 2

19-REVN-196-2020.doc

10th February, 2020. In view of Appeal preferred by complainant,

the Appellate Court has enhanced the compensation to

Rs.12,00,000/-.

3. The learned Advocate for the Applicant on instructions

submitted that the Applicant has so far deposited an amount of

Rs.2,00,000/- and the Applicant would deposit further amount of

Rs.2,00,000/- within a period of eight weeks.

4. The Applicant is permitted to deposit the amount of

Rs.2,00,000/- in this Court within a period of eight weeks. In the

meantime, the operation of Judgment and Order dated 11 th

August, 2016 passed by learned Metropolitan Magistrate, 33 rd

Court, Ballard Pier, Mumbai and confirmed by Sessions Court for

Greater Bombay at Mumbai is stayed and the substantive sentence

of imprisonment is suspended. The Applicant is directed to be

released on bail on executing P.R. Bond in the sum of Rs.20,000/-

with one or more sureties in the like amount.

5. Stand over to 4th March, 2024.

                                                  (PRAKASH D. NAIK, J.)




 Sunny Thote                           2 of 2