Mohan Anandrao Chavan vs Shilvant Krushnaji Chavan And Anr
2024 Latest Caselaw 899 Bom

Bombay High Court

Mohan Anandrao Chavan vs Shilvant Krushnaji Chavan And Anr on 15 January, 2024

Author: Prakash D. Naik

Bench: Prakash D. Naik

                                                               4-REVN-116-2022.doc




              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION

            CRIMINAL REVISION APPLICATION NO. 116 OF 2022
                               WITH
                 INTERIM APPLICATION NO.770 OF 2022

 Mohan Anandrao Chavan                                  ... Applicant
       Versus
 Shilvant Krushnaji Chavan And Anr.                     ...Respondents

                               WITH
                INTERIM APPLICATION NO.3644 OF 2022
                                 IN
            CRIMINAL REVISION APPLICATION NO. 116 OF 2022

 Shilvant Krushnaji Chavan                              ... Applicant
       Versus
 Mohan Anandrao Chavan And Anr.                         ...Respondents
                               ....
 Mr. Paras Yadav, Advocate for the Applicant in Revision Application.
 Mr. Gaurav Nankar i/by Mr. Aditya Raktade for Respondent No.1 in
 Revision Application and applicant in Interim Application
 No.3644/2022.
 Mr. Y. Y. Dabake, APP for the Respondent No.2 - State.

                                         ....
                           CORAM   :      PRAKASH D. NAIK, J.

                           DATE    :      15th JANUARY, 2024.
 P.C.:

1. The Applicant has been convicted for offence under Section

138 of Negotiable Instruments Act,1881 and directed to pay

compensation of Rs.5,00,000/-. The Appeal against said Judgment

has been dismissed.

2. On 13th June 2022, this Court suspended the sentence and

Sajakali Jamadar 1 of 2

4-REVN-116-2022.doc

directed the applicant to be released on furnishing P.R. bond of Rs.

15,000/-. The applicant was directed to deposit the amount of Rs.

2,00,000/- towards compensation within six weeks. By order dated

24th August 2022, period to deposit the amount was extended for

two weeks as a last chance. It was made clear that no further

extension shall be granted.

3. Vide order dated 16th November, 2022, the order dated 13 th

June, 2022 suspending the sentence was recalled. Thereafter, the

application was listed before this Court and it was adjourned on

several occasions. The applicant has not complied the order dated

13th June 2022. The amount stipulated in that order has not been

deposited. Although the order suspending sentence is recalled,

apparently the applicant is at liberty.

4. The trial Court is directed to issue conviction warrant against

the applicant for undergoing sentence. The concerned police

station shall take appropriate steps for execution of conviction

warrant.

5. Stand over to 12th February, 2024.

                                                 (PRAKASH D. NAIK, J.)




 Sajakali Jamadar                     2 of 2