Bombay High Court
Jagdish Bastimal Mehta vs The State Of Maharashtra on 22 August, 2025
Author: R.N.Laddha
Bench: R.N.Laddha
Digitally
signed by
2025:BHC-AS:36189 CHITRA
CHITRA
SANJAY
SANJAY SONAWANE
SONAWANE Date:
2025.08.22
18:42:24
+0530
Chitra Sonawane 912-IA-2844-25.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
Interim Application No.2844 of 2025
In
Revision Application No.321 of 2025
1. Jagdish Bastimal Mehta
Age: 60 yrs, Occ: Business,
R/at A Wing, Flat No.301,
Shankeshwar Darshan building,
3rd Floor, Anant Ganpta
Pawar Lane, Ghodapdeo, Byculla,
Mumbai-400 0027.
2. Pratik Jagdish Mehta
Age: 36 yrs, Occ: Business,
R/at A Wing, Flat No.301,
Shankeshwar Darshan building,
3rd Floor, Anant Ganpta
Pawar Lane, Ghodapdeo, Byculla,
Mumbai-400 0027 ... Applicants.
Vs.
1. The State of Maharashtra
(Copy to be served upon
Addl.PP, HC of Bombay)
2. Mr Kishormal Bhabumal Jain
Age: 50, Occ: Business,
R./at 35, Krishna Bhawan, First
Carpenter Street, CP Tank, Mumbai
Proprietor of M/s Ashok Metal
Corporation. ... Respondents.
---
Page No. 1 of 4
____________________________________________
22 August 2025
::: Uploaded on - 22/08/2025 ::: Downloaded on - 22/08/2025 23:59:58 :::
Chitra Sonawane 912-IA-2844-25.doc
Mr Niranjan Mundargi a/w Bhavin Gada, Vishal Kale,and
Ganesh Misal for the applicant.
Mr YM Nakhwa, APP for the respondent / State.
---
Coram : R.N.Laddha, J.
Date : 22 August 2025.
P.C. :
Heard Mr Niranjan Mundargi, the learned Counsel
appearing on behalf of the applicants, and Mr YM Nakhwa,
the learned Additional Public Prosecutor representing
respondent No.1/ State.
2. The applicants (accused Nos.1 and 2), vide judgment
and order dated 2 February 2017, passed by the learned
Metropolitan Magistrate, 70th Court, Mazgaon, Mumbai, in
CC No.529/SS/2015, have been convicted for the offence
punishable under Section 138 of the Negotiable Instruments
Act, 1881, and sentenced to suffer simple imprisonment for
six months and pay a fine of Rs.70,00,000/- jointly and
severally, and in default, suffer simple imprisonment for six
months. Aggrieved, the applicants preferred an appeal
bearing No.124 of 2017 before the Sessions Court,
Mumbai. By a judgment and order dated 23 July 2025, the
learned Additional Sessions Judge dismissed the appeal.
____________________________________________
22 August 2025
Chitra Sonawane 912-IA-2844-25.doc
Dissatisfied, the applicants have approached this Court
invoking its revisional jurisdiction, and by the present
application, the applicants seek suspension of sentence and
release on bail, pending hearing and final disposal of the
revision application.
3. The learned Counsel appearing on behalf of the
applicants submits that out of Rs.70,00,000/-, the applicants
have already deposited Rs.10,00,000/- before the trial
Court, and now the applicants are ready to deposit an
additional sum of Rs.25,00,000/- within a period of one
week.
4. Having regard to the nature of the accusations and
considering the short sentence awarded, it is directed that,
pending the hearing and final disposal of the criminal
revision application, the substantive sentence imposed upon
the applicants shall remain suspended. The applicants shall
be released on bail upon executing a Personal Bond of
Rs.25,000/- each, with one or more sureties in the like
amount, subject to the condition that they deposit a sum of
Rs.25,00,000/- before the trial Court within a period of
three weeks from today.
____________________________________________
22 August 2025
Chitra Sonawane 912-IA-2844-25.doc
5. The interim application stands disposed of accordingly.
[R. N. Laddha, J.]
____________________________________________
22 August 2025
