M/S. Robosoft Solution Pvt. Ltd. And Anr vs M/S. Flash Electronics (India) Pvt. ...
2026 Latest Caselaw 731 Bom

Bombay High Court

M/S. Robosoft Solution Pvt. Ltd. And Anr vs M/S. Flash Electronics (India) Pvt. ... on 21 January, 2026

Author: R.N. Laddha

Bench: R.N. Laddha

SMITA       Digitally signed by SMITA
            JOHNSON GONSALVES
JOHNSON     Date: 2026.01.22
GONSALVES   00:56:41 +0530




                                        sg                                                                                            40.revn641-09.docx


                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CRIMINAL APPELLATE JURISDICTION

                                                  Criminal Revision Application No.641 of 2009

                         M/s. Robosoft Solution Pvt. Ltd. And Anr                                                                ... Applicants
                                             versus
                         M/s. Flash Electronics (India) Pvt. Ltd. And Anr ... Respondents

                                                                                            ----
                         None for the applicants.
                         None for respondent No.1.
                         Ms MR Tidke, APP, for respondent No.2/ State.
                                                     ----
                                                                                                                   Coram: R.N. Laddha, J.

Date: 21 January 2026.

P.C.:

. The present criminal revision application has been filed by the applicant, who is original accused, against the judgment and order dated 18 August 2009 passed by the Additional Sessions Judge, Pune in Criminal Appeal No.614 of 2007 and the judgement and order dated 17 November 2007 passed by the learned Judicial Magistrate, First Class, Pune in SCC No.565 of 2007, whereby the applicant/accused came to be convicted for the offence punishable under Section 138 of the Negotiable Instruments Act.

__________________________________________________

21 January 2026

sg 40.revn641-09.docx

2. Today, when the matter is called out, none present for the applicants and respondent No.1.

3. As the matter has not been listed since the year 2010, this Court deems it appropriate to issue notices to the applicants and respondent No.1.

4. Stand over to 6 February 2026.

(R.N. Laddha, J.)

__________________________________________________

21 January 2026