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Bombay High Court
Inayat Khan Vilayat Khan vs Aditya Anagha Multi State Credit Co ... on 14 May, 2026
1 Cri.Rev.Apl.No.117.2026
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
CRIMINAL APPLICATION (APPR) NO. 117 OF 2026
IN
CRIMINAL REVISION APPLICATION NO. 117 OF 2026
Inayat Khan Vilayat Khan
..VS..
Aditya Anagha Multi-State Credit Co-operative Society Ltd., Nagpur through its
Manager
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. Sanket Bhalerao, Advocate for the applicant/appellant.
CORAM : RAJNISH R. VYAS, J.
DATED : MAY 14, 2026
1. Heard.
2. The original accused has preferred the present application
challenging the Judgment passed by the trial Court as well as the
Appellate Court convicting him for the offence punishable under
Section 138 of the Negotiable Instrument Act, 1881.
3. The learned Counsel Mr. Sanket Bhalerao for the
accused/applicant has submitted that the Trial Court has ordered
the accused to pay compensation amount of Rs.3,08,098/- to the
complainant within 30 days. According to him, the amount of
Rs.61,620/- is already deposited with the Appellate Court. He,
on the instructions taken from the applicant, who is present in
the Court has made a statement that the remaining amount of
Rs.2,46,478/- will be deposited with the Registry of this Court
within a week from today.
4. In view of the statement made by the learned Counsel for
the applicant/accused and considering the fact that the
applicant/accused is present in the Court, thus in deemed
custody, following order is passed :
(i) The sentence imposed by the Judicial Magistrate, First
Class Court No.5, Amravati in Summary Criminal Case
No.2541/2016, on 08.02.2023, shall stand suspended on
depositing amount of Rs.2,46,478/- (Rs. Two Lakh Forty
Six Thousand Four Hundred and Seventy Eight only) with
this Court.
(ii) The applicant/accused be released on furnishing Personal
Bond and Surety Bond of Rs.25,000/-.
(iii) The Registry is directed to accept the amount of
Rs.2,46,478/- (Rs. Two Lakh Forty Six Thousand Four
Hundred and Seventy Eight only) within one week from
today.
(iv) Issue notice to the respondent, returnable on 10.06.2026.
CRIMINAL REVISION APPLICATION NO. 117 OF 2026
1. Issue notice to the respondent, returnable on 10.06.2026.
(RAJNISH R. VYAS, J.)
Kirtak
Signed by: Mr. B.J. Kirtak
Designation: PA To Honourable Judge
Date: 14/05/2026 13:15:35
