Shri Kapil Suresh Potdukhe vs Shri. Abhay Namdev Sarage
2026 Latest Caselaw 5472 Bom

Citation : 2026 Latest Caselaw 5472 Bom
Judgement Date : 22 May, 2026

[Cites 0, Cited by 0]

Bombay High Court

Shri Kapil Suresh Potdukhe vs Shri. Abhay Namdev Sarage on 22 May, 2026

                                                 1                     16 revn 123.26.odt..odt

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR.

             CRIMINAL APPLICATION (APPR) NO.119 OF 2026 IN
             CRIMINAL REVISION APPLICATION NO.123 OF 2026
                   Shri Kapil Suresh Potdukhe .Vs. Shri Abhay Namdev Sarage
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mr. A.A. Bansode, Advocate for the applicant.

                                  CORAM : NANDESH S. DESHPANDE, J.

DATE : 22.05.2026

By this application the applicant is seeking suspension of sentence and releasing him on bail.

2. This is a revision challenging the order dated 16.04.2026 in Criminal Appeal No.223/2019 passed by learned Adhoc District Judge-2 and Additional Sessions Judge, Amravati. The said appellate judgment confirms the judgment and order of conviction and sentence dated 01.09.2019 passed by Judicial Magistrate First Class, Court No.17, Amravati in S.C.C. 4429/2012.

3. By way of said judgment applicant was convicted and compensation of Rs.4 Lakhs was granted.

4. It is the contention of the learned counsel for the applicant that applicant has already deposited amount of Rs.40,000/- i.e. 20% of the cheque amount before the Appellate Court.

2 16 revn 123.26.odt..odt

5. In that view of the matter, the substantive sentence is suspended subject to condition that applicant shall deposit 40% of the amount of Rs.4 lakhs in this Court within three weeks from today.

6. Applicant be released on bail on his furnishing P.R. bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one solvent surety in the like amount. Bail to be furnished before the trial Court.

7. Application is allowed and disposed of. CRIMINAL REVISION APPLICATION NO.123/ 2026

1. Heard.

2. Issue notice to the non-applicant, returnable on 18.06.2026.

(NANDESH S. DESHPANDE, J.)

manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 22/05/2026 17:58:22