Bombay High Court
Ravi S/O Kalyanrao Chavan vs Narayandas Lekhumal Parwani on 4 June, 2019
Author: Manish Pitale
Bench: Manish Pitale
1 cr.a.112.19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
Criminal Revision Application No. 112 of 2019.
Ravi Kalyanrao Chavan
Vs.
Narayandas Lekhumal Parwani
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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.S.Alaspurkar, Advocate for applicant
CORAM : MANISH PITALE, J.
DATED : JUNE 04, 2019 Heard Mr. Alaspurkar, learned counsel for the applicant. By this revision application, the applicant has challenged concurrent orders of conviction passed against him by the two Courts below for offence punishable under Section 138 of the Negotiable Instruments Act. By impugned orders the applicant has been found guilty and he has been directed to pay compensation of Rs.80,000/- under Section 357(3) of the Code of Criminal Procedure and he has been sentenced to suffer simple imprisonment for three months.
2. The main contention of the applicant is that he had issued the cheque in question way back in 2001 towards payment of premium of insurance policy to the respondent, who was a LIC agent. According to the ::: Uploaded on - 04/06/2019 ::: Downloaded on - 05/06/2019 05:30:10 ::: 2 cr.a.112.19.odt applicant, the said cheque was misused in the year 2013 by the respondent in order to falsely claim that offence under Section 138 of N.I. Act had been committed by the applicant.
3. Issue notice returnable in four weeks.
JUDGE MP Deshpande ::: Uploaded on - 04/06/2019 ::: Downloaded on - 05/06/2019 05:30:10 :::