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Bombay High Court

Satish P. Bhatt And Anr vs The State Of Maharashtra And Anr on 23 July, 2019

Author: A.S. Gadkari

Bench: A.S. Gadkari

osk                                                                         38-appr-244-2019.odt



              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION

                 CRIMINAL APPLICATION NO. 244 OF 2019
                                 IN
             CRIMINAL REVISION APPLICATION NO. 79 OF 2014

Satish P. Bhatt & Anr.                                    ...        Applicants
            V/s.
The State of Maharashtra & Anr.                           ...        Respondents

                                WITH
                 CRIMINAL APPLICATION NO. 298 OF 2019
                                 IN
             CRIMINAL REVISION APPLICATION NO. 79 OF 2014

Vishwanath R. Nayak                                       ...        Applicants
           V/s.
The State of Maharashtra & Anr.                           ...        Respondents


                                              -----

Mr.U.R. Agandsurve for Applicant in APPR/244/2019.
Mr.Ratnesh Mishra i/b. Law Joris for Applicant in APPR/298/2019.
Mr.R.M Pethe, APP for Respondent No.1-State.
Mr.Yashpal Thakur i/b. PKA Associates for Respondent No.2.


                                     CORAM : A.S. GADKARI, J.
                                     DATE    : 23rd July 2019.

P.C. :

1]               The record indicates that the applicants have failed to

honour their solemn statement made before this Court on 20 th March 1/2 ::: Uploaded on - 24/07/2019 ::: Downloaded on - 25/07/2019 01:25:49 ::: osk 38-appr-244-2019.odt 2019 and till today have not paid the amount of compensation to the complainant despite granting extension of time in that behalf.

It clearly appears from the record that the applicants are not serious enough in complying with their statement. 2] In view of para No.3 of Order dated 20 th March 2019 passed by this Court, the suspension of sentence and bail granted to the applicants needs to be cancelled and is, accordingly, cancelled forthwith. 3] The learned Metropolitan Magistrate, 58th Court, Bandra, Mumbai, who had conducted the Criminal Case Nos.3726/SS/2007, 3727/SS/2007 and 3728/SS/2007 is hereby directed to issue conviction warrant against the applicants in furtherance of the Orders of conviction passed by it.

4] The concerned Magistrate is further directed to submit its report to this Court about execution of the said conviction warrants within a period of four weeks from today.

5]               Stand over to 27th August 2019.



                                              [A.S. GADKARI, J.]




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