Bombay High Court
Gajanan Trimbak Patil vs Agro Nutrients Pvt. Ltd Thr. Director ... on 28 July, 2022
Author: G. A. Sanap
Bench: G. A. Sanap
1 35 revn173.22.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
: NAGPUR BENCH : NAGPUR.
CRIMINAL REVISION APPLIATION NO. 173 OF 2022
GAJANAN TRIMBAK PATIL
VERSUS
AGRO NUTRIENTS PVT. LTD. AND ANOTHER
-------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
------------------------------------------------------------------------------------------------------
Ms. Astha R. Sharma, Advocate for the applicant.
Ms. Hemlata N. Jaipurkar, A. P. P. for respondent no.2/State
CORAM : G. A. SANAP, J.
DATE : JULY 28, 2022.
1. This revision application has been filed against the judgment and order dated 05.01.2022, passed by the learned Sessions Judge, Amravati in Criminal Appeal No. 38/2012 whereby the learned Sessions Judge was pleased to dismiss the appeal filed by the appellant against his conviction and sentence of six months and payment of compensation Rs.5,00,000/- to the complainant, in Summary Criminal Case No. 291/2000 for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881.
2. The impugned order would show that on the date of the order, the appellant was absent. A direction has been issued by the learned Sessions Judge to the trial Court to take steps to ensure compliance of the order of conviction and sentence.
3. Today, the appellant is absent. He has also not 2 35 revn173.22.odt deposited the entire amount of compensation. If the appellant fails to appear before this Court on the next date, then appropriate order as to issuance of non-bailable warrant, would be passed.
4. Stand over to 10.08.2022.
JUDGE Diwale Digitally signed byPARAG PRABHAKARRAO DIWALE Signing Date:28.07.2022 18:55