Bombay High Court
Bhausaheb Bhajangrao Dhavale vs The State Of Maharashtra And Another on 17 October, 2022
Author: S.G. Mehare
Bench: S.G. Mehare
53-appln-3540-2022.odt
(1)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPLICATION NO.3540 OF 2022
IN REVN/179/2022
BHAUSAHEB BHAJANGRAO DHAVALE
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
...
Advocate for Applicant : Mr. A.B. Jagtap
APP for Respondent/State : Mr. K.S. Patil
Advocate for Respondent No.2 : Mr. B.P. Pande
CORAM : S.G. MEHARE, J.
DATED : 17th OCTOBER, 2022
PER COURT:-
1. The applicant-respondent filed this application for
releasing the amount of Rs.40,000/-.
2. Learned counsel for the original petitioner opposed this
application contending that the applicant has a good chance of
success. The mediation is in progress.
3. It is not in dispute that as per the direction of this Court,
the petitioner has deposited Rs.40,000/-. The petitioner has
challenged the judgment and order passed under Section 138 of the
Negotiable Instruments Act. The Court held the petitioner guilty for
the said offence and determined the liability. Therefore, the amount
claimed by the applicant may be released on undertaking. Hence, the
following order :
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53-appln-3540-2022.odt
(2)
ORDER
I) The application is allowed. II) The office is directed to release Rs.40,000/- along with
interest, if that amount is deposited in bank on the undertaking that he would redeposit the amount received by him within two weeks if the judgment is reversed.
(S.G. MEHARE, J.) Mujaheed// ::: Uploaded on - 18/10/2022 ::: Downloaded on - 19/10/2022 18:42:08 :::