MADHUBHAI GANDABHAI PATEL Vs. PATEL AMBARAM SHIVRAJ

JUDGEMENT

(1.) - The Criminal Revision Application Nos. 273/2015; 274/2015 & 275/2015 challenges the impugned judgment and orders of conviction and sentence passed by the learned Addl. Sessions Judge, Gandhinagar in Criminal Appeals No. 49/2012; 1 of 2013; 15 of 2013, all dated 5th June 2015 confirming the judgment and order of conviction and sentence under Sec. 138 of the Negotiable Instruments Act passed by the learned JMFC, Mansa in Criminal Case Nos. 4/2003 dated 1st Nov. 2012; 3/2003 dated 20th Dec. 2012 and 753/2002 dated 24th Jan. 2013. While confirming the order of conviction and sentence, the learned Addl. Sessions Judge, Gandhinagar was pleased to cancel the bail bond of the applicant-revisionist and the applicant is taken in judicial custody.

(2.) Whereas, Criminal Misc. Applications No. 10948 of 2015; 10955 of 2015 and 10959 of 2015 are moved by the applicant-convict for grant of regular bail.

(3.) And whereas, Criminal Revision Application Nos. 282/2015; 283/2015 & 284/2015 are moved by the original complainant for enhancing the sentence and for grant of compensation to the applicant.