RAJENDRA SADASHIV CHANDRACHUD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Not on Board. Mentioned. Taken on Production Board.

(2.) Considering the fact that the trial Court has convicted the applicant under Sec. 138 of the Negotiable Instruments Act, which Judgment and Order of conviction and sentence has been confrmed by the Appellate Court, learned Counsel for the applicant to take instructions and fle an affdavit-cum- undertaking of the applicant how the balance amount of Rs.2,42,00,000.00 would be deposited in the Registry of this Court.

(3.) Be that as it may, after the said deposit of Rs.10,00,000.00 is made, further orders will be passed with respect to deposit of the balance amount.