LAWS(BOM)-2022-11-127

SANDEEP HARISCHANDRAS MAINKAR Vs. STATE

Decided On November 29, 2022
Sandeep Harischandras Mainkar Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Heard Ms. Collasso, learned Counsel for the petitioner and Mr. S.G. Bhobe, learned Public Prosecutor for the Respondent - State.

(2.) Rule. With the consent of the parties, the Rule is made returnable forthwith.

(3.) The petitioner was convicted by judgment and Order dtd. 31/10/2019 for an offence under Sec. 138 of the Negotiable Instrument Act (N.I. Act, for short) and sentenced to undergo imprisonment till the rising of the Court and to pay a fine of â " 65,000/-(Rupees Sixty Five Thousand Only) and in default to undergo simple imprisonment of 120 days.