ANIL DAGADU PHALE Vs. DNYANDEV DATTATRAY PATIL

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By this application, the applicant seeks suspension of his sentence and enlargement on bail.

(3.) The applicant vide Judgment and Order dated 10 th October, 2017, passed by the learned 21 st Judicial Magistrate, First Class, Shivajinagar, Pune, in S. C. C. No. 409560 of 2015, has been convicted for the offence punishable under Section 138 of the Negotiable Instruments Act, till rising of the Court. The applicant has also been directed to pay compensation of Rs. 7,00,000/-, in default to suffer further simple imprisonment for six months. The said Judgment and Order of conviction and sentence was confirmed by the Appellate Court i.e. by the Learned Sessions Judge, Pune, vide Judgment and Order dated 22nd February, 2022 passed in Criminal Appeal No. 552 of 2017.