SATISH SUNDER KOTIAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant was convicted and sentenced by the learned Metropolitan Magistrate, 58th Court, Bandra, Mumbai, vide his Judgment and order dtd. 01/01/2018 passed in C.C.No.1013/SS/2016. The Applicant was convicted for commission of offence punishable U/s.138 of the Negotiable Instruments Act, 1881 and was sentenced to suffer S.I. for one month. He was directed to pay compensation of Rs.1.00 lakh, which was the cheque amount, with simple interest @ 6%p.a. from the date of issuance of cheque i.e. 03/06/2013, till the date of the Trial Court's order and in default to suffer S.I. for two months.

(2.) The Applicant challenged that order by way of Criminal Appeal No.499 of 2018 before the Court of Sessions at Greater Mumbai. Learned Additional Sessions Judge, Greater Mumbai dismissed the Appeal vide his Judgment and order dtd. 22/02/2023.

(3.) After dismissal of the Applicant's Appeal, steps were taken to secure his custody. He was arrested on 27/06/2023 and as of today he is in custody.