DADABHAU ARJUN SHELAR Vs. SANJAY TRAMBAK SURYAWANSHI

JUDGEMENT

(1.) Not on board. Mentioned. Taken on the production board.

(2.) Heard Mr. Satyam Nimbalkar, learned counsel for the Applicant and Mr. Arfan Sait, learned APP for the Respondent-State.

(3.) The order dtd. 9/6/2023 records that the Applicant was convicted for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 and was directed to suffer sentence of imprisonment for a period of six months. He was directed to pay fine of Rs.4,50,000.00. Vide order dtd. 15/12/2022, the sentence against the Applicant was suspended on the condition of the Applicant depositing an amount of Rs.1.00 Lakh within a period of four weeks from the date of that order. Said order records that learned Advocate for the Applicant, on instructions from the Applicant's son, had made a statement that the Applicant had already deposited Rs.1,12,000.00 during pendency of the complaint and the appeal; and on instructions of the Applicant's son a further statement was made by learned Advocate for the Applicant that the Applicant would deposit additional amount of Rs.1.00Lakh.