Abdul Akil S/O Abdul Shammi Patel vs Vikas S/O Jageshwar Sirsikar
2016 Latest Caselaw 4295 Bom

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                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             : NAGPUR BENCH : NAGPUR.




                                                                   
                             Criminal Writ Petition No. 82 of 2010

    Abdul Akil S/o Abdul Shammi Patel, 
    Aged about 42 years, Occ. - Business, 




                                                                  
    R/o Parsodi, Umred, Tah Umred, 
    Dist Nagpur.                                                                 .... Petitioner 

            - Versus -




                                                   
    Vikas S/o Jageshwar Sirsikar 
    Aged about 52 years, Occ. - Business/
                               
    Agriculturist, 
    R/o Peth Itwari Umred, Tah Umred, 
    Dist Nagpur.                                                                 .... Respondent
                              
    ----------------------------------------------------------------------------------------------------
    Shri P. R. Puri, Advocate for the petitioner 
    Shri S. B. Ninawe, Advocate for the respondent                                        
      


                                                                CORAM :  S. B. SHUKRE, J.

                                                                DATE     :  29-7-2016.
   



    ORAL ORDER 

Rule. Rule made returnable forthwith. Heard finally with

the consent of the learned counsel appearing for the parties.

2. In view of the change in law subsequent to the judgment

rendered in the case of Dashrath Rupsingh Rathod Vs. State of

Maharashtra reported in (2014) 9 SCC 129 as laid down in the case of

Bridgestone India Private Limited Vs. Inderpal Singh reported in

(2016) 2 SCC 75 holding that the law laid down in the case of

Dashrath Rupsingh Rathod Vs. State of Maharashtra has been

2 jg.wp82.10.odt

statutorily superseded giving territorial jurisdiction to the Court within

whose limits the bank where cheque is deposited for collection is

situated, the writ petition is disposed of.

3. Rule is made absolute in above terms.

4. The petitioner as well as the complainant shall appear

before the trial Court on 8-8-2016.

                                    ig                                        JUDGE
       
                                  
    wasnik
      

                                                  CERTIFICATE 

"I certify that this judgment uploaded is a true and correct copy of

original singed judgment."

Uploaded by : Shri A. Y. Wasnik, P.A. Uploaded on : 1-8-2016