Urvil Akshaya Jani vs The State Of Maharashtra And Anr
2021 Latest Caselaw 17468 Bom

                      38.APL-660, 661, 664, 663, 665, 667, 669, 673, 675, 662 & 656-2021.doc




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION

             Criminal Application (APL)                No. 660 / 2021
                             Alongwith
             Criminal Application (APL)                No.    661    /   2021
             Criminal Application (APL)                No.    664    /   2021
             Criminal Application (APL)                No.    663    /   2021
             Criminal Application (APL)                No.    665    /   2021
             Criminal Application (APL)                No.    667    /   2021
             Criminal Application (APL)                No.    669    /   2021
             Criminal Application (APL)                No.    673    /   2021
             Criminal Application (APL)                No.    675    /   2021
             Criminal Application (APL)                No.    662    /   2021
             Criminal Application (APL)                No.    656    /   2021

   Urvil Akshaya Jani                                             ..     Applicant

                  Versus.
   The State of Maharashtra and Anr.                              ..     Respondents


                                        ****

Mr. Akshay Patil i/by Mr. Akshay Vijay Kamble, Advocate for the Applicant.

Mr. M.G. Shukla, Advocate for Respondent No.2. Mr. A.R. Patil, APP for State.

                                        ****
                                CORAM       :        SANDEEP K. SHINDE J.
                                  DATE       :        15th DECEMBER,2021.

   P.C. : -

Heard Counsel for the parties.

Najeeb.. 1/2

38.APL-660, 661, 664, 663, 665, 667, 669, 673, 675, 662 & 656-2021.doc

1. Applicant's case is;

(i) M/s One-world Industries Ltd., accused no.1 in C.C.

No. 2910/SS/2018 was admitted to corporate

Insolvency Resolution Process, pursuant to order

dated 16th November, 2018;

(ii) Applicant was director of the said Company.

(iii) Cheque in question, was drawn in the name of

Complainant on 22nd November, 2018; and therefore

according to the Applicant, he could not have been

prosecuted for the offence punishable under Section

138 of the Negotiable Instruments Act.

. Mr. Kamble, learned Counsel for the Applicant,

would distinguish his case on facts from the judgment in

the case of Mohanraj & Ors.

2. List the applications on 4th February, 2022 for

further consideration. In the meanwhile, interim order

dated 19th September, 2021 to continue till then.

Digitally signed by MOHAMMAD (SANDEEP K. SHINDE, J.) MOHAMMAD NAJEEB NAJEEB MOHAMMAD MOHAMMAD QAYYUM Najeeb.. QAYYUM Date: 2021.12.16 19:27:33 +0530 2/2