Goodworth Finlease Pvt Ltd. ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 1121 Bom

8appa 394.2019                                                                             1

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
         CRIMINAL APPLICATION (APPA) NO. 394 OF 2019 IN
             CRIMINAL APPEAL NO.................OF 2021
        (Goodworth Finlease Pvt. Ltd. Mumbai Vs. The State of Maharashtra & Anr.)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions         Court's or Judge's orders.
and Registrar's Orders.

                                Shri Y.J. Sheikh, Advocate for the applicant/
                                appellant.
                                Shri A.K. Dobade, Advocate for respondent No.2.
                                                  .....
                                            CORAM : PUSHPA V. GANEDIWALA, J.

JANUARY 18, 2021.

Heard Shri Sheikh, learned counsel for the applicant/ appellant and Shri Dobade, learned counsel for respondent No.2 at length. Respondent No.1 is already deleted as per Court's order dated 11/09/2019.

2] On perusal of para 16 of the impugned judgment dated 31/01/2019 passed by the JMFC, Court No.5, Amravati in SCC No. 3760/2009, there appears to be substance in the contention of the learned counsel for the applicant/ appellant that only on the point of alleged incorrect entry in the statement of loan account of the respondent/ accused with the applicant/ appellant Company and despite the fact that the respondent has admitted issuance of

cheque and it bears his signature, he has been acquitted.

3] In this view of the matter, leave to file appeal is granted. The application stands allowed. The Criminal Appeal be registered.

CRIMINAL APPEAL NO...................../2021.

Heard.

                             2]           Admit.

                             3]           Shri Dobade, learned Counsel, waives
                             notice for respondent No.2.

                             4]           List the appeal for final hearing as per its
                             turn.



                                                               JUDGE



                             Sumit