Gaffur S/O Guljar Sheikh vs Lalita Manoj Matel
2021 Latest Caselaw 15777 Bom

                                                    1                                      appa 905.19


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

                   CRIMINAL APPLICATION (APPA) No.905                  OF 2019
                            ( Gaffur Guljar Sheikh Vs.Lalita Manoj Matel)

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Office Notes, Office Memoranda of Coram,                               Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                            Mr. A.Z. Mirza, Advocate for the applicant/appellant.
                            Mr B.M. Kharkate, Advocate for the non-applicant/respondent.


                                            CORAM : VINAY JOSHI, J.

DATED : 15-11-2021

1. Heard both sides on the point of grant of leave.

2. Initially, the appellant has filed a complaint for offence punishable under Section 138 of the Negotiable Instruments Act. The Trial Court acquitted the accused for the reasons stated in the judgment. It reveals from the impugned judgment that issuance of cheque and its dishonour is not in dispute. The Trial Court acquitted the accused on the ground that statutory notice was not served. There appears to be difference in the name mentioned in the demand notice. The matter requires consideration.

3. Leave granted.

4. Appeal be registered and numbered accordingly.

Criminal Appeal No.-----/2021

1. Heard.

2. Admit.

2 appa 905.19

3. Call for record and proceedings.

4. Learned counsel for the respondent waives service of notice.

JUDGE

ambulkar