Ravindra Rambhauji Parve vs Vilas Vishnupant Joshi
2021 Latest Caselaw 14707 Bom

Order                                                                         0710appa195.20
                                                1


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


                 CRIMINAL APPLICATION [APPA] NO. 195 OF 2020.
                                      Ravindra Rambhauji Parve
                                                -Versus-
                                        Vilas Vishnupant Joshi.
Office Notes, Office Memoranda of Coram,                               Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders

                                         Shri S.B. Gandhe, Advocate for the Applicant.
                                         Ms. A. Sharma, Advocate for the Respondent.




                                                      CORAM : VINAY JOSHI, J.

DATE : OCTOBER 07, 2021

Heard.

2. The complainant is seeking leave to

challenge the order of acquittal passed in

S.C.C.No.596/2014 by the Additional Chief

Judicial Magistrate, Amravati vide its judgment

and order dated 27.12.2019.

3. Perusal of the impugned judgment

reveals that issuance of cheque and its dishonour

is held to be proved by the trial Court. Moreover,

the trial Court has also held that statutory

demand notice was issued and was duly served.

However, the trial Court has held that the

Order 0710appa195.20

complainant gave certain admissions and on the

basis of contradictory material his stand was

disbelieved.

4. In view of above, the matter requires

reconsideration. Leave granted.

Issue notice to the respondent,

returnable on 18.11.2021. Learned Counsel

appearing for sole respondent, waives service of

notice.

JUDGE

Rgd.