Ravindra Radhakisan Kasat vs Govind Maroti Mesare
2022 Latest Caselaw 8357 Bom

1/2                                                                  20 appa 600.22.odt..odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH : NAGPUR
                          APPA NO.600 OF 2022 IN
                    CRIMINAL APPEAL ST. NO. 4781 OF 2022
                  Ravindra Radhakishan Kasat VS. Govinda Maroti Mesare
Office     Notes,    Office                         Court's or Judge's orders
Memoranda of Coram,
Appearances, court's orders
or      directions     and
Registrar's orders
                              Shri A.M. Tirukh, learned Advocate for the applicant.

                                  CORAM :       G. A. SANAP, J.

DATE : 24.08.2022

1. This is an appeal against the order of acquittal for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881.

2. Learned Advocate for the applicant submits that in view of the facts and circumstances leave may be granted to the appellant to file an appeal against impugned judgment and order.

3. In view of facts and circumstances set out in the memo of appeal and the observations made in the judgment and order, it would be just and proper to grant leave as sought for.

4. Accordingly, leave to file the appeal is granted.

5. Admit.

6. Issue notice to the respondent.

7. Call record and proceedings.

8. List this matter after four weeks.

JUDGE manisha 2/2 20 appa 600.22.odt..odt

Signed By:MANISHA ALOK SHEWALE

Signing Date:25.08.2022 10:37