Haji Noor Mohammad Lubricants ... vs Pravin Vitthal Chede
2022 Latest Caselaw 8494 Bom

                                                        1                                  33 appa718.22.odt


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

                               CRIMINAL APPLICATION (APPA) NO. 718 OF 2022
                                      HAJI NOOR MOHD. LUBRICANTS, WARORA
                                                    VERSUS
                                             PRAVIN VITTHAL CHEDE
           ----------------------------------------------------------------------------------------------------
           Office Notes, Office Memoranda of                         Court's or Judge's Order
           Coram, appearances, Court's Orders
           or directions and Registrar's order
           -----------------------------------------------------------------------------------------------------
                                     Ms. K. E. Meshram, Advocate h/f Ms. Nirja Chaubey, Advocate for the
                                     applicant.

                                              CORAM : G. A. SANAP, J.

DATE : AUGUST 26, 2022.

1. Heard Ms. K. E. Meshram, learned advocate holding for Ms. Neerja Choubey, learned advocate for the applicant on the point of leave to appeal.

2. By the impugned judgment and order, the respondent has been acquitted of the offence punishable under Section 138 of the Negotiable Instruments Act, 1881. On a perusal of the record, I am satisfied that this is a fit case in which second thought is necessary to the impugned judgment and order. Accordingly, leave to appeal, as sought for, is granted.

3. Issue notice to the respondent, returnable within four weeks.

JUDGE

Diwale

Digitally signed byPARAG PRABHAKARRAO DIWALE Signing Date:26.08.2022 17:19