Sunil Tikeker vs Mukund Pandurang Kurhade And Anr
2022 Latest Caselaw 13347 Bom

                                                                32-wp2162-2022.doc


 Ghuge
            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION

                        WRIT PETITION NO.2162 OF 2022

 Sunil Tikeker                                   ... Petitioner
            V/s.
 Mukund Pandurang Kurhade & Anr.                 ... Respondents

 Mr. P.G. Sabnis for the petitioner.
 Mr. S.P. Thorat a/w G.B. Walawakar for respondent
 No.1.
 Mr. A.R. Patil, APP for the State.


                                 CORAM     : AMIT BORKAR, J.

                                 DATED     : DECEMBER 20, 2022
 P.C.:

1. Prima facie, it appears that the complainant supplied goods worth of Rs. 57,42,522/-(Fifty Seven Lakh Forty Two Thousand Five Hundred Twenty Two Only) to the accused/petitioner. Out of the said amount the company of the petitioner paid amount of Rs. 31,96,778/- (Thirty One Lakh Ninety Six Thousand Seven Hundred and Seventy Eight Only). Since the company failed to repay the amount of Rs.22,20,744/- (Twenty Two Lakh Twenty Thousand Seven Hundred Forty Four Rupees Only), the respondent No.1 filed criminal proceedings before the learned Judicial Magistrate First Class for offence punishable under Sections 406 and 420 of the Indian Penal Code, 1860.

2. Prima facie, the fact situation of the complaint is squarely covered by the judgment of Apex Court in the case of S.W.

32-wp2162-2022.doc

Palnitkar Vs. State of Bihar, (2002) 1 SCC 241.

3. Arguable questions are raised. Hence, Rule.

4. There shall be ad-interim relief in terms of prayer clause (b) qua petitioner only.

(AMIT BORKAR, J.)