Kirankumar Shriram Ingale vs Shailesh Sudhakar Bhagat
2022 Latest Caselaw 6390 Bom

                                                                                      (1)                                                             4appa500.22

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

                              CRIMINAL APPLICATION (APPA) NO. 500 OF 2022
                                                           Kirankumar Shriram Ingale
                                                                      Vs.
                                                           Shailesh Sudhakar Bhagat
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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. Raju Kadu, Advocate for the applicant


                                                                           CORAM :                     AVINASH G. GHAROTE, J.

DATE : 06/07/2022

Heard Mr. Kadu, learned counsel for the applicant.

By the impugned judgment, the Non- Applicant has been acquitted of the offence under Section 138 of N.I. Act on the ground that the legal debts or liability has not been proved. By inviting my attention to the answer to question no.8 in the statement under Section 313 of the Cr.P.C., it is pointed out that the signature of the accused upon the cheque in question has been admitted.

Issue notice to the respondent, returnable on 18.7.2022.

JUDGE Rvjalit

Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:06.07.2022 15:35