The Yagnum Pulveriser Pvt. Ltd. ... vs The State Of Maharashtra And Anr
2022 Latest Caselaw 12179 Bom

                                                              22-wp279-2020.doc


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

                      WRIT PETITION NO.279 OF 2020


 The Yagnum Pulveriser Pvt. Ltd. & Ors.          ... Petitioners
            V/s.
 The State of Maharashtra & Anr.                 ... Respondents


 Mr. Manish Jain i/by M/s. S.M. Jain Associates for the
 petitioners.
 Mr. R.M. Pethe, APP for the respondent No.1/State.
 Mr. Ramesh D. Chheda for the respondent No.1.

                               CORAM : AMIT BORKAR, J.

                               DATED      : NOVEMBER 25, 2022
 P.C.:

1. The complaint has been filed against the petitioner alleging non-payment of amount in spite of receipt of goods. Towards part payment of the said amount, the petitioner had issued cheque which was dishonoured. During pendency of proceedings before the learned Magistrate, the petitioner made part payment of the amount. The issue is covered by the judgment in the case of S.W. Palnitkar Vs. State of Bihar, (2002) 1 SCC 241.

2. Arguable questions are raised. Rule.

3. There shall be interim relief in terms of prayer clause (iii).

(AMIT BORKAR, J.)