Shaileshkumar Jugalkishore ... vs M/S. Baheti Automobiles, A ...
2022 Latest Caselaw 10550 Bom

                                                                       916 appa 389.22.odt..odt
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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.

                       CRIMINAL APPLICATION NO.389/2022
                                      IN
                        CRIMINAL APPEAL NO........../2022
                                Shaileshkumar Jugalkishore Sharma
                                             ( Vs. )
                                M/s. Baheti Automobiles and others

_________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions             Court's or Judge's orders.
and Registrar's Orders.
                           Shri A.P. Thakure, Advocate h/f Shri D.R. Khapre, Advocate for
                           the applicant.
                           Shri Palash K. Mohta, Advocate for the non-applicant No.3.


                           CORAM : G.A. SANAP, J.

DATE : 11.10.2022.

Heard Shri A.P. Thakur, Advocate h/f Shri D.R. Khapre, Advocate for the applicant and Shri P.K. Mohta, Advocate for the non-applicant No.3.

3. For the offence punishable under Section 138 of the Negotiable Instrument Act, the grounds of the challenge to the impugned order of acquittal against non-applicant no.3 have been set out.

4. In the facts and circumstances, leave as prayed for appeal against the impugned judgment and order of acquittal is granted.

916 appa 389.22.odt..odt

5. List this matter after six weeks.

6. The applicant shall file the private paper book.

JUDGE

manisha

Signed By:MANISHA ALOK SHEWALE

Signing Date:12.10.2022 17:57