M/S Shriram City Union Fin. ... vs Mohankumar Meghrajmal Vidhani ...
2022 Latest Caselaw 10960 Bom

Citation : 2022 Latest Caselaw 10960 Bom
Judgement Date : 18 October, 2022

Bombay High Court

M/S Shriram City Union Fin. ... vs Mohankumar Meghrajmal Vidhani ... on 18 October, 2022

Bench: G. A. Sanap

                                                     1/2                    39-APPA 816.2022

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


              CRIMINAL APPLICATION (APPA) NO. 816 OF 2022
                                               IN
                   CRIMINAL APPEAL (St.) NO. 6385 OF 2022
                       M/s. Shriram City Union Finance Ltd.
                                               vs.
                          Mohankumar Meghrajmal Vidhani
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Office notes, Office Memoranda of Coram, appearances, Court's orders Court's or Judge's Orders. or directions and Registrar's orders.

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Mr. Parth Malviya, Advocate for applicant.

                                        CORAM        :      G. A. SANAP J.
                                        DATE         :      18/10/2022

This is an application for condonation of delay of six days caused in filing the appeal against the judgment and order of the acquittal passed by the Judicial Magistrate First Class, Amravati dated 18/05/2022.

2. For the reasons stated in the application, the application is allowed. The delay of six days caused in filing the appeal is condoned.

KOLHE 2/2 39-APPA 816.2022

CRIMINAL APPEAL (St.) NO. 6385 OF 2022

This appeal has been filed against the judgment and order of the acquittal passed by the Judicial Magistrate First Class, Amravati dated 18/05/2022. The grounds of challenge to the impugned judgment and order of the acquittal has been set out in the appeal memo. It is submitted that therefore, this is a fit case to grant leave to file appeal against the impugned judgment and order.

3. On going through the record, I am satisfied that the case is made out for grant of leave to file appeal against the impugned judgment and order. Accordingly, leave to file appeal against the impugned judgment and order is granted.

2. Issue notice to the respondents, returnable after five weeks.

JUDGE

Digitally signed byRAVIKANT CHANDRAKANT KOLHE Signing Date:19.10.2022 17:46

KOLHE