Snehal Alankar vs Anand Laxmi Jwellers And Anr
2023 Latest Caselaw 2341 Bom

                                                            31-appr11-2017.doc


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

                  CRIMINAL APPLICATION NO.11 OF 2017
                                  IN
         CRIMINAL REVISION APPLICATION (ST.) NO.10 OF 2017

 Snehal Alankar                              ... Applicant
            V/s.
 Anand Laxmi Jwellers & Anr.                 ... Respondents


 Mr. Kush. M. Lahankar i/by Mr. S.R. Ganbavale for the
 Applicant.
 Mr. Arfan Sait, APP for the respondent No.2/State.

                               CORAM   : AMIT BORKAR, J.

DATED : MARCH 10, 2023

P.C.:

1. The criminal application is by the complainant in a proceedings under section 138 of the Negotiable Instruments Act, 1881. By the judgment impugned in the revision, the accused are acquitted. There is delay of 252 days in filing the revision application.

2. For the reasons stated in paragraph 7, the criminal application is allowed.

(AMIT BORKAR, J.)