M/S Kreate Energy (I) Pvt. Ltd And ... vs State Of Maharashtra And Anr
2023 Latest Caselaw 4828 Bom

2023:BHC-AS:13565
                                                                              24-apl1451-2022.doc


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

                              CRIMINAL APPLICATION NO.1451 OF 2022


                    Kreate Energy (I) Pvt. Ltd. & Ors.            ... Applicants
                               V/s.
                    The State of Maharashtra & Anr.               ... Respondents


                    Mr. Pulkitesh Dutt Tiwari with Ms. Bency
                    Ramakrishnan i/by Mr. Akash Menon for the
                    applicants.
                    Ms. M.R. Tidke, APP for respondent No.1/State.
                    Mr. Jatin P. Shah with Ms. Snehankita Munj and Ms.
                    Shraddha Kamble for respondent No.2.



                                                 CORAM : AMIT BORKAR, J.

                                                 DATED     : MAY 4, 2023
                    P.C.:

1. The challenge in this criminal application is to the order of issuance of process in a proceeding under Section 138 of the Negotiable Instruments Act, 1881. The challenge is mainly based on the ground that on 9 July 2021 as per the averments in the complaint, total amount due was to the tune of Rs.12,28,52,615/-. The cheque amount is Rs.10,87,05,152/-. According to the accused, part payment of Rs.1 crore was made after issuance of cheque till the date of encashment. Hence, according to the applicant, legally recoverable liability which forms the disputed cheque is less than the cheque amount.

24-apl1451-2022.doc

2. Prima facie it appears that even if the amount of Rs.1 crore is deducted from the total liability as alleged in the complaint, the cheque amount still does not exceed legally recoverable liability on the date of encashment.

3. Learned advocate for the applicant relied on judgment of the Apex Court in Dashrathbhai Trikambhai Patel v. Hitesh Mahendrabhai Patel reported in (2023) 1 SCC 578. On consideration of the facts involved, it is apparent that in the facts of the said case on the date of encashment of the cheque, part amount which remained after accepting the amount of disputed cheque was exceeding legally recoverable liability. Hence, the Apex Court held that considering Section 56 of the Negotiable Instruments Act, such part payment need to be endorsed at the back of cheque.

4. Since in the facts of the case, legally recoverable liability does not exceed the disputed amount of cheque, the judgment relied on by the applicant is of no help to the applicant.

5. I find no fault in the impugned order. There is no merit in the criminal application.

6. The criminal application stands dismissed. No costs.

(AMIT BORKAR, J.)