The Janaseva Urban Cooperative Credit ... vs Janton Baptiata Colaco
2024 Latest Caselaw 23671 Bom

Bombay High Court

The Janaseva Urban Cooperative Credit ... vs Janton Baptiata Colaco on 12 August, 2024

2024:BHC-GOA:1287
2024:BHC-GOA:1287
                                                  CRMA 88 of 2022

                shakuntala

                          IN THE HIGH COURT OF BOMBAY AT GOA
                    CRIMINAL MISC. APPLICATION NO.88 OF 2022
                                        IN
                       CRIMINAL APPEAL NO.361 OF 2022 (F)
           THE JANASEVA URBAN COOPERATIVE
           CREDIT SOCIETY LTD., REP. BY
           BRANCH INCHARGE, NAGUESH BONDAIKAR      ... APPLICANT
             Versus
           JANTON BAPTIATA COLACO                  ... RESPONDENT

           Mr. Sanman R. Keny, Advocate for the Applicant.
           Ms. Gina Almeida, Advocate under free legal aid for the Respondent.


                                         CORAM:- BHARAT P. DESHPANDE, J.

DATED :- 12th August, 2024

P.C.

1. Heard Mr. Keny learned counsel for the Applicant and Ms. Almeida learned counsel for the Respondent.

2. The present application is for grant of leave to file an appeal challenging the impugned judgment dated 31.03.2022.

3. Mr. Keny submits that a complaint was filed under Section 138 of the Negotiable Instruments Act, 1881, against the Respondents since the cheque issued for legally recoverable debt was returned unpaid. He submits that the Respondents were granted a loan by the Applicant Society being a member of the said society and he admits about such loan. However, the learned Trial Court dismissed the said complaint

12th August, 2024

CRMA 88 of 2022

only on the ground that the credit society cannot deal in banking transaction.

4. Mr. Keni submits that the Applicant is a Co-operative Credit Society duly registered under the Cooperative Society's Act and he is permitted to carry out financial business only with regard to its members. He submits that Respondent being one of the member of the society obtained loan which he was unable to repay. The cheque in question was issued towards the repayment of the loan amount.

5. Mr. Keny submits that the Banking Regulation Act is not applicable to the Society and therefore observations of the learned Magistrate are clearly against the provision of the Cooperative Society Act.

6. The contentions raised in the present application are having substance and, therefore, leave is granted by the Applicant to file an appeal challenging the impugned judgment. Accordingly, the application stands allowed.

7. Leave is granted to challenge the impugned judgment.

8. Application stands disposed of in the above terms.

BHARAT P. DESHPANDE, J.

12th August, 2024