Bombay High Court
M/S. Jyoti Toolings And Press ... vs M/S. Jani Candees And Toffees Pvt. Ltd. ... on 26 March, 2026
Author: Shivkumar Dige
Bench: Shivkumar Dige
905-APEAL-380-2018.doc
N.S.Kamble
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 380 OF 2018
M/s. Jyoti Toolings And Press Components Pvt. ... Appellant
Limited
Versus
Digitally signed
by NILAM
M/s. Jani Candees And Toffees Pvt. Ltd. And Ors ... Respondents
NILAM SANTOSH
SANTOSH KAMBLE ____________________________________________________________
KAMBLE Date:
2026.03.27
14:44:39 +0530
Mr.Ajay Panicker a/w Mr.Dhairya Sampat i/b Ajay Law Associates, for the
Appellant.
Mr.B.B. Kulkarni, APP for Respondent-State.
Mr.Abhay Kumar Apte, for Respondent Nos.1 to 3.
____________________________________________________________
CORAM : SHIVKUMAR DIGE, J.
DATE : 26th MARCH 2026
P.C. :
. Heard learned counsel for the Appellant, learned APP and
learned counsel for Respondent Nos.1 to 3.
2. The learned counsel for the Appellant submit that, this Court has disposed of the matter on the basis of the Celestium Financial Vs. Ghanasekaran Etc.1, but the order is passed by the learned Sessions Judge not by learned Magistrate Court.
3. Considering the submission of the learned counsel for the 1 (2005) SC 2099.
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4. The Appeal is restored to file.
5. Stand over to 29th April 2026.
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