M/S Srinivasa Gas Company vs M/S Mak Transport on 7 July, 2010

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Karnataka High Court

M/S Srinivasa Gas Company vs M/S Mak Transport on 7 July, 2010

Bench: Huluvadi G.Ramesh

INT5H3HKHiCOURT(H*KARNATAKA
(HRCUFFBENCHJ¥PDHARWAD_ "

DATED THIS THE 7TH DAY or JUL.Y__';;'.£V)':14J5 ~ V.

BEFORE

THE HON'BLE MR JUSTICEHUI,U'VAp.r 'G_ EAMESH ' T '

CRIMINAL APPEAL ﬁo.E6§§6/26_;;$'~ . «. " 
BETWEEN: ' h V V V

M/s. Srinivasa Gas C0rr1pany""' = "
Hospet, Beﬂary Distric.t_  ;
Rep. by its Manager   .
Sri. H. I-Iuligappa  _  '
S/0. Gangamma   '  _   :
Aged about      4'   
R/at .Jambruna:'r.a--';E_V ' ._    A A
Feeder Road,'i:A:nbedkar"N9,géI"'
Hosp:et,----'B.eIiary    

 * .. '1. .   APPELLANT

(By Sri. Sfew'._:'sh.a'stfi*.&'Iéavi I-Iegde, Advs.)

  M   
r 1\I'0,.66/'1_66,"£}andhi1'aagar

AE~?._;;1ichQt.i --" 516 269
CUJ:id'a..pa' District
And'i}r.si~ Pradesh

V " Rep. by its Proprietor

  Asif AH Khan

 RESPONDENT

WW 2' This Criminal Appeal is filed under Sec. 378(4) Cr.P.C by the Advocate for the appellant praying that this_.Hon'b1e Court may be pleased to set aside the judgment' by the Add}. C.J.(Jr.Dn.) 85 JMFC, Hospet, in c.c.:.~«r~:og2.'2i_;2}z:r[05, Dt.11.-4.08, -- Acquitting the respondent/aCJi:];1sx'::d.V:= offence p/u/s.138 of N.I.Act.

The appeal coming on for iithisiday, delivered the following: _ V JUndiJiE:_m:_V Service of notices on itithe*i:'Cio'u,nse1 for the respondent is di-spense'd"vm'th. "

appea'1"g.iisi'ﬁiedijiiseeking for setting aside the judgrnenit"~passedV._'byitheii Add}. Civil Judge (Jr. Dn.) 85 .,I1§3i'~:a"cj,.iiV'L:o__spe:ii in NO2224/2005 dt.11.04.2008. _".3_',. I""IA.€ﬂvI'd.

A order dated 11.04.2008, the learned Magisitrate has dismissed the complaint and acquitted it it the accused. On perusai of the impugned order, the 33,12"

E .

learned Magistrate has come to the conclusion that there was an existing liability at the relevant pointof time of issuance of cheque and also opined accused has failed to establish his defen__cei'*..:thait- cheque was issued as a securityiiiangy,nottowards discharge of any debt. However, only.s.tatingj_about non--production of the authoirisiation letter"an'-d as there is no Valid sanction authorisation. by the"c'o"mpany to represent the complainrtglla-s:di'srnissedith.e compiaint. petitioner,' the? indicates that M/s.Srinivas Gas Company 'is atypartneirship concern and they have also got partnership deed in this regard and only on the th.a't«._ the partnership deed is not produced, the ._ learnediildagiiystrate has dismissed the complaint. the circumstances, the impugned order " paassed by the trial Court is set aside. Matter is remitted ';§i~t°"' back to the triai Court to dispose of the accordance with law after due notice to the pa_:*;:ine$}" 5 j" .« gab/ -

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Karnataka High Court