Bombay High Court
Ravindra Rambhauji Parve vs Vilas Vishnupant Joshi on 7 October, 2021
Author: Vinay Joshi
Bench: V. G. Joshi
Order 0710appa195.20
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR.
CRIMINAL APPLICATION [APPA] NO. 195 OF 2020.
Ravindra Rambhauji Parve
-Versus-
Vilas Vishnupant Joshi.
Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
Shri S.B. Gandhe, Advocate for the Applicant.
Ms. A. Sharma, Advocate for the Respondent.
CORAM : VINAY JOSHI, J.
DATE : OCTOBER 07, 2021 Heard.
2. The complainant is seeking leave to challenge the order of acquittal passed in S.C.C.No.596/2014 by the Additional Chief Judicial Magistrate, Amravati vide its judgment and order dated 27.12.2019.
3. Perusal of the impugned judgment reveals that issuance of cheque and its dishonour is held to be proved by the trial Court. Moreover, the trial Court has also held that statutory demand notice was issued and was duly served. However, the trial Court has held that the ::: Uploaded on - 07/10/2021 ::: Downloaded on - 08/10/2021 08:10:56 ::: Order 0710appa195.20 2 complainant gave certain admissions and on the basis of contradictory material his stand was disbelieved.
4. In view of above, the matter requires reconsideration. Leave granted.
Issue notice to the respondent, returnable on 18.11.2021. Learned Counsel appearing for sole respondent, waives service of notice.
JUDGE Rgd.
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