RAJENDRA RAMSING GHORPADE Vs. SHIKSHAN PRASARAK MANDAL

JUDGEMENT

(1.) Heard by consent finally.

(2.) By consent the matter is remanded on following facts and reasons :

(3.) In view of the observations of the Apex Court in following cases, basic submission has been made by the petitioner that this is an appropriate stage, where the Court should invoke provisions of section 482 of Criminal Procedure code and pass an order of awarding compensation in such matters considering the scheme of Negotiable Instruments Act (N. I. Act). Those observations are : (a) In K. Bhaskaran vs. Sankaran Vaidhyan Balan and another, 2000 (1) Mh. L. J. (SC) 193 = (1999) 7 SCC 510 the Apex Court has observed thus :