SURENDRA SANGANERIA Vs. RAMESH RIJHUMAL

JUDGEMENT

(1.) Leave granted.

(2.) Despite service of notice on the respondents, no one has appeared on their behalf to oppose the appeal, when it is taken up for consideration.

(3.) The appeal is directed against the final order dated 22nd August, 2006, passed by the Bombay High Court in Criminal Writ Petition No. 1761 of 2006, dismissing the same and affirming the judgment and order dated 24th July, 2006, passed by the learned Sessions Judge at Kalyan, District Thane, Mumbai. By the said order, the learned Sessions Judge had affirmed the order passed by the learned Judicial Magistrate, 1st Class, Ulhas Nagar, issuing process on the complaint filed by the respondent No. 1 herein under section 138 of the Negotiable Instruments Act, 1881.