CHEMINOVA INDIA LIMITED Vs. JAJEE PESTICIDES

JUDGEMENT

(1.) Complainant's appeal against acquittal of the respondents for offences punishable under Section 138 of the N.I. Act. Heard learned counsel Sri. S. Prahlad appearing for the appellant and Sri. Pramod N. Kathavi, learned counsel for the respondents/accused. Perused the record in supplementation thereto.

(2.) The contextual facts needing reference are:

(3.) The notice was duly served on the accused but they failed to comply with the demands made therein resulting in filing of the complaint before the jurisdictional Magistrate who took cognizance of the offences alleged and summoned the respondents/accused.