RAJENDRA Vs. RAGHUNATH PUNDALIK URANKAR

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned Counsel for the respondent.

(2.) The appellant was the complainant, who had alleged an offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the N.I.Act', for brevity).

(3.) It was the case of the complainant that, he was running a business of supplying petroleum products, under the name and style of Renuka Enterprises and the respondent was a customer of the petrol bunk of the appellant.