GHANSHYAM KISAN UKIRADE Vs. SOU SUMAN KRISHNA PAWAR

JUDGEMENT

(1.) Heard learned respective counsel for the parties.

(2.) This is an application preferred by the applicant, seeking leave to file appeal against the judgment and order of acquittal dated 22.09.2009 passed by learned Judicial Magistrate First Class, Ahmednagar, acquitting the respondent No. 1/original accused for the offence under Section 138 of Negotiable Instruments Act.

(3.) I have perused the impugned judgment and order of acquittal dated 22.9.2009 and record and proceedings with the assistance of learned Counsel for the parties.