REGENT COMPUTRONICS PVT. LTD.

Pushpa Sanchalal Kothari Appellant

V/S

Aarti Uttam Chavan Respondents

Referred Judgements :-

SANJAY MISHRA VS. KANISHKA KAPOOR [REFERRED TO]
BIPIN MATHURDAS THAKKAR VS. SAMIR ALIAS SAMEER DESSAI AND ANOTHER [REFERRED TO]
BALAK RAM MOHD SAYEED KHAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
SHAMBHOO MISSIR SARABJITCHAMAR VS. STATE OF BIHAR [REFERRED TO]
SHAILENDRA PRATAP VS. STATE OF UTTAR PRADESH [REFERRED TO]
NARENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
BUDH SINGH VS. STATE OF UP [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM VEER SINGH [REFERRED TO]
KRISHNA JANARDHAN BHAT VS. DATTATRAYA G HEGDE [REFERRED TO]
S RAMA KRISHNA VS. S RAMI REDDY [REFERRED TO]
PERLA SOMASEKHARA REDDY VS. STATE OF A P [REFERRED TO]
ARULVELU VS. STATE [REFERRED TO]
RAM SINGH ALIAS CHHAJU VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
STATE OF RAJASTHAN VS. SHERA RAM ALIAS VISHNU DUTTA [REFERRED TO]
GOVINDARAJU ALIAS GOVINDA VS. STATE BY SRIRAMAPURAM P S [REFERRED TO]
SANJAY MISHRA VS. KANISHKA KAPOOR ALIAS NIKKI [REFERRED TO]
K.SUBRAMANI VS. K.DAMODARA NAIDU [REFERRED TO]

JUDGEMENT

(1.) . 1. Present appeal has been filed under Section 378(4) of the Code of Criminal Procedure by the original complainant challenging the acquittal of respondent - accused by learned Judicial Magistrate First Class, Court No.3, Shrirampur in Summary Criminal Case No.452 of 2013 on 17-09-2016, whereby the respondent came to be acquitted of the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as the ' N.I. Act ').

(2.) By order dated 29-06-2017, this Court had granted leave to appeal.

(3.) Heard learned Advocate Mr. G. D. Jain for appellant and learned Advocate Mr. P. S. Dighe for respondent.

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PUSHPA SANCHALAL KOTHARI Vs. AARTI UTTAM CHAVAN

Referred Judgements :-

JUDGEMENT

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