BHALLA AUTOMOBILES Vs. RAJESH

JUDGEMENT

(1.) Heard learned Counsel for the applicant and learned Counsel appearing for the respondent.

(2.) The learned Counsel for the applicant submits that it is not in dispute that the cheque which was presented in the bank, was signed by the respondent. THE dispute is that who has purchased the tyres of the truck from the complainant. According to the complainant, the present respondent and his father are members of the joint family and therefore, cheque is issued to the complainant and if it is signed by respondent, he is responsible for the same.

(3.) For the reasons stated above, I do not find any substance in the application. Hence the application seeking leave to appeal against the judgment and order dated 15-04-2010 passed by the learned Judicial Magistrate, First Class, Shrirampur, District Ahmednagar in Criminal Case No.199 of 2008, is rejected.