AVINASH Vs. MIYASAHEB GRAMIN BIGARSHETI SAHAKARI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule made returnable forthwith. By consent of learned counsel for the parties, taken up for final hearing at the admission stage itself.

(3.) The petitioner herein is the original accused in criminal case bearing No. S.T.C. 494 of 2009, filed under Section 138 of Negotiable Instruments Act 1881 (hereinafter for the sake of brevity referred to as "the said Act"), whereas the respondent is the original complainant therein.