ANANT BONDRE Vs. ALFRED DAVID FERNANDES

JUDGEMENT

(1.) HEARD Mr. G. Teles, learned Advocate for appellant, Mr. J. Godinho, learned Advocate for respondent no.1 and Mrs. M. Pinto, learned Public Prosecutor for respondent no. 2.

(2.) BY this appeal, the appellant challenges judgment and order dated 6.2.2010 passed by Judicial Magistrate First Class, Margao in Criminal Case no. 1117/OA/NI/05/D by which respondent no.1 has been acquitted of the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 ( 'the Act' for short). Respondent no.1 was prosecuted for commission of offence punishable under Section 138 of the Act on account of dishonour of cheque dated 20.4.2005 for Rs.5,00,000/-.

(3.) MR. J. Godinho, learned counsel appearing for respondent no.1/accused submitted that he has no objection if the matter is remanded to learned Magistrate.