KAMLAKAR VITHALRAO PADWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent, rule made returnable forthwith. By consent, heard finally.

(2.) The petitioner is the accused in SCC No.4476/2013, pending before the Judicial Magistrate First Class, Aurangabad. The said case is in respect of an offence punishable under section 138 of the Negotiable Instruments Act, and arises on a complaint made by the respondent no.2 herein.

(3.) For the sake of convenience and clarity, the petitioner hereinafter be referred to as 'the accused' and the respondent no.2 as the complainant.'