SURESH VISHWANATH KUMAVAT Vs. KAILAS GOKULSHETH KHAROTE

JUDGEMENT

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

(2.) The petitioner is the accused in SCC No.449/2010, pending before the Judicial Magistrate First Class, Vaijapur. The said case is in respect of an offence punishable u/s 138 of the Negotiable Instruments Act. It has been filed by the respondent no.1 herein.

(3.) For the sake of clarity, the petitioner shall hereinafter be referred to as the accused and the respondent no.1 as the complainant .