SUNITA GAJANAN GULAWE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By consent, heard finally.

(2.) The applicant is the accused in S.C.C.No.361 of 2011, pending before the Judicial Magistrate First Class at Jintur, District Parbhani. The said case arises on a complaint filed by the respondent no.2 herein and is in respect of an offence punishable under Section 138 of the Negotiable Instruments Act.

(3.) I have perused the complaint, the order issuing process as passed by the Magistrate, the application for discharge made by the applicant before the Magistrate, the reply thereto given by the respondent no.2, as also the order passed by the learned Magistrate on the said application; as copies of all these documents are annexed to the application.