REGENT COMPUTRONICS PVT. LTD.

Govind B. Prabhugaonkar Appellant

V/S

Rajendra Anant Varik Respondents

Referred Judgements :-

GOA PLAST PRIVATE LIMITED VS. CHICO URSULA DSOUZA [REFERRED TO]
KUMAR EXPORTS VS. SHARMA CARPETS [REFERRED TO]
GAMINI BALA KOTESWARA RAO VS. STATE OF A P [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
GOA PLAST PRIVATE LIMITED VS. CHICO URSULA DSOUZA [REFERRED TO]
ANIL BABURO KATARIA VS. PURSHOTTAM PRABHAKAR KAWANE [REFERRED TO]
GIRDHARI PARMANAND MOTIANI VS. VINAYAK BHAGWAN KHAVNEKAR AND ORS. [REFERRED TO]
ROHITBHAI JIVANLAL PATEL VS. STATE OF GUJARAT AND ANOTHER [REFERRED TO]
BASALINGAPPA VS. MUDIBASAPPA [REFERRED TO]
M/S. KALAMANI TEX AND ANOTHER VS. P. BALASUBRAMANIAN [REFERRED TO]

JUDGEMENT

(1.) The present appeal is filed by the appellant/original complainant thereby challenging the judgment and order passed by the First Appellate Court in Criminal Appeal No.72 of 2016 dtd. 09/12/2017 wherein the said appeal filed by the respondent was allowed and judgment and conviction passed by the trial Court under Sec. 138 of the Negotiable Instruments Act ('the N.I. Act' for short) was quashed and set aside.

(2.) Vide order dtd. 03/10/2017 in Criminal Misc. Application No. 184 of 2017, leave to file an appeal was granted. Accordingly, the appeal was registered.

(3.) Heard learned Counsel Shri V.A. Lawande along with Shri Parimal Redkar, for the appellant and learned Counsel Shri John A. Lobo for the respondent.

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GOVIND B. PRABHUGAONKAR Vs. RAJENDRA ANANT VARIK

Referred Judgements :-

JUDGEMENT

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