VIVEK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant has preferred this Application with two main prayers. In prayer clause (C), he has prayed that the complaint in SCC No.4802 of 2020 pending before the Judicial Magistrate First Class, Court No.9, Pune be quashed. His other main prayer i.e. prayer clause (D) is for setting aside the order dated 2 nd March, 2013 passed by the Judicial Magistrate First Class, Pune under Exhibit No.35 in the same proceedings; and the order dtd. 11/4/2023 passed by the Sessions Court, Pune in Criminal Revision Application No. 107 of 2023.

(2.) Heard Shri. Abhishek Kulkarni, learned counsel for the Applicant, Shri. N.B. Patil, learned APP for the State-Respondent No.1 and Shri. S.G. Dodya, learned counsel for the Respondent No.2.

(3.) The Applicant is the original accused, facing prosecution for commission of offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (for short 'the N.I. Act ').