LYNDON RODRIGUES Vs. ANIL THAKUR

JUDGEMENT

(1.) The appellant/ original complainant, being aggrieved by the dismissal of his complaint filed under Sec. 138 of the Negotiable Instruments Act (N.I. Act, for short) by the learned Magistrate, preferred present appeal on grounds as mentioned in the memo of appeal.

(2.) On 10/07/2017 appeal was admitted and action under Sec. 390 of the Code of Criminal Procedure was directed to be complied.

(3.) Heard learned Counsel Shri Shivan Desai who appears along with Mr. Jonathan George and Ms. Maria Viegas for the appellants,learned Counsel Shri Sanjay Mangeshkar for respondent No.1 and Shri Pravin Faldessai, Additional Public Prosecutor for respondent No.2.