HETAL NAREN THAKORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent, Rule is made returnable forthwith.

(2.) By consent, heard finally.

(3.) The petitioner is one of the accused in C.C. No. 2440/SS/2012 pending before the Metropolitan Magistrate, 43rd Court at Borivali, Mumbai. The said case is in respect of an offence punishable under section 138 of the Negotiable Instruments Act (for short the said Act'). The respondent No. 2 herein a Company - is the complainant in the said case. Apart from the petitioner, there are eight other accused in the said case. The accused No. 1 - Shree Ashtavinayak Cine Vision Ltd - is a company, and the other accused including the petitioner, are being prosecuted on the allegation that they are liable to be prosecuted in respect of the offence committed by the accused No. 1 company by virtue of the provisions of section 141 of the said Act.