SANJAY RAMCHANDRA SHRIKANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE .

(2.) BY consent, rule made returnable forthwith.

(3.) THE petitioner is the sole accused in C.C.No. 484/SS/2011, pending before the Metropolitan Magistrate 6th Court, Mazgaon, Mumbai. The case is in respect of an offence punishable under Section 138 of the Negotiable Instruments Act (hereinafter referred to as 'the N.I. Act', for short). The respondent no.2, herein is the complainant in the said case.