SATISH VIJAYAN MENON Vs. PURVEE HASMUKHBHAI PAREKH

JUDGEMENT

(1.) Heard learned Counsel Shri H.G. Katekar for the applicant, learned Counsel Shri Vinay Dahat for non applicant No.1 and learned Additional Public Prosecutor Shri A.K. Bangadkar for non applicant No.2.

(2.) Admit. Heard finally by consent of the learned Counsel appearing for the parties.

(3.) The applicant is accused No.5 in Criminal Complaint Case No. 8288/2010 pending in the court of learned Judicial Magistrate First Class, Nagpur and is facing trial for the offence punishable under Section 138 of the Negotiable Instruments Act. The applicant had filed the revision application before the Sessions Court challenging the order of issuance of process against him on the ground that the applicant was not Director of the Company at the time of commission of the alleged offence. The revision application has been dismissed.