KISHINBHAGWAN R. SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent, rule is made returnable forthwith. Respondents waive service of notice.

(2.) Heard learned counsel for the respective parties.

(3.) By this petition, the petitioner has challenged the order of issue of process dated 17.03.2012 passed by the learned Metropolitan Magistrate, 33rd Court, Ballard Pier, Mumbai, on a complaint filed by the respondent No.2, alleging an offence punishable under Section 138 of the Negotiable Instruments Act. The said complaint has been filed by the respondent No.2 as against Shreeji Overseas India Pvt. Ltd., Mr.Mohit Sharma and the present petitioner.