OLAVIO ANTAO Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Sardesai learned counsel for the Petitioner and Mr. Vaze learned Additional Public Prosecutor appears for the State.

(2.) The petition is filed challenging the order passed by the Trial Court rejecting application under Sec. 145 (2) of the Negotiable Instruments Act (The N.I. Act for short).

(3.) Mr. Sardesai would submit that the Petitioner is an accused before the Trial Court and has a right to cross-examine the witness. Accordingly, he filed an application disclosing probable defence. However, learned Trial court vide impugned order, rejected such application on the ground that there is no probable defence since the accused admitted of signing the cheque and issuing the same as security.