NARAYAN PANDHARINATH LADKAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) '' Rule. Rule made returnable forthwith by consent.

(3.) '' Respondent no.2 instituted the criminal action against the petitioner in relation to dishonour of cheque for offences punishable under sec.138 of the Negotiable Instrument Act. The Trial Court on appreciation of evidence on record recorded finding of guilt against the petitioner and passed the following order: