REGENT COMPUTRONICS PVT. LTD.

Datta S. Nadkarni Appellant

V/S

Salvador Fernandes And Ors. Respondents

Referred Judgements :-

KUNDAN LAL RALLARAM VS. CUSTODIAN EVACUEE PROPERTY BOMBAY [REFERRED TO]
DHANVANTRAI BALWANTRAI DESAI VS. STATE OF MAHARASHTRA [REFERRED TO]
V D JHINGAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
SAILENDRANATH BOSE VS. STATE OF BIHAR [REFERRED TO]
RAM KRISHNA BEDU RANE VS. STATE OF MAHARASHTRA [REFERRED TO]
HITEN P DALAL VS. BRATINDRANATH BANERJEE [REFERRED TO]
RAHUL BUILDERS VS. ARIHANT FERTILIZERS AND CHEMICAL [REFERRED TO]
KRISHNA JANARDHAN BHAT VS. DATTATRAYA G HEGDE [REFERRED TO]
TAMEESHWAR VAISHNAV VS. RAMVISHAL GUPTA [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
ASHWINI KUMAR JULKA VS. LT COL PARTHOJIT CHOUDHARY [REFERRED TO]
SANJAY MISHRA VS. KANISHKA KAPOOR ALIAS NIKKI [REFERRED TO]
JOHN K.ABRAHAM VS. SIMON C.ABRAHAM [REFERRED TO]

JUDGEMENT

(1.) BY this appeal, the appellant/complainant is challenging the acquittal of the first respondent/accused from an offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (the Act, for short).

(2.) THE brief facts, necessary for the disposal of the appeal, may be stated thus:

(3.) I have heard Shri Usgaonkar, the learned Counsel for the appellant and Shri Redkar, the learned Counsel for the first respondent. With the assistance of the learned Counsel, I have perused the evidence and the impugned judgment.

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DATTA S. NADKARNI Vs. SALVADOR FERNANDES AND ORS.

Referred Judgements :-

JUDGEMENT

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