JANKILAL DAULATRAO KASLIWAL Vs. SANDEEP PANDHARINATH

JUDGEMENT

(1.) Heard learned Advocates for respective parties.

(2.) By this application, applicant-original complainant seeks leave to prefer appeal against acquittal.

(3.) This applicant had filed complaint alleging offence under section 138 of Negotiable Instruments Act. According to complainant the complainant carries on business. The accused from to time from 2000 purchased goods on credit and for the outstanding dues of Rs. 1,95,370/- accused issued cheque No. 17352. Later on this cheque came to be dishonoured. Hence demand notice was issued but claim not being satisfied, complaint alleging offence under section 138 of Negotiable Instruments act came to be filed.