N N GAUNEKAR Vs. SURESH PRADHU

JUDGEMENT

(1.) This is complainant's application for special leave to appeal against the acquittal of the accused under section 138 of the Negotiable Instruments act, 1881 (Act, for short) arising from c. C. No. 36/oa/1997/d.

(2.) Heard Mr. A. N. S. Nadkarni, the learned Counsel on behalf of the applicant/ complainant and Mr. I. Agha, the learned counsel on behalf of A-9 (respondent No. 9).

(3.) The complainant prosecuted the respondents/accused for dishonour of cheque in the sum of Rs. 1,00,000/. Apparently, the said cheque was issued towards payment of the money invested by the complainant with accused No. 8 i. e. M/s. Western Indian Financial Services Ltd. As per the complainant, A1 was the Managing Director and A-2 to A7 were the Directors of the said Company/a-8 and the accused No. 9 was the authorized signatory who had signed the cheque on behalf of the said Company/a-8.