VISHNU BHAT Vs. NARAYAN R BANDEKAR

JUDGEMENT

(1.) This is a complainant's appeal against the acquittal of the accused under section 138 of the Negotiable Instruments Act, 1881, by judgment dated 26-8-2005 of the learned JMFC, Vasco-da-Gama.

(2.) The parties hereto shall be referred to in the names as they appear in the cause title of the complaint.

(3.) The complainant was an employee of accused Nos. 2 and 3 whose services were terminated with effect from 16-6-1991. The accused No. 1 (hereinafter referred to as the accused) was the Managing Director of accused no. 2, a company, and partner of A3, a firm. Although, three accused were prosecuted in the said complaint case and all were acquitted, by order of this court dated 19-1-2006 leave to appeal was granted only against the accused-Narayan R. Bandekar, as the subject cheque of Rs. 30,000/- was issued by him in his personal capacity towards the liability which respondents No. 2 and 3 owed to the complainant.