REGENT COMPUTRONICS PVT. LTD.

Shaikh Jalal Appellant

V/S

STATE OF GOA Respondents

Referred Judgements :-

NITIN BAPURAO MANKAR VS. VYANKATESH HOUSING AGENCY AND ANOTHER [REFERRED TO]
NARENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
RANJITSING BRAHMAJEETSING SHARMA VS. STATE OF MAHARASHTRA [REFERRED TO]
RAJESH RANJAN YADAV ALIAS PAPPU YADAV VS. CBI [REFERRED TO]
JOHN K JOHN VS. TOM VARGHESE [REFERRED TO]
KRISHNA JANARDHAN BHAT VS. DATTATRAYA G HEGDE [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
KARANAM VISWESWARA RAO VS. STATE OF A P [REFERRED TO]
MADHUKAR RAGHUNATH BHAVE VS. WYAWAHARE and SONS [REFERRED TO]
ANANT DHARGALKAR VS. DIGAMBAR KORGAONKAR [REFERRED TO]
JOHN K.ABRAHAM VS. SIMON C.ABRAHAM [REFERRED TO]
INDUS AIRWAYS PVT. LTD. VS. MAGNUM AVIATION PVT. LTD [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the impugned judgment and order of acquittal of respondent no.2 of the offence punishable under Sec. 138 of the Negotiable Instruments Act dtd. 21/6/2012 passed by JMFC Bicholim in Criminal Case No.27/0A/138/2005/C.

(2.) Facts germane for the decision of the appeal, can be summarised as under:-

(3.) I heard Shri Agni, learned counsel for the complainant and Shri Singbal, learned counsel for the accused.

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SHAIKH JALAL Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

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