RAMESH FULCHAND BAHETI Vs. SANDESH KAMALKISHORJI RANDAD

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of learned counsel of both the parties.

(2.) Challenge in this petition is to impugned order dated 14th November, 2016 passed by learned 7th Judicial Magistrate (First Class), Akola in Summary Criminal Case No.788 of 2011, whereby application filed under Section 91 of the Code of Criminal Procedure by complainant in the proceedings initiated against petitioner under Section 138 of the Negotiable Instruments Act, 1881 came to be allowed, thereby directing petitioner to place on record some document.

(3.) Heard learned counsel for petitioner/ori.accused and learned counsel for respondent no.1/complainant.