NANDA VASANTRAO DEVGHARE Vs. VITTHAL FAKIRAJI MANKAR

JUDGEMENT

(1.) The tendency of the litigants like present applicant is on rise to make reckless allegations against the courts. Such tendency has to be curbed then and there otherwise it will be very difficult for a Court to dispense with the justice.

(2.) The present applicant faced a criminal prosecution for the offence punishable under Section 138 of the Negotiable Instruments Act, and the same was decided by the Learned Judicial Magistrate First Class(Court No.2),Warud DistrictAmravati and after appreciating the complainant's case learned Magistrate in S.C.C.No.276/2008 held the present applicant as guilty. Against the said judgment statutory appeal is filed by the present applicant and the same is pending before the competent Appellate Court.

(3.) It appears that, in the meanwhile the applicant was also facing another complaint bearing S.C.C.No. 416/2008 and it was also pending before the same learned Judge who has decided the earlier S.C.C.No.276/2008.