VISHAL MACHINERY Vs. M/S. DUDHANKAR & SONS

JUDGEMENT

(1.) Challenge is to the judgment and order dated 6.2.2005, in Summary Criminal Case No. 6054 of 2005 delivered by Judicial Magistrate First Class, Nagpur, by and under which the respondent is acquitted of offence punishable under section 138 of the Negotiable Instruments Act, 1881(hereinafter referred as "the Act" for short).

(2.) Heard Smt. Mohini Sharma, the learned counsel for the appellant. None appeared on behalf of the respondent.

(3.) One M/s. Vishal Machinery, a proprietary concern of Smt. Santosh Ashok Badola instituted complaint under section 138 read with section 142 of the Act against M/s. Dudhankar & Sons.