MUNTAZ AHMAD Vs. MAINODDIN

JUDGEMENT

(1.) The applicant-original complainant has filed this application for leave to file appeal against the judgment and order dated 5th February, 2008 passed by the learned JMFC, solapur in Summary Criminal Case No. 579 of 1999. By the said judgment and order, the learned Magistrate acquitted respondent No. 1-original accused of the offence under section 138 of N. I. Act.

(2.) The case of the complainant is that he had agreed to sell a truck to the accused. By way of part payment for the said truck, the accused gave the complainant the cheque in question. As the cheque was dishonoured, complaint came to be filed.

(3.) Looking to the evidence on record, I am of the opinion that the view taken by the learned Magistrate is a reasonable and possible view. Hence, no interference is called for. Application for leave to file appeal is rejected.