TANUJA UTTAM KOTHMIRE Vs. SANGITA RAMESH RUNGAR

JUDGEMENT

(1.) THIS is an application for leave to file appeal. On perusing the judgment and order, I find that cogent reasons are given. It was the case of the accused that blank cheques were given. It is an admitted position that the respondent No.1 has filled the amount and date of the cheque. It is sought to be contended that this is permitted. However, there is further finding of the trial court that there is nothing to show advancement of the loan to the extent of the amount which is entered in the cheque. Apart from the bare words of the complainant there is nothing to show that an amount of Rs.80,000/- as put in the cheque by the complainant was actually advanced.

(2.) IN the circumstances, not a fit case to interfere in the appeal against the order of acquittal. Hence, leaved refused. Consequently, appeal papers to be filed.