SAYEEDA IQBAL VAKIL Vs. JAVED ABDUL LATIF SHAIKH

JUDGEMENT

(1.) The applicant has preferred this application for leave to file appeal against the acquittal of the respondent No.1 accused.

(2.) By judgment and order dated 21.12.2006 passed in C.C. No. 3189/SS/2005, the learned Metropolitan Magistrate, 12th Court, Bandra, Mumbai has acquitted the respondent No.l accused of the offence under Section 138 of Negotiable Instruments Act, 1881.

(3.) I have heard the learned Advocate for the applicant-complainant. I have perused the evidence which has been produced by him as well as the impugned judgment and order.