JAYESHBHAI SEJPAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant original complainant has preferred this application for leave to file appeal against the judgment and order dated 9,11.2007 passed by the learned Metropolitan Magistrate, 27th Court, Mulund, Mumbai in Case No. 70/S/1998. By the said judgment and order, thelearned Magistrate has acquitted the respondent No.2 accused of the offences under Section 138 of Negotiable Instruments Act.

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

(3.) The case of the complainant is that he had supplied the cloth of about 30,000 meters to the accused and cheques in question were issued in respect of purchase of the said cloth. As the said cheques were not honoured, complaint came to be filed. The total amount of cheques in question is Rs. 2,00,0000.