BHILA ROHIDAS VENDAIT Vs. TUKARAM VANJI CHAUDHARI

JUDGEMENT

(1.) HEARD.

(2.) CHALLENGE in this appeal is to the Judgment rendered by the learned Judicial Magistrate, (F.C.), Shindkheda dated 11.5.2006, in S.T.C.C.No.96 of 2005, thereby acquitting respondent of the offence punishable under Section 138 of the Negotiable Instruments Act.

(3.) THE respondent alleged that he had no concern with the complainant and never obtained loan. He contended that he had obtained a loan of Rs.1 lac from one Saurav Gupta and had issued five cheques in his name. It is alleged that one of such cheque was misused by the complainant.