DINESH CHAMPALAL JAIN Vs. SUBHADRA DAMODAR KELUSKAR

JUDGEMENT

(1.) I have heard the learned advocate for the applicant-original complainant.

(2.) THE applicant-original complainant has preferred this application for leave to file an appeal against the judgment and order dated 27.11.2006 passed by the learned Metropolitan Magistrate, 29th Court, Dadar, Mumbai in Criminal Case No.1168/SS/2005. By the said judgment and order, the learned Magistrate acquitted the Respondent-accused of the offences under section 138 of the Negotiable Instruments Act.

(3.) I have perused the impugned judgment and order as well as the evidence which has been annexed to the application.