NARAYAN MARUTI LENDWAY Vs. DRAUPADBAI JAGLAL PASI

JUDGEMENT

(1.) HEARD the learned Counsel for the applicant-orig. complainant.

(2.) THE applicant-orig. complainant has filed this application for leave to file appeal against the judgment and order dated 28th March, 2006 passed by the learned Sessions Judge, Thane in Criminal Appeal No.76 of 2005. By the said judgment and order, the learned Sessions Judge acquitted respondent No.-orig. accused of the offence under Section of 138 of N.I.Act.

(3.) THE specific case of the complainant is that he had advanced loan of Rs.1 lakh to the accused on 30th November, 1999 and cheque in question was issued in respect of the said loan. However, in his cross-examination the complainant has deposed as under :-