EPC INDUSTRIE LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant original complainant has filed this application for leave to file appeal against the judgment and order dated 25th july, 2007 passed by the learned J. M. F. C. , I Court, Nashik in s. C. C. No. 5339 of 2002. By the said judgment and order, the learned Magistrate acquitted respondent No. 2 original accused of the offence under section of 138 of N. I. Act.

(2.) The case of the complainant EPC Industries Ltd. is that the accused had placed an order for supply of Drip and Sprinkler irrigation system with them and the complainant supplied the said material. In respect of the said liability cheque was issued. As the cheque was not honoured complaint came to be filed.

(3.) Looking to the evidence on record, I am of the opinion that the view taken by the learned Magistrate is a reasonable and possible view. Hence, no interference is called for. Application for leave to file appeal is rejected. Appeal rejected.