MANI TIAWRI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Advocate for the applicant -orig.accused and the learned APP for the State.

(2.) THE applicant is an accused in FIR No.119 of 2008 of Meghwadi police station. The said case is under Sections 364(A), 382, 143, 144, 147, 149 read with 34 of Indian Penal Code and under Sections 3 & 25 of the Arms Act.

(3.) AS FIR came to be lodged by the complainant, during investigation the above mentioned cheque came to be seized by the Investigating Agency from Axis Bank. It may be stated here that the said cheque was not honoured on account of stop-payment instructions given by the complainant.