NAVIN KANTILAL THAKKAR Vs. WADILAL LAXMICHAND DOSHI

JUDGEMENT

(1.) HEARD Counsel for the applicant and Counsel for the respondent.

(2.) THE applicant who is the original complainant is challenging the judgment and order passed by the trial court whereby the complaint filed by the applicant herein under Section 138 of the Negotiable Instruments Act was dismissed and the respondent-accused was acquitted for the offence for which he was charged.

(3.) I have perused the judgment and order of the trial court. The trial court has given cogent reasons for coming to the conclusion that the complainant had not established that the cheque, in question, was given for discharge of the legally enforceable debt or liability.