VIRAN CHIMANLA VORA Vs. KISHORE V MEHTA

JUDGEMENT

(1.) THIS is an application for leave to file appeal. The accused has been acquitted for an offence U/s.138 of the N.I.Act. The disputed Cheque was issued in the year 1998 for an amount of Rs.8,00,000/-lacs. The statement of account indicates that some of the payments have been made by the complainant into the account of the accused. These accounts have been closed in the year 1994. This part of the liability is therefore, time barred. There is also dispute about the payment of interest charges but there is no written agreement to that effect. In this view of the matter, the view taken by the Trial Court is possible view. Not a fit case to interfere in the acquittal order. Hence, leave refused. Consequently the appeal papers to be filed.