SANJAY YADHAVRAOJI MAKODE Vs. SUHAS PRAKASHJI DHOTE

JUDGEMENT

(1.) The applicant herein is the original complainant who has challenged impugned judgment and order dated 28.02.2017 passed by the Court of Judicial Magistrate First Class, Warud (trial Court) in Summary Criminal Case No.114/2012, whereby the trial Court acquitted the respondent for offence punishable under Section 138 of the Negotiable Instruments Act, 1881.

(2.) Having heard the counsel for the applicant, sufficient ground is made out for grant of leave. Hence leave granted to the applicant to challenge the said impugned judgment and order. Criminal Appeal No.429/2018.

(3.) The appellant issued notice to the respondent in respect of the dishonour of the cheques, but the respondent failed to respond to the same and, therefore, the appellant was constrained to file complaint under the provisions of the said Act before the trial Court.