JAVED HANIF QUARESHI Vs. LAKHANI TRADERS

JUDGEMENT

(1.) Rule. Rule made returnable forthwith by consent of parties heard finally.

(2.) This application is filed, challenging the judgment and order dated 21st June, 2008 passed by the Additional Sessions Judge, Nandurbar below application, Exh. 4, in Criminal Appeal No. 2/2008.

(3.) The present applicant is the original accused in S.T.C.No. 60/05 which is tried by the Judicial Magistrate, First Class, Navapur for the offence punishable under section 138 of Negotiable Instruments Act, 1881.