MAHAVIR BABAGONDA PATIL Vs. TIRUPATI TRADERS

JUDGEMENT

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

(2.) This Petition taken an exception to the order dated 3rd April 2003 of issuance of process passed by the learned J.M.F.C. at Pune and also 23.12.2003 passed by the 4th Additional Sessions Judge, Pune in Criminal Revision Application No. 864 of 2003 filed by the Petitioners rejecting the application of the Petitioners for recall of process issued under Sections 138 of the Negotiable Instruments Act, 1881 (for Short the said Act)

(3.) Brief facts leading for filing the present Petition can be summarized as under: