VIDEO CITY INDIA LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Mundargi for the petitioner and Mr. Sajanani for Respondent No. 2 Mr. Rajput, A. P. P. appears for the respondent No. 1.

(2.) THE petitioner herein is facing a civil suit as well as a criminal prosecution from the respondent no. 2 for bouncing of five cheques. THE respondent no. 2 herein applied for stay of the criminal proceedings before the learned Magistrate and that application has come to be rejected by order dt. 2/12/1999. Being aggrieved by that order, this application has been filed.