NOOR MOHAMMED Vs. KHURRAM PASHA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the correctness of the judgment and order dtd. 17/12/2021 passed by the High Court of Karnataka at Bengaluru ('the High Court', for short) in Criminal Revision Petition No. 39 of 2021.

(3.) The instant proceedings arise out of Complaint Case No. 244 of 2019 instituted by the Respondent herein in respect of offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 ('the Act', for short) in the court of the Senior Civil Judge & JMFC, Nagamangala, submitting inter alia: