RAJ KUMAR SANTOSHI Vs. PRASHANT MALIK

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is a petition arising from a complaint initiated under Sec. 138 of the Negotiable Instruments Act, 1881.

(3.) It appears that the respondent agreed to advance certain amount to the petitioner out of which only Rs.35,00,000.00 were paid. The petitioner appears to have acknowledged having received it. A cheque issued by the petitioner to return part of the aforesaid amount, appears to have been dishonored.