S RAMESH Vs. BASANTH KUMAR PATIL

JUDGEMENT

(1.) THE petitioner is common in all these petitions. He has questioned the cognizance taken for the offence under Section 138 of the Negotiable Instruments Act and the proceedings initiated by the learned xii additional chief metropolitan magistrate, Bangalore.

(2.) THE petitioner herein issued 7 cheques for Rs. 5 lakhs each dated 19-8-1998 in favour of the respondent. When the cheques were presented for encashment through bank of India they were bounced with an endorsement

(3.) THE petitioner appeared before the learned chief metropolitan magistrate and secured bail and thereafter questioned the order of the learned chief metropolitan magistrate taking cognizance for the alleged offence.