PADMAVATHI BHARADWAJ Vs. VEERA KUMAR

JUDGEMENT

(1.) Special Leave to appeal is granted.

(2.) Heard both the sides and perused the material on record.

(3.) Complaint was filed in respect of dishonour of cheques issued by the respondent for a sum of Rs.36,00,000.00 (Rupees Thirty Six Lakhs only) in total. The order sheet would disclose that the complaint was presented on 16/10/2018. The complainant filed his affidavit in lieu of sworn statement. Summons came to be issued to the accused and since he did not respond to the summons, NBW was issued. Pursuant to issuance of NBW, the accused appeared before the Court on 19/3/2020 and he was enlarged on bail. Thereafter, in view of the closure of the Court on account of the pandemic, the matter was adjourned from time to time. The order sheet further discloses that both the accused and complainant remained absent subsequently on several occasions. On 5/10/2021, the complainant was present and NBW was issued to the accused returnable by 18/11/2021.