RAJU DUNDAPPA CHANNAVAR Vs. ANJALI AMIT KATE

JUDGEMENT

(1.) Petitioner who is accused before the trial Court has filed this petition under Sec. 482 of Cr.P.C. to set-aside the order dtd. 5/9/2017 in C.C.No.922/2017 (P.C.No.40/2011) on the file of JMFC-V, Belagavi, for the offences punishable under Sec. 138 of Negotiable Instrument Act, 1881 (for short " N.I. Act ").

(2.) It is the case of the petitioner that the respondent/complainant has filed P.C.No.40/2011 alleging that the petitioner has barrowed a sum of Rs.15.00 lakh from him and towards the repayment of same issue cheque for sum of Rs.15.00lakh and when it was presented for realization, it was returned with endorsement "Account Closed" and thereby committed offence punishable under Sec. 138 of N.I. Act. After taking cognizance it was registered in C.C.No.922/2017.

(3.) Notice of this petition duly served on respondent. However, she failed to appear before Court and resist the petition.