REGENT COMPUTRONICS PVT. LTD.

KRISHNAPPA Appellant

V/S

MUNIVENKATAPPA Respondents

Referred Judgements :-

DR. JITEN BARKAKOTI VS. SUBRATA PATANGIA AND ANR. [REFERRED TO]
A V MURTHY VS. B S NAGABASAVANNA [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
EDAVAN KAVINGAL KELAPPAN NAMBIAR VS. MOOLAKAL KUNHI RAMAN [REFERRED TO]
MAHESH GOYAL VS. S K SHARMA [REFERRED TO]
DINESH B. CHOKSHI VS. RAHUL VASUDEO BHATT [REFERRED TO]
S. NATARAJAN VS. SAMA DHARMAN [REFERRED TO]
BASALINGAPPA VS. MUDIBASAPPA [REFERRED TO]

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in C.C.No.70 of 2019 pending before the Additional Civil Judge and Judicial Magistrate First Class, Srinivaspur arising out of complaint registered for offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 ('the Act' for short).

(2.) Heard Sri K.Vijaya Kumar, learned counsel appearing for the petitioner and Sri Ranganath Reddy, learned counsel appearing for the respondent.

(3.) Brief facts leading to the filing of the present petition, as borne out from the pleadings, are as follows:-

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KRISHNAPPA Vs. MUNIVENKATAPPA

Referred Judgements :-

JUDGEMENT

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