RAGHAVENDRA KOTIAN Vs. ACHAN KUNJU

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 29/4/2023 passed in C.C.No.29826 of 2021 by the XV Additional Chief Metropolitan Magistrate, Bangalore.

(2.) Heard Sri.Jagadeeshachari, learned counsel appearing for petitioner.

(3.) Petitioner is the accused; respondent, the complainant. The two had a transaction amongst themselves, in furtherance of which the petitioner has issued certain cheques in favour of the complainant/respondent. The cheques having been returned for want of sufficient funds leads the respondent/complainant to the concerned Court in a proceeding under Sec. 138 of the Negotiable Instrument Act, 1881 ('N.I.Act' for short).