LAILAJA Vs. D.R. RAMACHANDRA REDDY

JUDGEMENT

(1.) This criminal revision petition is filed against the judgment and order of conviction and sentence dtd. 4/5/2017 passed by the XX Addl. Chief Metropolitan Magistrate, Bengaluru, in C.C. No.20080/2012 and the judgment and order dtd. 20/7/2018 passed by the LXVI Addl. City Civil & Sessions Judge, Bengaluru, in Crl.A.No.812/2017.

(2.) Heard the learned Counsel for the parties and also perused the material available on record.

(3.) Brief facts of the case as revealed from the records that may be necessary for the purpose of disposal of this petition are, the petitioner herein had issued a cheque bearing No.38615 dtd. 25/3/2012 for a sum of Rs.8,60,000.00 drawn on Canara Bank, SME Branch, Mahadevapura, Bengaluru, towards arrears of rent in respect of the premises which was admittedly taken on lease by the petitioner. The said cheque on presentation by the respondent/complainant was dishonoured with the bankers endorsement 'exceeds arrangement'. On receipt of the bankers memo, the respondent had issued a statutory notice to the petitioner which was not claimed by the petitioner. Thereafter, a private complaint was filed by the respondent before the jurisdictional Magistrate and after service of notice in the said proceedings, the petitioner had appeared before the Court and claimed to be tried.