HEMA Vs. ASHOK G

JUDGEMENT

(1.) The learned counsel for the respective parties, so also the petitioner and the respondent - represented by his General Power of Attorney holder--Sri.Gautam Kumar B., son of Sri.Shankaralal Bhatewara are present before the Court. The General Power of Attorney holder of the respondent is identified by the petitioner and also by the learned counsel for the respondent.

(2.) They have filed an application in I.A. No.1 of 2023 under Sec. 147 of the Negotiable Instruments Act, 1881 read with Sec. 320 of the Code of Criminal Procedure, 1973.

(3.) Perused the averments made in the application. The un-numbered 3rd paragraph of the said application reads thus: