PALLAVI PANDIT INAMDAR Vs. PARASAPPA

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in C.C. No.557/2021 registered for the offence punishable under Sec. 138 of the Negotiable Instruments Act (hereinafter referred to as " NI Act " for short).

(2.) Heard the learned counsel for the petitioner. The respondent - complainant though served remains unrepresented.

(3.) Facts in brief, germane, are as follows: It is alleged that the complainant has lent an amount of Rs.2,50,000.00 to the petitioner on 12/2/2020. Against the said lending, it is the case of the complainant that the petitioner has handed over a post dated cheque, drawn on Bank of India. On 22/6/2020, six days thereafter the complainant presents the cheque before Bank of India, only to be returned, for want of sufficient funds. A legal notice is caused upon the petitioner on 20/7/2020 and a private complaint later is registered by the complainant before the concerned Court on 2/9/2020. The Court takes cognizance of the offence punishable under Sec. 138 of NI Act and registers C.C. No.557/2021. It is the registration of the C.C. that drives the petitioner to this Court in the subject petition.