LAWS(KAR)-2023-8-530

ASHOK CHOWRIAPPA Vs. RAMAKRISHNAM RAJU

Decided On August 10, 2023
Ashok Chowriappa Appellant
V/S
Ramakrishnam Raju Respondents

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in C.C. No.122/2020 registered for the offence punishable under Sec. 138 of the N.I. Act.

(2.) Heard the learned counsels Shri V.M. Sheelavant and Shri M.L. Vanti appearing for the petitioner and the learned counsel Shri Anoop G. Deshpande appearing for the respondent.

(3.) Facts in brief, germane are as follows: