MAHADEVAYYA P. HIREMATH Vs. BAPUGOUDA

JUDGEMENT

(1.) This petition is filed under Sec. 482 Cr.P.C.

(2.) Heard Sri Punith Markal, learned counsel for the petitioner-accused and Sri Basavaling Nasi, learned counsel for the respondent-complainant and perused the records.

(3.) The complainant-respondent herein has instituted a criminal prosecution against the accused for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881. The learned Magistrate after following necessary procedure issued process.