YELAHANKA MERCHANTS FINANCE COMPANY Vs. SAVITHA

JUDGEMENT

(1.) Heard learned counsel for appellant.

(2.) This appeal is preferred by the Appellant/Complainant against the order dtd. 28/6/2019 passed by the XXV Addl. Chief Metropolitan Magistrate, Bengaluru in CC No.21929/2016.

(3.) Brief facts of the case : Appellant/Complainant had filed a complaint against the accused persons under Sec. 200 of Cr.P.C. for dishonour of cheque, which is punishable under Sec. 138 of Negotiable Instruments Act (for short hereinafter referred to as 'NI Act'). The trial Court has taken cognizance and a case came to be registered in CC No.21929/2016 on the file of XXV Addl. C.M.M., Bengaluru.