B.P.GANGAHANUMAIAH Vs. VISHWANATH B. R.

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in CC No.16977/2018 for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as ' N.I. Act ' for short).

(2.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the respondent.

(3.) Facts in brief are as follows;