(1.) This is a complainant's appeal. The complainant had alleged that the respondent had committed an offence punishable under Section 138 of the Negotiable Instruments Act, 1881, (Hereinafter referred to as 'the NI Act', for brevity) The complainant was said to be a tenant under the respondent. It is stated that he had paid a security deposit under the lease agreement. This sum of Rs.2.50 lakh was said to have been refunded by the respondent after deducting Rs.8,000/-, by way of a cheque dated 22.2.2007. The cheque having been dishonoured on being presented for collection and when the respondent failed to make payment against a demand made in terms of Section 138 of the NI Act, the complaint came to be filed.
(2.) In the proceedings before the Magistrate, though the accused had entered appearance, the matter was not contested. In that, the complainant was not cross-examined to test his evidence by way of his examination-in-chief, nor did the accused tender any evidence in spite of opportunity. The case of the complainant was therefore accepted by the court and the respondent was convicted and sentenced to pay a fine of Rs.2.45 lakh of which Rs.2.44 lakh was to be paid as compensation to the complainant.
(3.) After having heard the learned counsel for the parties, the only controversy is whether such presentation of the cheque for the second time and then to lodge a complaint on dishonour, was permissible. Notwithstanding that the apex court has ruled on this issue and that the question is no longer res integra, the counsel for the respondent has sought to canvas that the opinion expressed in a recent decision of the Apex court, in Dashrath Rupsingh Rathod v. State of Maharashtra & Another,2014 SAR(Cri) 966Supreme Court, a three judge bench judgment, is to the effect that a second presentation of the cheque on an initial dishonour, would not give a fresh cause of action to file a complaint.