NITHIN H.M. Vs. MEDICAL COUNCIL OF INDIA

JUDGEMENT

(1.) Petitioners/accused 1 and 2 are before this Court calling in question an order dtd. 16/2/2024 passed by the IV Additional Civil Judge & JMFC, Anekal in C.C.No.1903 of 2017 registered for offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 ('the Act' for short).

(2.) Heard Sri K.N. Karunashankar, learned counsel appearing for petitioners and Sri Sridhar Prabhu, learned counsel appearing for the respondents.

(3.) The facts, in brief, germane are as follows:-