REGENT COMPUTRONICS PVT. LTD.

Lalji Kesha Vaid Appellant

V/S

Dayanand R. Respondents

Referred Judgements :-

M S SHERIFF VS. STATE OF MADRAS [REFERRED TO]
KARAM CHAND GANGA PRASAD VS. UNION OF INDIA [REFERRED TO]
V M SHAH VS. STATE OF MAHARASHTRA [REFERRED TO]
K G PREMSHNKER VS. INSPECTOR OF POLICE [REFERRED TO]
SETH RAMDAYAL JAT VS. LAXMI PRASAD [REFERRED TO]
SHANKU CONCRETES PRIVATE LIMITED VS. STATE OF GUJARAT [REFERRED TO]
M. SURESH VS. STATE OF A.P. [REFERRED TO]
MEDMEME, LLC AND OTHERS VS. M/S. IHORSE BPO SOLUTIONS PVT. LTD. [REFERRED TO]
SERVE & VOLLEY OUTDOOR ADVERTISING PVT LTD VS. TIMES INNOVATIVE MEDIA LTD [REFERRED TO]
SARDAR ALI KHAN VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in C.C.No.8737 of 2020 pending before the 36th Additional Chief Metropolitan Magistrate, Bangalore City registered by the respondent under Sec. 200 of the Cr.P.C. for offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 ('the Act' for short).

(2.) Heard Sri Amaresh A. Angadi / Sri V. Sudhakar, learned counsel appearing for the petitioner and Smt. Vijetha R Naik learned counsel appearing for the respondent.

(3.) The facts, in brief, as borne out from the pleadings are as follows:-

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LALJI KESHA VAID Vs. DAYANAND R.

Referred Judgements :-

JUDGEMENT

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