SUSHIL KUMAR CHURIWALA, Vs. MR. AKSHAY BANSAL

JUDGEMENT

(1.) Heard Sri.Hemachandra R. Pai, learned counsel appearing on behalf of Sri.M.N.Nehru, learned counsel for the revision petitioner and Sri.Brijesh Edupuganti, learned counsel appearing on behalf of Sri.Ramakrishnan S., learned counsel for the respondent.

(2.) Accused filed a revision petition challenging the order passed in CC No.54198/2017 dtd. 16/10/2018 on the file of XV Additional Judge and 23rd CMM, Court of Small Causes, Mayo Hall Unit, Bengaluru which was confirmed in Crl.A.No.25215/2018 dtd. 24/12/2021 on the file of XIII Additional City Civil and Sessions Judge, Mayo Hall Unit, Bengaluru (CCH-22) for the offence punishable under Sec. 138 of the Negotiable Instruments Act.

(3.) Operative portion of the order passed by the learned Trail Magistrate and order passed by the Learned Judge in the First Appellate Court reads as under: ORDER IN CC NO.54198/2017: