KESHAV DAGA Vs. NILISHA MAHESHWARI

JUDGEMENT

(1.) Challenging judgment dtd. 3/5/2025 passed by LII Addl. City Civil and Sessions Judge, Bengaluru (CCH-53), in Crl.A.no.1231/2023 confirming judgment of conviction and order of sentence dtd. 3/7/2023 passed by XVI Addl. Chief Metropolitan Magistrate, Bengaluru City, in C.C.no.36255/2021, this revision petition is filed.

(2.) Sri Chakravarthy D., learned counsel appearing for Sri Y.S. Hanumantha Reddy, advocate for petitioner (accused) submitted that revision petition is against concurrent orders of conviction recorded against accused for offence punishable under Sec. 138 of Negotiable Instruments Act, 1881, ('NI Act', for short).

(3.) It was submitted, on a complaint filed under Sec. 200 of Code of Criminal Procedure, 1973, ('Cr.P.C', for short) by respondent (complainant) alleging that accused had approached complainant seeking financial assistance which was extended to extent of Rs.50,00,000.00 and for discharge of balance outstanding, accused had issued cheque bearing no.016985, dtd. 25/1/2021 for Rs.5,00,000.00 drawn on Axis Bank Limited, Vijayanagara Branch, Bengaluru, which when presented for collection on 25/1/2021 returned with endorsement on 29/1/2021 as "payment stopped by drawer".