REGENT COMPUTRONICS PVT. LTD.

Latha B.M. Appellant

V/S

N. Nagesh Respondents

Referred Judgements :-

MANDVI COOPERATIVE BANK LIMITED VS. NIMESH B. THAKORE [REFERRED TO]
KRISHNA JANARDHAN BHAT VS. DATTATRAYA G HEGDE [REFERRED TO]
SOUTHERN SALES AND SERVICES VS. SAUERMILCH DESIGN AND HANDELS GMBH [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
BIR SINGH VS. MUKESH KUMAR [REFERRED TO]
BASALINGAPPA VS. MUDIBASAPPA [REFERRED TO]
RAJARAM VS. MARUTHACHALAM [REFERRED TO]
RAJESH JAIN VS. AJAY SINGH [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Prashanth U.T., learned counsel for the revision petitioner and Sri S. Kasinagalingam, learned counsel for the respondent.

(2.) Petitioner is the accused in C.C.No.3703/2019, on the file Small Causes and ACMM., at Bengaluru, who has been convicted for the offence under Sec. 138 of the Negotiable Instruments Act, confirmed in Crl.A.No.494/2022, on the file of LX Additional City Civil and Sessions Judge, Bengaluru.

(3.) Facts in brief which are utmost necessary for disposal of the present revision petition are as under:

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LATHA B.M. Vs. N. NAGESH

Referred Judgements :-

JUDGEMENT

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