SYED MEHABOOBPASHA Vs. KOUSHALYA

JUDGEMENT

(1.) Heard Sri. Mahesh S.N. and Sri. Babu T.C. learned counsel for the parties.

(2.) The Revision petitioner is the accused, who suffered an order of conviction for the offence punishable under Sec. 138 of Negotiable Instruments Act, 1881 (hereinafter referred to as 'N.I. Act' for short) passed by the XII Additional CMM Bengaluru in C.C.No.21153/2021 dtd. 16/4/2024 which came to be modified by the LVIII Additional City Civil and Sessions Judge, Bengaluru in Crl.A.No.817/2024 dtd. 10/11/2025.

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