PHILLIP DESOUZA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner/accused in Crime No. 94/2007, thirthahalli Police Station, Shimoga for the offence under Section 420 of ipc, Sections 38 and 39 of Karnataka Money Lenders Act, 1961 and Section 4 of Karnataka Prohibition of Exorbitant Interest Act, is before this Court praying for quashing the F. I. R.

(2.) HEARD arguments for final disposal.

(3.) LEARNED Counsel for the petitioner submits that as against the respondent No. 2/complainant, the petitioner filed a private complaint in c. C. No. 5716/2006 on the file of XVI Additional Chief Metropolitan magistrate, Bangalore, for the offence under Section 138 of the Negotiable instruments Act, 1881 on the ground that the cheque issued by the respondent No. 2 for a sum of Rs. 80,000/- was dishonoured. The respondent No. 2 faced trial in the said case and the learned Magistrate, by his Judgment dated 24. 01. 2007, convicted the accused and sentenced the accused to pay fine of Rs. 85,000/-, in default in payment of fine, the accused shall undergo imprisonment for a period of three months. As against the order of conviction and sentence, the accused preferred appeal in Criminal Appeal No. 208/2007 on the file of Sessions Judge at Bangalore. Further, the present complaint came to be lodged on 31. 03. 2007 by him after the Respondent No. 2 was convicted for the offence under Section 138 of the Negotiable Instruments Act.