VISHALAKSHI BHAT Vs. B M SUVARNA

JUDGEMENT

(1.) Heard learned counsel for the petitioner. Perused the records.

(2.) The petitioner has approached this Court after a long lapse of time calling in question the order dated 25.2016 passed by the XVI Additional Chief Metropolitan Magistrate, Bengaluru in C.C.No.5159/2016.

(3.) The respondent herein has filed a private complaint against the petitioner making the allegations that the accused-petitioner has issued a cheque for the repayment of dues to the complainant and the same was presented to the Bank and the same was dishonoured and thereafter, the notice was issued to the accused. As she has not paid the amount or complied with the legal notice, a criminal complaint came to be lodged under Section 138 of the Negotiable Instruments Act, 1881.