ARVIND BHAI SELARKA Vs. DILIP GOGAD

JUDGEMENT

(1.) Heard.

(2.) This revision under Section 482, Cr.P.C. has been filed against the order dated 15-6-2002 passed by the First Additional Sessions Judge, Durg in Criminal Revision No. 84/2002 whereby the order dated 23-11-2001 passed by the Judicial Magistrate, Class I, Durg has been affirmed.

(3.) The appellant is facing prosecution under Section 138 of Negotiable Instrument Act. The allegation against him is that he has issued a crossed cheque in favour of the complainant and the said cheque was sent to the Bank where on presentation, it was dishonoured on the ground that sufficient funds are not available. Notice was sent on 8-4-1999 and it was returned refused on 12-4-1999 and thereafter the complaint has been filed.