SIMEYA HARIRAMANI Vs. BANK OF BARODA

JUDGEMENT

(1.) Heard.

(2.) The present petition is against the order dated 28th June 2017 passed by the 3rd Additional Sessions Judge, Balado Bazar in Criminal Revision No.H-23/2017 (Simeya Hariramani and another Vs. Bank of Baroda) whereby the charge framed by the CJM, Baloda Bazar vide order dated 10.02.2017 passed in Criminal Case no.54/2016 has been maintained.

(3.) As per the case of petitioner, on 07.02.2015 a complaint was filed by the Bank of Baroda through its Branch Manager of Baloda Bazar u/s 138 of the Negotiable Instruments Act, 1881 on 07.12.2015 when 3 cheques issued by the petitioner were dishonoured. The details of cheques are as under :-