GUDDO DEVI @ GUDDI Vs. BHUPENDER KUMAR

JUDGEMENT

(1.) The petitioner has filed the present petition impugning the judgment dated 30.11.2018, whereby the petitioner's appeal against a judgment dated 20.02.2018 convicting the petitioner for an offence punishable under Section 138 of the Negotiable Instruments, 1881 (NI Act) was rejected.

(2.) The respondent had filed a complaint (CC No. 9993/2016) before the learned MM as the cheque in the sum of Rs.5,50,000/- (cheque bearing no. 784391), issued by the respondent, was dishonoured on presentation.

(3.) The said cheque was presented for encashment but the same had been returned unpaid on 23.05.2014, with the remarks, "04-refer to drawer".