MUNESH KUMARI Vs. IMRAN

JUDGEMENT

(1.) Exemption allowed subject to all just exceptions.

(2.) According to the petitioner/complainant, the loan was advanced after arranging the same from various other sources. The details of those sources have neither been stated in the complaint nor could be ascertained at the time of trial.

(3.) The petitioner/complainant, in his complaint as well as in his evidence by way of affidavit had affirmed the fact that the respondent, on request, handed over the cheque in question for repayment of loan amount on 27.05.2015 in the morning. This assertion was ratified by CW2 during trial.