LAXMAN LAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the following:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) The case is based on a complaint filed by the respondent no.2 ('the complainant'). According to the complainant, the complainant and the revisionist were known to each other. The revisionist took loan of Rs.2.00 Lakhs from the complainant on 12/9/2018, under the assurance that he would return it soon. Thereafter, the revisionist gave a cheque dtd. 7/6/2019 of Rs.2.00 Lakhs to the complainant, which, when presented in the Bank, was dishonoured. Notices were given to the revisionist, but he did not pay the amount. Thereafter, a complaint was filed. On 1/7/2019, the revisionist was summoned to answer accusation under Sec. 138 of the Act. The revisionist did appear in the case. On 2/3/2021, the accusation was read over to the revisionist. According to him, he did not pay any cheque to the complainant. The cheque was lost and he had informed about it to the Bank also.