B SHAMBU KUMAR Vs. RAGHVENDRA STEELS LTD

JUDGEMENT

(1.) THE petitioner is one of the accused in the case. His application for discharge was rejected. Hence, this revision has been filed.

(2.) THE main contention raised by the learned counsel for the petitioner is that though the date of the cheque was only 31.12.1998, the petitioner retired from partnership even earlier to that. In support of his contention, he presented a Gazette notification which says that "B. Shambu Kumar retired from the partnership of Salem Steels Limited with effect from 30.9.1998.