(1.) The matter is heard through "Video Conference".
(2.) The convicted sole accused is the revision petitioner herein. The respondent herein filed a private complaint under Sec. 200 of Cr.P.C., alleging the commission of offence under Sec. 138 of Negotiable Instruments Act, against the revision petitioner herein.
(3.) The case of the private complainant/P.W.1 is that