DUGAR BENEFIT FUND Vs. M UTTAM CHAND

JUDGEMENT

(1.) THE petitioner is an accused for an offence punishable under Section 138 of the Negotiable Instruments Act.

(2.) LEARNED counsel for the petitioner submits that two cheques have been issued by the petitioner and the same got dishonoured on presentation. Hence, as per two notices for each cheques dated 15.06.2001 and 29.05.2001, demand has been made as per Section 138 of the Negotiable Instruments Act. Subsequently, a second notice has been issued on 14.09.2001 after representing the same cheques. After the issuance of second notice, the present complaint has been initiated, suppressing the issuance of the earlier notice.