G. SIVAGNANAM Vs. RAJA

JUDGEMENT

(1.) Heard the learned Counsel for the Petitioner and the learned Counsel for the Respondent.

(2.) This Criminal Revision is directed against the concurrent findings of the Courts below, in a matter arising out of Sec. 138 of the Negotiable Instruments Act.

(3.) The short point agitated by the learned Counsel for the Petitioner/ Accused is that, mandatory requirement of causing Statutory Notice immediately after returning of Cheque not been scrupulously complied by the Respondent/Complainant. Neither in the Statutory Notice, nor in the Sworn Statement and nor in the Complaint filed before the Court, the Complainant has mentioned the Cheque Number.