GURUDAS BUDHO VELIP Vs. PREMANAND KRISHNA ANVEKAR

JUDGEMENT

(1.) Heard.

(2.) The contention is that the applicant-accused could not have been convicted, for non compliance of Clause (b) of Section 138 of the Negotiable Instruments Act, 1881. In other words, according to the accused the Complainant had failed to send the demand notice to the accused within 15 days, as was then required, from the receipt of information by the Complainant from the Bank regarding the return of the cheque, unpaid.

(3.) The Respondent-Complainant has chosen to remain absent, though duly served.