TRUE ENTERTAINMENT PVT. LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate for the parties. Perused the record and proceedings.

(2.) In this petition, the order dtd. 25/11/2019 passed by the learned Judicial Magistrate First Class, Court No.8, Chandrapur, issuing process under Sec. 138 of the Negotiable Instrument Act, 1881 is challenged.

(3.) It is undisputed that cheque amount was paid by the petitioners. However, the cheque amount was not paid within 15 days from the date of the receipt of the notice. The said fact, therefore, gave a cause of action in favour of the complainant. The complainant, therefore, filed complaint and the process came to be issued.