KRISHNA GUDI Vs. 21ST CENTURY FIRMS

JUDGEMENT

(1.) Revision is admitted. By consent, notice after admission made returnable forthwith. Heard both the sides.

(2.) In short, the facts leading to the institution of revision can be stated as follows :-

(3.) It is the case of complainant that the cheque dated 26.2.2009 bearing No. 132547 given by the accused was presented by him in his bank from Latur. It is contended that in the online transaction, it was informed that funds were not sufficient in the account of the accused and the cheque bounced on 27.2.2009. It is the case of complainant that when he contacted the accused and informed about the dishonour of the cheque, the accused requested to present the cheque again. It is contended that the cheque was again presented in his account by the complainant on 18.3.2009, but it again bounced and such memo was given by the bank on 20.3.2009. The complainant then issued statutory notice and followed the procedure given in N.I. Act and filed private complaint for aforesaid offence. The statutory notice was replied by accused. The accused pleaded not guilty.