TRAVEL FORCE Vs. MOHAN N BHAVE

JUDGEMENT

(1.) This is complainant's revision against the Order dated 17. 3. 2006 of the learned Additional Sessions Judge, Panaji.

(2.) The parties hereto are referred to in the names as they appear in the cause title of the complaint.

(3.) The complainant claiming to be a division of M/s. Hede Consultancy Co. Ltd. , company, Ltd. , prosecuted the accused for bouncing of a cheque bearing No. 339472 dated 10. 8. 2000 for a sum of Rs. 12,00,000/ -. It appears from the complaint that by letter dated 26. 9. 2000, the accused had requested the complainant to forward the fixed deposit receipt against the payment of Rs. 12,00,000/ -. The complainant had presented the said cheque for payment but was returned by bank with remark that the payment was stopped by drawer and this was by Memorandum dated 22. 9. 2000. The complainant thereupon served a notice upon the accused dated 4. 10. 2000, calling upon the accused to pay the said amount of Rs. 12,00,000/- which was returned unclaimed and the accused having failed to comply with the said notice, the complainant filed the complaint on or about 17. 11. 2000.