LAWS(BOM)-2006-11-180

MOHAMAD NAUSHAD Vs. ANTHONY CARVALHO

Decided On November 24, 2006
MOHAMAD NAUSHAD Appellant
V/S
ANTHONY CARVALHO Respondents

JUDGEMENT

(1.) THIS revision is directed against order dated 12-7-2006, of the learned Sessions Judge, Margao.

(2.) SOME facts are required to be stated to dispose of the present revision.

(3.) THE petitioner is the complainant who prosecuted the accused for bouncing of a cheque bearing No. '877680 dated 30. 7. 2005, for Rs. 14,66,000. The learned Magistrate was pleased to issue process against the accused under Section 138 of the Negotiable instruments Act, 1881, by order dated 14. 10. 2005.