KUNAL RAJESH KOTHARI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both side for final disposal. The petitioner is facing prosecution for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881. The proceedings are pending before the Court of Judicial Magistrate, First Class, Solapur.

(2.) The complainant's case is that the accused had issued a cheque dated 8th July, 2015, for an amount of Rs. 55,00,000/-, and another cheque for an amount of Rs. 5,25,000/-. The said cheques were deposited on 29th July, 2015. The cheques were dishonoured. The complainant forwarded notice of demand. However, the amount was not returned, and, hence, the complaint was filed on 9th October, 2015.

(3.) The Court of Judicial Magistrate, First Class, Solapur, issued process against the accused for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881, by order dated 19th January, 2016.