HARSHAD SHAMBHULAL SETH Vs. SANGEETA RAJESH VARMA

JUDGEMENT

(1.) The Applicant, who is sole proprietor of M/s Koltey Gum Industries, has challenged the order of the learned Additional Sessions Judge, Greater Mumbai, dated 6-4-2009, dismissing his Appeal from an order of the learned Metropolitan Magistrate, 14th Court, Girgaum, Mumbai, convicting the Applicant in CC No. 2140/SS/2005 essentially under 3 dishonoured cheques of Rs. 1,50,000/-, Rs. 2,50,000/- and Rs. 1 Lakh, aggregating to Rs. 5 Lakhs. Hence there are two concurrent findings of fact against which these Revision Applications are filed. The ambit of the Court's jurisdiction in Revision is extremely narrow.

(2.) The Applicant has deposited Rs. 3,75,000/- so far. The cheques were issued in 1999. The cheques were accompanied by corresponding Bills of Exchange duly drawn and accepted by and on behalf of the accused.

(3.) Documentary evidence of the corresponding Bills of Exchange by the complainants duly drawn and accepted by and on behalf of the accused has also been produced by the complainants and considered by the Court. There is the statutory presumption of the payment of consideration under the cheques.