SALVAJI PRABHAKAR RAO Vs. STATE OF A P

JUDGEMENT

(1.) Heard Sri Jitender Rao, the Counsel for petitioner and Sri Venkat Reddy, the Counsel for R-2-complainant and the learned P.P.

(2.) The only question raised by the Counsel for petitioner Sri jitender Rao is that there was no issuance of statutory notice as contemplated by Section 138 of the Negotiable Instruments Act (here-in-after in short referred to as 'N.I.Act'). The learned Counsel would maintain that even if the allegations made in the complaint, if taken on their face value, in view of the specific allegation, made that a notice was straight away issued by way of paper publication, the same cannot be said to be in compliance with the provisions of the N.I.Act.

(3.) The learned Public Prosecutor however would contend that these aspects may have to be gone into at the appropriate stage.