B LAKSHMI Vs. TRISHUL COAL SERVICES AND TRANSPORTERS

JUDGEMENT

(1.) The revision is filed against the orders Dtd. 12-7-1996 in Crl.M.P. No. 2591/1996 in C.C. No. 11/1996 on the file of the XVII Metropolitan Magistrate, Hyderabad.

(2.) The facts in giving rise to the filing of this revision are, briefly, as follows :- The third respondent, B. Krishna Rao, filed complaint against M/s. Trishul Coal Services and Transporters, Himayathnagar, Hyderabad; B. Narsing Rao, Managing Partner and also against the petitioner herein Smt. B. Lakshmi w/o B. Narsing Rao, as partners of the said firm under Sections 138 and 142 of the Negotiable Instruments Act alleging that the accused No. 2, Managing Partner of M/s. Trishul Coal Services & Transporters, has issued a cheque for Rs. 50,000.00 (Rupees Fifty Thousands only) on 15-4-1995 drawn on State Bank of India, to discharge the hand loan taken from the complainant and the said cheque was dishonoured with an endorsement "Account Closed" and the accused failed to pay the amount in spite of notice.

(3.) The learned Magistrate took the case on file and issued summons to the accused 1 to 3.