RAJKUMAR RAJENDRA PRASAD Vs. RAMCHARAN MOTILAL

JUDGEMENT

(1.) Shri Virendra Sharma, learned counsel for the applicant.

(2.) Learned counsel for the applicant contends that non-applicant/accused has not submitted any reply to the notice and after admitting the signature on the cheque and other particulars of the cheque taking such defence and to reject the private complaint by the trial Court is unsustainable of law, however, allowing this petition leave to appeal may be granted.

(3.) Per contra, learned counsel for the respondent contends that complainant was residing at their home and he was nurtured in their family. When in discharge of liability of loan of a scooter, the cheque was given by the complainant to said place and he has one copy of the cheque and later on amount of ' four lakhs after dishonouring the same filed complaint case. In such circumstances, trial Court has rightly been passed the order rejecting the complaint.