KARAN SINGH Vs. PRERIT TIWARI

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This petition has been filed by the petitioner under Sec. 482 of the Criminal Procedure Code, 1973 (hereinafter to be referred to as "CRPC") aggrieved by the order dtd. 19/1/2024 passed by the III Sessions Judge, District Indore in CRA.No.187/2023; whereby, the application filed by the petitioner under Sec. 391 of the CPRC, has been rejected.

(3.) In brief facts of the case are that against the petitioner a complaint under Sec. 138 of the Negotiable Instruments Act,1881(hereinafter to be referred to as "Act of 1881") was registered on account of dishonor of cheque dtd. 14/8/2010 amounting to Rupees Twenty Lakhs.