MUKESH Vs. PRAHLAD SINGH

JUDGEMENT

(1.) Through this petition, the petitioner Mukesh Kumar has challenged the acquittal of the respondent from the charge under Sec. 138 of Negotiable Instruments Act.

(2.) Admittedly, the respondent is acquitted by the learned trial Court on the ground that demand notice issued under Sec. 138 of NI Act by the petitioner was never served to the complainant.

(3.) Admittedly, demand notice Ex.P/5 was sent by registered A.D., which was returned with a note of postal officer that " meaning thereby, the addressee does not reside on the given address.