NEELESH KUMAR VERMA Vs. ABHISHEK AHIRWAR

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Cr.P.C being aggrieved by the registration of a complaint Case (NI Act) No.70/18 by the Court of JMFC, Raisen, against him.

(2.) Facts given rise to this petition, in short, are that complainant/respondent herein filed a complaint under Section 200 Cr.P.C. against the petitioner for the offence punishable under Section 138 of Negotiable Instrument Act, alleging that respondent was in need of Rs.25 Lacs for opening a Private Company for which the petitioner contacted the respondent and asked him to pay Rs.2,50,000/- and proposed to be arrayed as a partner of that company. Respondent agreed for the aforesaid proposal and gave him Rs.2,50,000/-.

(3.) Thereafter that petitioner neither got the company registered nor returned the money Rs.2,50,000/-. On demand made by him, the petitioner gave a cheque to the tune of Rs.1,60,000/- on 6.12.2017 to the respondent and when respondent presented that cheque to his bank, it was returned unpaid with an endorsement 'in-sufficient fund'. Petitioner was served with a notice, in spite of that, the petitioner did not return the cheque amount to respondent.