ALAMGIR RUSSEL ANWAR Vs. DURGESH CHANDRA SARKAR

JUDGEMENT

(1.) The present revision has been preferred against an order and judgment dtd. 14/12/2018 in Criminal Revision No. 21 of 2018 passed by the learned Additional Sessions Judge, 3rd Court, Malda.

(2.) The petitioner's case is that in the year 2008, the petitioner being in certain financial trouble took loans from the opposite party no. 1 on two occasions, one of Rs.1,50,000.00 (Rupees One Lakh Fifty Thousand) and next time Rs.30,00,000.00 (Rupees Thirty Lakh).

(3.) To repay the said loans the petitioner issued two cheques in favour of the respondents one being cheque no. PWT 794807 dtd. 7/1/2008 amounting to Rs.1,50,000.00 (Rupees One Lakh Fifty Thousand) only and another cheque being no. PWT 794809 dtd. 7/1/2008 bearing the face value of Rs.3,00,000.00 (Rupees Three Lakh) only in the Punjab National Bank, Kumbhara Branch, Malda.