REGENT COMPUTRONICS PVT. LTD.

V.RAVICHANDRAN Appellant

V/S

K.Kannaiah Respondents

Referred Judgements :-

VASUDEO RAMCHAND AHUJA V. VILAS SHRIPATI KAMBLE AND ANR. [REFERRED TO]
STATE OF PUNJAB VS. WASSAN SINGH [REFERRED TO]
A V MURTHY VS. B S NAGABASAVANNA [REFERRED TO]
ICDS LIMITED VS. BEENA SHABEER [REFERRED TO]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [REFERRED TO]
MALLAVARAPU KASIVISWESWARA RAO VS. THADIKONDA RAMULU FIRM [REFERRED TO]
SYED PEDA AOWLIA VS. PUBLIC PROSECUTOR HIGH COURT OF A P [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
AVON ORGANICS LIMITED VS. POINEER PRODUCTS LIMITED [REFERRED TO]
KAMALAMMAL VS. C K MOHANAN [REFERRED TO]
RAMDAS ANANT NAIK VS. JACOB FERNANDES [REFERRED TO]
SAYEEDA IQBAL VAKIL VS. JAVED ABDUL LATIF SHAIKH [REFERRED TO]
S GOPAL VS. D BALACHANDRAN [REFERRED TO]

JUDGEMENT

(1.) The criminal appeal is directed against the judgment and order dated 13th April, 2015 passed by the learned Additional Judicial Magistrate (First Class) at Port Blair in CR No. 187 of 2012 being a proceeding under Section 138 of the Negotiable Instruments Act, 1881 (for short the Nl Act).

(2.) The appellant is the complainant before the learned trial Court. The respondent is the accused.

(3.) In a complaint filed. before the learned trial Court under Sections 138/141 read with Section 142 of the Nl Act, the appellant stated that he is doing business at Port Blair for several years and developed friendly relations with the respondent. That in the month of June, 2008, the respondent approached the appellant for a loan of Rs.8.00 lakhs since the respondent held out that he was in financial difficulties.

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V.RAVICHANDRAN Vs. K.KANNAIAH

Referred Judgements :-

JUDGEMENT

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