AKHAYA KUMAR NAYAK Vs. SWARUPA SUBHADARSHINI DUTTA

JUDGEMENT

(1.) The petitioner is the accused in ICC Case No.47/57 of 2023 filed by the opposite party under Sec. 138 of the Negotiable Instruments Act (In short 'N.I. Act")

(2.) The petitioner had issued a cheque of Rs.3,00,000.00 in favour of the opposite party and on presentation, the petitioner's bank have returned the cheque for having insufficient of funds in the account of the petitioner. Therefore, the opposite party is prosecuting the petitioner by filing complaint case.

(3.) On 3/8/2023, the learned S.D.J.M., Baripada has taken cognizance of the offence under Sec. 138 of the N.I. Act and issued summon to the petitioner. The petitioner is aggrieved and challenged the said order in the present petition.