BOLIN CH. DEORI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. Bhuyan, learned counsel for the petitioner. Also heard Ms. S. Jahan, learned Additional Public Prosecutor, Assam, appearing for the respondent No.1.

(2.) This criminal revision petition has been filed by the revisionist challenging the order dtd. 27/6/2008 passed by the learned Judicial Magistrate, 1st Class, Kamrup at Guwahati in C.R. Case No.237c/2006 as well as the order dtd. 30/4/2010 passed by the learned Additional Sessions Judge, Kamrup at Guwahati in Criminal Appeal No.32/2008.

(3.) The aforesaid C.R. Case No.237c/2006 under Sec. 138 of the Negotiable Instruments Act, 1881 was filed by the complainant/respondent No.2 before this court stating that a cheque amounting to Rs.2,10,000.00 (Rupees Two Lakhs Ten Thousand) was given to him by the revisionist, which was dishonored by the bank due to insufficient fund. Thereafter, after giving notice to the petitioner in accordance with law and waiting for the stipulated period, the complaint was made.