SAFIQUL ISLAM LASKAR Vs. JOY KUMAR SAHA

JUDGEMENT

(1.) Heard the learned counsel Mr. M.H. Rajbarbhuiyan appearing for the petitioner.

(2.) This is an application under Sec. 528 of the BNSS, 2023 challenging the judgment dtd. 10/9/2024 passed by the learned Addl. Sessions Judge (FTC), Cachar, Silchar in Crl. Revision No.80/2021 affirming the order dtd. 30/10/2021 passed by the learned Chief Judicial Magistrate, Cachar, Silchar in N.I. Case No.192/2015.

(3.) The complainant is a money lender by profession. He alleged that the present petitioner in order to repay money borrowed from him issued a cheque and on presentation, the said cheque was dishonoured by the Bank.