BIPIN GOGOI Vs. PRADIP BORA

JUDGEMENT

(1.) Heard Mr. A. M. Bora, learned Senior Counsel, assisted by Mr. M. S. Hussain, learned counsel, for the appellant. Also heard Mr. S. Nawaz, learned Amicus Curiae, appearing for the respondent.

(2.) The challenge in the present appeal is to the Judgment dtd. 30/8/2013, passed by the learned Judicial Magistrate First Class, Golaghat, Assam in CR Case No. 334/2012, dismissing the complaint filed by the appellant, herein, under Sec. 138 of the Negotiable Instruments (N.I) Act.

(3.) The facts in brief requisite for adjudication of the present appeal is noticed hereinbelow.