BABUL AHMED LASKAR Vs. SAMIRAN BHATTACHARJEE

JUDGEMENT

(1.) Heard Mr. K. Uddin, learned counsel appearing for and on behalf of the petitioner as well as Mr. S. Das, learned counsel representing the respondent No.1.

(2.) The case in nutshell is that on 29.12.2009, the respondent Samiron Bhattacharjee filed a complaint before the Court of learned CJM, Cachar at Silchar, stating that the accused/petitioner took a loan from him amounting to Rs.6 lacs and towards the liability for repayment of the loan, he issued six numbers of cheque of Rs.1 lac each, dated 16.06.2009, 16.07.2009, 16.08.2009, 16.09.2009, 16.10.2009 and 16.11.2009.

(3.) The cheques were dishonoured on being presented to the Bank concerned for the reason 'fund insufficient'. On being intimated, the said complainant lodged a complaint before the Court u/s.138 of the N.I. Act , after giving the necessary legal notice under the law. The accused/ petitioner faced the trial and denied the charge.