ANIL SINGLA Vs. MUKESH AGGARWAL AND ANR

JUDGEMENT

(1.) This is an application under Section 482 Cr.P.C for placing on record the affidavit of Mukesh Kumar Aggarwal, respondent No. 1.

(2.) Application is allowed and the affidavit of Mukesh Kumar Aggarwal, respondent No. 1 is taken on record.

(3.) Brief facts of the case are that the complainant-respondent No. 1 has filed a complaint under Section 138 of the Negotiable Instruments Act against the petitioner alleging that the petitioner has issued a cheque to the tune of Rs. 2,60,000/- to the complainant-respondent to repay the amount received by him by way of personal loan from the complainant with the assurance that on presentation of the cheque to the bank, the same will encashed. Further, on presentation, the cheque was dishonoured.