(1.) A complaint under Section 138 of the Negotiable Instruments Act had been filed by complainant Shashi Kala against accused Jagtar Singh, proprietor M/s Kataria Karyana Store, Ludhana.
(2.) As per version of the complainant, the accused has been in possession of shop belonging to her as a tenant on monthly rent of Rs.700/-. Since the accused was in arrears of rent in order to discharge his legal liability, he had issued a cheque dated 25.5.2012 for Rs.49,000/- drawn on Central Bank of India, Salem Tabri, Ludhiana. On presentation of the cheque for encashment through PNB, Salem Tabri, Ludhiana, the cheque was returned unpaid by the banker of the accused vide memo dated 31.5.2013 on account of insufficiency of funds in the account of the accused. On coming to know about this, the complainant served a legal notice dated 14.8.2012 upon the accused calling upon him to make payment of the cheque amount within 15 days of the receipt of notice, but the accused failed to do so, as such the complainant brought the complaint in question.
(3.) After recording of the preliminary evidence the accused was summoned, who put in appearance and was admitted to bail. Notice of accusation was served upon him to which he pleaded guilty and did not claim trial.