(1.) The applicant/appellant has filed the present application for leave to appeal against the order of acquittal dtd. 18/12/2019 passed by Judicial Magistrate, Ist Class, Bhiwani, whereby the complaint under Sec. 138 of the Negotiable Instruments Act, 1881 filed by the applicant/appellant was dismissed.
(2.) The brief facts of the case are that in the month of April, 2016, the complainant advanced a friendly loan of Rs.3,00,000.00 to the accused for his personal requirements. The accused person promised to return the amount within 2/3 months.
(3.) In order to discharge his liability, accused issued a cheque bearing No.390196 dtd. 16/7/2016 amounting to Rs.3,00,000.00 in the name of Punjab National Bank, Halu Bazar, Bhiwani. The cheque when presented to the Bank of Baroda was returned unpaid with memo dtd. 18/7/2016 by the office of Punjab National Bank, with the remarks that "Insufficient Funds".
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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