NARESH GOEL Vs. SUMIT GOEL

JUDGEMENT

(1.) NOTICE of the application. At this stage, Mr. Bhaskar Sharma, Advocate causes appearance on behalf of the respondents.

(2.) FOR the reasons stated in the application, prayer for preponning the hearing is allowed. The case is preponned to today.

(3.) BRIEFLY stated, facts of the present case are that the accused - petitioner took friendly loan of Rs. 75000/ - from the complainant - respondent. The petitioner issued cheque No.065921 dated 17.11.2009, amounting to Rs. 75,000/ - in favour of the complainant, in order to discharge his legally enforceable liability. The said cheque was presented for encashment but was returned unpaid by the banker on 15.03.2010, with remarks, 'insufficient funds'. The complainant approached the accused in this regard twice, but to no avail. Thereafter, a legal notice dated 7.6.2010, was issued to the accused and ultimately, the present complaint was filed.