SURINDER SINGH Vs. HANS RAJ GUJRAL

JUDGEMENT

(1.) CM No. 9812 of 2015

(2.) BRIEFLY stated, facts giving rise to the instant lis are that petitioner took friendly loan of Rs. 4,50,000/ - for two months and executed an agreement dated July 28, 2009. Petitioner issued a cheque No. 679320 dated October 08, 2009 amounting to Rs. 1,10,000/ - in favour of complainant/respondent, in order to discharge his legally enforceable liability. The said cheque on its presentation before bank for encashment was dishonoured and returned back with remarks "Account closed". A legal notice dated October 12, 2009 was also issued to the petitioner by the complainant/respondent but to no response and ultimately, a complaint under Section 138 of the Act was preferred.

(3.) AFTER hearing learned counsel for the parties and perusing the record, learned trial Court convicted accused -petitioner under Section 138 of the Act and sentenced to the period fully reflected in para 1 of this judgment.