VIJAY SINGH SOLANKI Vs. VISHAL GUPTA

JUDGEMENT

(1.) The instant petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.) has been filed for setting aside the order dated 13.03.2015 passed by learned Additional Sessions Judge, Faridabad whereby the application under Section 311 Cr.P.C. filed by the petitioner was dismissed.

(2.) The brief facts of the case are that the petitioner had borrowed a sum of Rs.7,50,000/- from the respondent-complainant and issued a cheque bearing No.194003 dated 9.2.2008 for the said amount drawn on Hongkong and Shanghai Banking Corporation Ltd. But when the said cheque was presented in the Bank for encashment, it was returned for insufficiency of funds. The respondent -complainant filed a complaint under Section 138 of the Negotiable Instruments Act and the petitioner was convicted and sentenced by the learned trial Court.

(3.) The submissions made by Mr.Tanmoy Gupta, Advocate have been heard.