SHRIRAM TRANSPORT FINANCE COMPANY LTD. Vs. PALWINDER SINGH

JUDGEMENT

(1.) Petitioner is, in fact, complainant in a complaint case filed under Sec. 138 of the Negotiable Instruments Act, 1881 (in short, 'NI Act') i.e. NACT/116, dtd. 8/3/2021, titled as, 'Shriram Transport Finance Company Ltd, v. Palwinder Singh'.

(2.) Said complaint has been instituted on account of bouncing of Cheque No.570490, dtd. 30/12/2020, for an amount of Rs.4,08,743.00 of PUNJAB GRAMIN BANK, Jalandhar Road, Kapurthala. Said cheque had been given to the petitioner (complainant) by the respondent for its encashment towards enforceable liability upon him.

(3.) Learned counsel for the petitioner while referring to the zimni orders having been recorded by the Trial Court, refers to the order dtd. 8/12/2022, and submits that the preliminary summoning evidence of the complainant was treated as after notice evidence, and thereupon, proceeding was adjourned for 7/2/2023, for cross-examination of the complainant (petitioner herein).