RAMESH POULTRY FARM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner No.1-the Poultry firm and petitioner No.2-the Proprietor of the Poultry firm (petitioner No.1), are in the revision against the judgment passed by the learned Magistrate affirmed in appeal by the learned Court of Sessions.

(2.) On dishonour of the cheque No.040754 dated 06.12.2012 drawn on Bank of India amounting to Rs. 8,54,000/-, proceedings under Section 138 of the Negotiable Instruments Act, were initiated by M/s Perfect Poultries (respondent No.2).

(3.) FACTS:-