LAWS(HPH)-2013-6-103

BALAK RAM Vs. HARVINDER SINGH

Decided On June 18, 2013
BALAK RAM Appellant
V/S
HARVINDER SINGH Respondents

JUDGEMENT

(1.) Cr. M.P. (M) No. 21 of 2013.

(2.) THE record of the learned trial Court was sent for. Heard the learned counsel for the parties.

(3.) THE petitioner is a money lender. He had applied for the license but is not so far registered. The respondent borrowed money to the tune of Rs. 1,50,000/ - from the petitioner and agreed to pay the same. In discharge of this debt liability, accused issued cheque No. 317290 dated 22.9.2010 for the said amount drawn on Punjab National Bank, Shimla in favour of the petitioner. On being presented for encashment in UCO Bank, the Mall Shimla it was dishonoured due to insufficiency of funds. Accordingly, he sent statutory demand notice as per provisions of Section 138 of the Act by registered post.