GAUTAM THAKUR Vs. SONAM ANGMO

JUDGEMENT

(1.) This appeal has been preferred by complainant Gautam Thakur, against respondent Sonam Angmo, assailing dismissal of complaint filed under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as'N.I. Act') vide judgment dtd. 29/3/2022, passed by Judicial Magistrate First Class, Manali, District Kullu, H.P., in Complaint No.574 of 2015, titled as Gautam Thakur vs. Sonam Angmo.

(2.) Complainant Gautam Thakur is son of respondent Sonam Angmo. He preferred complaint against his mother on account of dishonour of cheque bearing No.369387 dtd. 8/6/2015 amounting to Rs.3,00,000.00 allegedly issued by respondent drawn on her account maintained in Punjab National Bank Branch, Manali.

(3.) It is claim of the complainant that his mother is living separately and she was owing a sum of Rs.3,00,000.00 towards him and in order to discharge her liability she issued aforesaid cheque in his favour, and on presentation of cheque in the bank, the same was returned unpaid on 10/6/2015 with remarks'Account Closed'.