AJIT KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The present Criminal Revision Application has been filed for setting aside the judgment and order dtd. 7/12/2021 passed in Cr. Appeal No. 15 of 2020 (arising out of Complaint Case No. 2574 of 2016) by Additional District and Sessions Judge-VII, Vaishali at Hajipur by which the judgment and sentence dtd. 4/3/2020 passed in Complaint Case No. 2574 of 2016 has been affirmed.

(3.) Learned counsel for the petitioner submits that from both original Court as well as Appellate Court the petitioner has lost. Counsel submits that the cheque amount has been provided by petitioner to opposite party no.2 as a security without date. He further submits that the cheque amount, which has been handed over to a person as a security without date, if produced without his permission before the bank and bounced then it does not amounts to Sec. 138 of N.I. Act and in this view of the matter, both the orders are illegal, incorrect and fit to be set aside.