BIRENDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the counsel for the petitioner and the State. Nobody appears for the O.P. No. 2. Although a Vakalatnama was filed on behalf of the O.P. No. 2.

(2.) The case of the complainant, Gayatri Prasad Agarwal is that he had paid one Lac rupees to one Daud Dayal Agarwal as a friendly loan. In the meantime, Daud Dayal Agarwal died in the year 2001 and his wife Usha Rani Agarwal proposed to sell a house to Birendra Kumar Singh (Petitioner). Birendra Kumar Singh as an advance, issued four post dated cheques of Rs. 25,000 each.

(3.) Later on, he took one cheque back and paid Rs. 25,000/- in cash. The rest three cheques were presented in the bank on 16.01.2002 and 28.01.2002 which were returned with the Memo on 15.02.2002 showing "funds insufficient".