ABHAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned APP for the State and learned counsel for the opposite party no. 2.

(2.) The petitioner has moved the Court under Section 482 of the Code of Criminal procedure, 1973 (hereinafter referred to as the 'Code') for the following relief:

(3.) The allegation against the petitioner in the Complaint Case No. 1563 (C) of 2013 filed by the opposite party no. 2 is that a cheque of Rs. 20,00,000/- issued by the petitioner in favour of the opposite party no. 2 was not honoured.