HANS RAJ Vs. FAIZ MOHD

JUDGEMENT

(1.) THE accused issued a cross cheque for Rs.500/ - Whereas he had no money with the bank. Argument that case is of civil nature not impressive (Para 1)

(2.) THE allegation in the complaint is that the accused issued a cross cheque for Rs. 500/ - whereas he had no money with the bank. In the circumstances, I am not impressed by the argument of the learned counsel for petitioner that the case is purely of a civil nature. The application is, therefore, dismissed the petitioner has been directed to appear before the trial court on 28th March, 1980.