S. JANAK SINGH Vs. PRITPAL SINGH

JUDGEMENT

(1.) THE petitioner/accused allegedly issued a cheque dated 13 -9 -02 for an amount of Rs 1,25,000/ - in favour of the respondent/complainant. Respondent/complainant presented the cheque before the Bank for encashment, but the same was dis -honoured by the Banker on 4 -10 -2002 on the ground that account stood already closed since 8 -7 -2000.

(2.) AFTER the bouncing of the cheque respondent/complainant issued a notice through his counsel dated 26 -10 -2002 for calling upon the petitioner/accused to refund the amount of the cheque alongwith interest within 15 days from the date of the receipt of notice.

(3.) THE learned Magistrate by his order dated 18 -1 -2003 took the cognizance and issued process against the accused/petitioner.