REGENT COMPUTRONICS PVT. LTD.

Yashpal Singh Bhati Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

IADAYAM INVESTMENTS V. M. RAMASAMY [REFERRED TO]
VEENA RANI CHHABRA V. MANJU ROHIDA [REFERRED TO]
T.P. MURUGAN DEAD THR. LRS. V. BOJAN [REFERRED TO]
S GOPAL REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
NARBADA DEVI GUPTA VS. BIRENDRA KUMAR JAISWAL [REFERRED TO]
NARAYANA MENON ALIAS MANI VS. STATE OF KERALA [REFERRED TO]
KRISHNA JANARDHAN BHAT VS. DATTATRAYA G HEGDE [REFERRED TO]
NAVNEETDAS NARAYANDAS BARSHIKAR VS. BACCHUBHAI MULJI TANNA [REFERRED TO]
JOHN K.ABRAHAM VS. SIMON C.ABRAHAM [REFERRED TO]
BASALINGAPPA VS. MUDIBASAPPA [REFERRED TO]
SUMETI VIJ VS. PARAMOUNT TECH FAB INDUSTRIES [REFERRED TO]
TRIYAMBAK S. HEGDE VS. SRIPAD [REFERRED TO]
K.S. RANGANATHA VS. VITTAL SHETTY [REFERRED TO]

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) This Criminal Leave to Appeal under Sec. 378 (4) Cr.P.C. has been preferred claiming the following reliefs:

(3.) The brief facts of the case as placed before this Court by the learned counsel for the appellant are that the appellant filed a complaint under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the Act') against the respondent No. 2 before the learned Court below, when the cheque issued by the respondent No. 2, bearing cheque no. 657728, dtd. 10/2/2017 for a sum of Rs.9,55,000.00 was dishonored by the bank citing insufficiency of funds in the account of the respondent No. 2.

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YASHPAL SINGH BHATI Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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