INDU SHARMA Vs. MINAKSHI FAGEDIYA

JUDGEMENT

(1.) These criminal misc. petitions under Sec. 482 Cr.P.C. have been preferred claiming the following reliefs:-

(2.) Brief facts of the case, as placed before this Court by the learned counsel for the petitioner, are that on 22/12/2014 the complainant/respondent filed a complaint against the accused-petitioner for offence under Sec. 138 of Negotiable Instrument Act, 1881 before the learned Judicial Magistrate, Churu, alleging therein that the accused-petitioner borrowed a sum of Rs.1,00,000.00 from the complainant/respondent, with an assurance that she would repay the same at the earliest.

(3.) Learned counsel for the petitioner submitted that the learned courts below have not appreciated the correction position of law involved in the matter as well as the material/evidence available on record.