RAJEEV GARG Vs. MANOHARLAL GARG

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 revision petition under Sec. 397 read with Sec. 401 Cr.P.C. has been preferred claiming the following reliefs:

(3.) The brief facts of this case, as placed before this Court, by the learned counsel for the petitioner are that the complainantrespondent No.1 filed a complaint under Sec. 138 of the Negotiable Instruments Act, 1881 alleging therein that the petitioner issued a post dated cheque towards repayment of the amount borrowed by him from the complainant; when the complainant presented the same for encashment, the said cheque was dishonoured by the concerned Bank. Thereafter, the complainant served a legal notice upon the petitioner.