K.NIRANJAN REDDY Vs. J.RATNA KUMAR

JUDGEMENT

(1.) This Criminal Revision Case is filed under Ss. 397 and 401 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the revision petitioner, aggrieved by the Judgment dtd. 11/8/2008 in Crl.A.No.88 of 2008 passed by XXII Additional Chief Judge-cum-Before Motor Accidents Claims Tribunal, City Criminal Court, Hyderabad confirming the judgment passed in C.C.No.537 of 2004 on the file of the learned III Additional Chief Metropolitan Magistrate, Hyderabad, for the offence punishable under Sec. 138 of Negotiable Instruments Act, wherein the revision petitioner/accused was convicted for the offence under Sec. 138 of Negotiable Instruments Act.

(2.) Heard. Perused the record.

(3.) Briefly the case of the prosecution is that the cheque in question for Rs.1,50,000.00 was issued by the revision petitioner herein to discharge the loan amount of Rs.1,50,000.00 taken earlier for his personal necessities. The said cheque when presented for clearance was returned unpaid on the ground of 'Account closed'. Since the amount covered by the cheque was not paid, even after issuance of notice, a criminal complaint was filed.