AI Structured Summary
Not yet generated for this judgment
Judgment
Shiv Narayan Dhingra, J.—This Criminal Miscellaneous Petition has been filed against the order dated 13th August, 2010, passed by learned Sessions Judge whereby he dismissed a Revision filed by the petitioner against an order of learned MM convicting the petitioner u/s 138 of Negotiable Instrument Act.
A perusal of the order of learned MM as well as the order of learned Sessions Judge would show that both the courts below have given concurrent findings that the cheques were issued by the petitioner for legal liability/debit.
The petitioner had taken a loan from the bank and issued cheques for repayment of the loan. The petitioner stopped paying loan after some time and the cheques issued by him towards payment of the loan got dishonoured. He had taken personal loan of 3,92,000/-. Out of that, he had paid only 1,54,000/-. Both the courts found that the petitioner was served with the notice of dishonour of the heque, he did not reply the notice and took a wrong plea to the court that he had not received the notice. The plea of the petitioner that the cheques were issued only as a security was not proved by the petitioner.
In view of the concurrent finding given by the two courts below on facts, I find o reason to interfere with the order of learned Sessions Judge u/s 482 Cr.P.C. The petition is hereby dismissed.