BRIDGESTONE INDIA PVT. LTD. Vs. INDERPAL SINGH

JUDGEMENT

(1.) Criminal Appeal No.1557 of 2015 (Arising out of SLP(Crl.)No.7850 of 2011)

(2.) Despite service, no one has entered appearance on behalf of the respondent.

(3.) A cheuqe No.1950, drawn on the Union Bank of India, Chandigarh, was issued by Inderpal Singh (the respondent herein) to the appellant - M/s Bridgestone India Pvt.Ltd. The cheque was in the sum of Rs.26,958/-. The appellant - M/s Bridgestone India Pvt.Ltd. presented the above cheque at the IDBI Bank in Indore. The appellant received intimation of its being dishonoured on account of " exceeds arrangement " on 04.08.2006 at Indore.