Thomas, J. - (1.) Leave granted.
(2.) The drawer of a cheque clutches on a straw for wriggling out of the clinch of a criminal prosecution he is caught in, but the straw is too fragile to be of any help to him. He thought that a previous notice sent by the payee of the cheque, after it was once bounced, was enough to knock off the prosecution based on a second presentation and second bouncing of the cheque. But neither the trial court nor the High Court favoured the accused in his endeavour to secure a discharge from the case on the said ground. Thus he has come up with this appeal.
(3.) Respondent company filed a complaint before the court of a Chief Metropolitan Magistrate against three appellants for the offence under Section 138 of the Negotiable Instruments Act (for short the N.I. Act) on the following inter alia, allegations:;