- (1.) Leave granted.
(2.) Respondent filed a complaint petition in the 33rd Court of Learned Metropolitan Magistrate at Ballard Pier, Mumbai against the appellant herein alleging, inter alia, that as nine cheques delivered by him having bounced, they have committed an offence under Section 138 of the Negotiable Instruments Act (hereinafter referred to as "the Act").
(3.) It was alleged that a notice was served asking the appellants to pay the amount in question within a period of 15 days from the date of receipt thereof.;