S.B.Sinha, J. - (1.) Leave granted.
(2.) Interpretation of the provisions of Section 147 of the Negotiable Instruments Act, vis-a-vis Section 320 of the Code of Criminal Procedure is involved in this appeal which arises out of judgments and orders dated 5-9-2005 and 27-1-2006 passed by the High Court of Karnataka.
(3.) The aforementioned orders were passed in the following factual matrix :;