- (1.) Leave granted.
(2.) Appellant is before us aggrieved by and dissatisfied with the judgment and order dated 21-8-2006 passed by the learned Single Judge of the High Court of Karnataka at Bangalore in Criminal Revision No. 1020/2006, whereby and whereunder the revision application filed by him from the judgment dated 14-10-2006 passed by the Vlth Fast Track Court at Bangalore in Criminal Appeal No. 4050/2005 affirming the judgment and order dated 22-10-2005 passed by the XVIth Additional Chief Metropolitan Magistrate, Bangalore in CC NO. 3400/2002, was dismissed.
(3.) Respondent allegedly gave a hand loan of Rs. 1,20,000/- to the appellant on 4-10-2000. In discharge of the said debt the appellant is said to have issued two cheques for Rs. 60,000/- each on 26-4-2001 and 5-4-2001. The said cheques were presented before the bank on July, 10, 2001 and were returned dishonoured on the ground that sufficient fund therefor was not available.;