- (1.) Leave granted.
(2.) The first respondent-complainant has filed the complaint under Section 138 of the Negotiable Instruments Act, 1881 against the accused before the Court of Judicial Magistrate, Indore based on four dishonored cheques, the description of which are as under : 1. Cheque No. 521356 dated 20.07.2019 for Rs. 10,53,500/- 2. Cheque No. 521355 dated 17.07.2015 for Rs. 10,53,500/- 3. Cheque No. 063210 dated 06.07.2015 for Rs. 9,80,000/- 4. Cheque No. 521352 dated 06.07.2015 for Rs. 10,53,500/-
(3.) The learned Magistrate prima facie found that there are sufficient grounds for taking cognizance of the offence and directed issuance of summons to the appellant-accused.;