- (1.) HEARD the learned counsel for the parties.
(2.) CRR No. 1657/08 and CRR No. 1659/08 are heard together as the parties are the same and they are raise common question of law and fact.
(3.) CRR No. 1657/08 arose out of Case no. C-1560/2000 under Section 138/141 of the N. I. Act now pending before the learned metropolitan Magistrate, 13th Court, calcutta. In the said case the accused persons are alleged to have issued towards discharge of debt or liability two cheques for rs. 40 lakhs drawn on UTI Bank, purasawalkam (Chennai Branch ). The cheques got dishonoured. A statutory notice followed and the case was filed on 18th january, 2008 payments having not been made under Section 138/141 of the N. I. Act.;