BHANWAROO KHAN, J. - (1.) THE petitioner viz., Sandeep Jain, against whom a complaint for the offence under Section 138 of the Negotiable Instruments Act, was lodged by the respondent-Smt. Anita Devi with the averments that in the business dealing for the amount, which remained due against the petitioner, a cheque of Rs. 10,000/- was given by him to the respondent, which was dishonoured.
(2.) A notice for payment of the money was given to the petitioner, but without any result. Hence, a complaint was lodged by the respondent against the petitioner. A notice was served upon the respondent, but no one has appeared on his behalf. Heard the learned counsel for the petitioner and perused the impugned orders as well as record of the case.
(3.) ONLY argument of the learned counsel for the petitioner is about the statutory notice, which was served upon the petitioner.;