LAL BAHADUR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the revisionist, learned AGA and the learned private counsel appearing for opposite party no.2.

(2.) This Criminal revision has been filed against order dated 12.7.2010 passed by Additional Chief Judicial Magistrate, Court No.9, District Jhansi, by which the application for discharge has been rejected.

(3.) Learned counsel for the revisionist has submitted that the alleged cheques were given upon the understanding that whenever the revisionist will get his payment from the Nagar Palika then he will repay the amount. It has also been submitted that the cheques were issued by way of collateral security therefore, the offence punishable under Section 138 Negotiable Instruments Act is not made out.