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Bangalore District Court

Sri.P.Channakeshava vs Sri. V. Byra Reddy on 17 July, 2015

IN THE COURT OF THE XXII ADDL.CHIEF METROPOLITON
                MAGISTRATE, BANGALORE CITY

              Dated this the 17th day of July, 2015

   PRESENT: SRI. NAGARAJEGOWDA.D, B.Com., LL.B.,
               XXII Addl.C.M.M., Bangalore City.

                 JUDGMENT U/S 355 OF Cr.P.C.

                      C.C.No. 19242/2012


Complainant             :   Sri.P.Channakeshava,
                            Son of Sri P.Subbaiah Setty
                            R/at No.14/2, 24th A Cross road,
                            6th A Main Road,
                            Karisandara,
                            Banahashankari 2nd stage,
                            Bangalore- 560 070.

                            (By Sri M.Ramachandra reddy,Adv)
                      V/s.
Accused                 : Sri. V. Byra Reddy,
                           Son of late Venkata Reddy,
                           Aged 52 years,
                           No.72, 14th main road, 24th Cross,
                           Kumara swamy layout 1st stage,
                           Bangalore 78.

                            (By Sri Sathyanarayana chalke,Adv)

Date of Institution         15/9/2011

Offence complained of       U/s 138 of N.I.Act.

Plea of the accused         Pleaded not guilty
Final Order                 Accused is Acquitted
Date of Order           :   17 .07.2015.
                                  2                  C.C.No.19242/2012




     The complainant filed the private complaint u/s 200 of

Cr.P.C alleging that, the accused person has committed an offence

punishable u/s 138 of N.I.Act.


                      REASONS


     The brief facts of the complainant case is as follows:-


   2. The accused is known person to this complainant for        the

last several years. The accused has obtained hand loan of

Rs.5,00,000/- in the month of Jan. 2009 representing that he is

putting up residential building and in order to complete the

construction, he is facing financial hardship and he has offered to

repay the amount in the month of Feb.2011 . On believing the

assurance of accused , the complainant paid the said sum in the

month of Jan.2009 by way of cash . After receipt of the loan

amount as undertaken by the accused, he did not repay the loan

amount . Inspite of demand, the accused issued two post dated

cheques No. 003129 and 003130 dated 3-6-2011 drawn on

Shushruti Souharda Sahakara Bank, Niyamitha Vallabhanagar,

Chikkalsandra, Bangalore for Rs.2,50,000/- each and requested

the complainant to present the cheque for collection, the same

will be honoured. Accordingly, the complainant presented the first
                                    3                 C.C.No.19242/2012



cheque No.003129 through his I.O.B. Bank , Banashankari 2nd

stage branch, Bangalore         on 18-7-2011 but the said cheque

returned unpaid with an endorsement to that effect "Funds

insufficient" dated 19-7-2011.     Thereafterwards, the complainant

got issued legal notice dtd 2-8-2011 to the accused, calling upon

the accused to pay the cheque amount . The accused has refused

to receive the said notice sent by RPAD on 8-8-2011 and despite

the receipt of legal notice, he did not replied     or complied the

notice and thus accused committed the offence punishable u/s.

138 and 142 of NI Act and issue FLW u/s. 157 of Cr P.C. and

grant such other relief or relief's as deemed fit and proper to grant

in the circumstances of the case with cost , in the interest of

justice and equity.


        3. The accused appeared before this court and contest this

case by denying the entire case of complainant at the time of

recording of Plea of Accusation .      In order to prove the case of

complainant, he adduced his oral evidence as PW-1 by way of

affidavit and got marked Ex.P1 to Ex.P6 and this PW-1 has been

fully   cross   examined   by    the   accused   counsel   and   thus

complainant closed his side evidence.
                                  4                  C.C.No.19242/2012



     4. There afterwards, the accused examined u/s.313 of

Cr.P.C. in which, he totally denied the entire case of complainant .

He in support of his denial, he submits his side no defence

evidence and hence this court taken his side defence evidence NIL

and thus closed his side defence evidence.


     5. In support of the case of complainant, the Ln. counsel for

complainant did not address arguments on merit inspite of

sufficient opportunity has been given. But the Ln.counsel for

accused submitted his arguments on merit and prays for acquittal

of the accused.


     6. In order to prove the case of complainant,               the

complainant adduced his oral evidence as PW-1 filed by way of

affidavit. In which, he reiterated complaint contention and got

marked Ex.P1 cheque alleged to be issued by the accused         and

identified the signature of the accused as per Ex.P1(a).       This

issuance of cheque in favour of complainant for discharge of legal

liability has been disputed by the accused. Ex.P2 is the challan

with respect of Ex.P1 cheque . Further got marked Ex.P3 is an

endorsement issued by the bankers stating that Ex.P1 cheque is

dishonoured due to "Funds insufficient". Ex.P4 is the copy of legal

notice. This notice does not contain the signature of the
                                 5                  C.C.No.19242/2012



complainant except his counsel . Ex.P5 is the RPAD postal

receipt. Ex.P6 is the postal cover sent to the accused is returned

with postal shara " Addressee refused and hence returned". As

per the case of complainant, the accused did not comply the

terms of notice and thus he has committed the offence punishable

u/s.138 of NI Act.


     7. The accused has denied the entire case of complainant at

the time of recording statement of accused u/s.313 of Cr.P.C. ,

But in support of his defence, accused submitted his side no

defence evidence . However, accused counsel cross-examined the

PW-1 . In the cross-examination , he tried to elicited that he

admitted that he used to go to the shop of accused and at that

time, one Manju also appeared in the shop of accused but he

denied that sometime accused went away from the shop at the

time himself sitting in his shop except he had a bank account at

I.O.B. bank , he do not have any other bank account. He is doing

catering work and he do not know his income and there are three

persons working under him and he has not shown in his IT

returns about the loan amount advanced to this accused and he

drawn the said amount from the Classic Finance, Domlur as a

loan on interest basis and he used to deposit his savings amount

to his bank account. He do not know on what date and month he
                                     6                C.C.No.19242/2012



paid the loan amount to this accused but in the year 2009 he

paid the amount and he do not know the contents of notice sent

to this accused but on the date of paying loan amount to this

accused issued Ex.P1       cheque       but he do not know who has

written the   contents of the cheque , but he identified the

signature of the accused as per Ex.P1(a) and the Ex.P4 legal

notice is not duly served to the accused , but the same was

returned unclaimed but he denied that when he visited to the

shop of accused along with one Manju, he took signed blank

cheque in five numbers and four blank stamp paper but admitted

that another cheque is not presented to the bank . He admitted

that he had no income to show he paid huge amount of Rs.Five

lakhs to this accused and he denied that he filed false case

against the accused etc.


     8. On the basis of the cross-examination of PW-1 in order to

show that the complainant had paid huge amount of Rs.Five

lakhs to this accused and in his complaint he has not specifically

stated the date, month except he paid the said amount in the

year, 2009 and the said amount has been obtained           from the

Classic Finance on interest basis . For that, he has not produced

any corroborative evidence. Hence, the complainant case create

doubtful whether he really paid the huge amount of Rs. Five lakhs
                                 7                  C.C.No.19242/2012



to the accused and for repayment of the said amount , he issued

Ex.P1 cheque , the same is dishonoured            due to "Funds

insufficient". Though accused did not stepped into the witness

box to depose his case however, his counsel cross-examined the

PW-1 and he tried to elicited the suggestion that the alleged

cheque in question issued and the same has been misused by the

complainant etc..     Under such circumstances, the case of

complainant create doubtful. The accused has given rebuttal

evidence to the case of complainant. The complainant has failed

to prove the guilt of the accused beyond all reasonable doubt.

Hence, accused is entitled for acquittal. Accordingly, I pass the

following:


                             ORDER

Acting u/s 265 of Cr.P.C., the accused is acquitted from the alleged offence punishable u/s 138 of N.I.Act.

Accused is set at liberty. His bail bond and surety bond shall stand cancelled.

(Dictated to the Stenographer, transcribed and computerized by her, corrected and then pronounced by me in the open court on this the 17th day of July, 2015) (NAGARAJEGOWDA.D) XXII ACMM, Bangalore city.

8 C.C.No.19242/2012

ANNEXURE Witnesses examined for the Complainant:

PW.1 : S.Channakeshava Witness examined for the accused:
NIL :
List of Documents marked for the Complainant:
Ex.P1              :   Cheque
Ex.P1a             :   Signature of the accused
Ex.P2              :   Counterfoil
Ex.P3              :   Bank endorsement
Ex.P4                  Legal notice
Ex.P5              :   Postal receipt
Ex.P6              :   Postal cover



List of Documents marked for the accused:
NIL XXII ACMM, Bangalore.