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AIR 2008 (NOC) 1004 (KAR.) = 2008 (2) AIR KAR R 91
::2008 CRI. L. J. 1542
Karnataka High Court
Hon'ble Judge(s):
K. Ramanna
, J
(A) Negotiable Instruments Act (26 of 1881) S. 138, 139 — Dishonour of cheque — Accused raising defence of having issued blank cheques as a security for sale and purchase transaction — Burden lies on accused to prove that on the date of dishonour of cheque no amount was due from him to complainant — Accused failed to rebut presumption u/S 139 — Accused guilty of offence
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