AIR 1998 SUPREME COURT 366 ::1997 AIR SCW 4349 ::1997 CriAppR(SC) 292 ::1997 UP CriR 719 ::1997 (7) Supreme 198 ::2000 (6) Com LJ 358 SC ::(2000) 6 ComLJ 358 ::1997 (11) SCC 24 ::1997 (3) CurCriR 99 ::1997 CriLR(SC&MP) 542 ::1997 (2) CivilCourtC 585 ::1997 SCC(Cri) 1184 ::1997 (3) RecCriR 5 ::(1997) 5 Scale 421 ::1998 (118) Pun LR 737 ::1997 CriLR(SC MAH GUJ) 542 ::(1998) 2 BankCLR 543 ::1997 (3) AllCriLR 826 ::(1998) 1 APLJ 55 ::1998 (92) Com Cas 650 ::1997 (2) LJR 704 ::(1998) 1 Pun LR 737 ::1997 (2) OrissaLR 309 ::(1997) 3 SCJ 553 ::1997 (3) Crimes 153 ::(1997) 7 Supreme 198 ::1997 (34) BankLJ 1 ::1997 (35) AllCriC 406 ::(1997) 7 JT 344 (SC)

Supreme Court Of India

(From : Kerala)*

Hon'ble Judge(s): M. K. Mukherjee, S. Saghir Ahmad , JJ

(A) Negotiable Instruments Act (26 of 1881) , S.138— Dishonour of cheque - Finding of fact that complainant did not serve notice within prescribed period under S. 138 - Finding based on proper appreciation of evidence - Acquittal of drawer - No interference. Constitution of India , Art.136— (Para 6) (B) Criminal P.C. (2 of 1974) , S.245(1)— Discharge - Validity - Allegations of forgery against accused - Evidence adduced however found insufficient to make out prima facie case against him - Order of discharge passed in his favour by Magistrate, restored. (Para 6 7)