2005 CRI. L. J. 1977 ::2005 ALL. L. J. 824 ::(2005) 1 AllCriR 674 ::2005 (2) RecCriR 361 ::2005 (1) All CJ 468 ::(2005) 2 BankCLR 35 ::(2005) 2 AllCriLR 594 ::2005 (4) BankCas 111 ::(2005) 2 ChandCriC 158 ::2005 (51) AllCriC 585 ::(2005) 2 ICC 837

Allahabad High Court

Hon'ble Judge(s): K. N. Sinha , J

Negotiable Instruments Act (26 of 1881) , S.138— Criminal P.C. (2 of 1974) , S.245(2)— Dishoour of cheque - Discharge of accused under provisions of S. 245(2) of Criminal P. C. - Validity - Offence under S. 138 of Negotiable Instruments Act is a summons case - Trial of summons case is controlled by Chapter 20 of Criminal P.C., where there is no provision for discharge - Order of discharge of accused passed under S. 245(2), Cr. P.C., liable to be set aside. (Para 7)