AIR 2019 SUPREME COURT 502 ::(2019) 1 CriLR(Raj) 272 ::2019 (2) SCC (Cri) 59 ::2019 ACD 265 (SC) ::(2019) 1 CivilCourtC 299 ::2019 CriLR(SC&MP) 272 ::2019 (4) SCC 271 ::(2019) 73 OCR 760 ::(2019) 1 RecCriR 788 ::(2019) 1 Scale 429 ::(2019) 1 ALD(CRL) 632 ::2019 CriLR(SC MAH GUJ) 272

Supreme Court Of India

(From: Madras)*

Hon'ble Judge(s): R. Banumathi, Indira Banerjee , JJ

Negotiable Instruments Act (26 of 1881) , S.138— Dishonour of cheque - Complaint filed based on second statutory notice - Is maintainable and cannot be quashed. Criminal P.C. (2 of 1974) , S.482— Cri. O. P. No. 20401 of 2011, D/- 14-11-2011 and Cri. O. P. S. R. No. 55782 of 2014, D/- 15-12-2014 (Mad), Reversed.2013 AIR SCW 597, Followed. (Para 8 9)