MANDVI CO OP BANK LTD Vs. NIMESH B THAKORE

JUDGEMENT

(1.) Leave granted

(2.) In these appeals we are required to consider the special provisions laid down by Section 145 of the Negotiable Instruments Act, 1881 ('the Act', hereinafter) for a dishonoured cheque trial and to consider how far certain assertions made by the accused are in accordance with the provisions contained in the two Sub-sections of that section.

(3.) The High Court had before it a large number of writ petitions and applications under Section 482 of the Code of Criminal Procedure. Most of those petitions were filed on behalf of the accused but a few were also at the instance of the complainants. On the basis of the grievances made and reliefs prayed for in those petitions the High Court framed the following two questions as arising for its consideration: