Dishonour of Cheque—Second notice is of no relevance and could be construed as reminder notice only. Dishonour of Cheque—Deemed Service—Once notice is sent by registered post by correctly addressing to the drawer of the cheque, the service of notice is deemed to have been effected.
(2017) 99 ACrC 941 : (2017) 174 AIC 141 : (2017) 2 AICLR 686 : (2017) AIR(SCW) 1681 : (2017) AIR(SC) 1681 : (2017) AllSCR(Crl) 1132 : (2017) 2 ALT(Crl)…