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SC: No Pre-Cognizance Summons Needed in Cheque Bounce Cases, Issues Directions for Speedy Trial - (26 Sep 2025)

BANKING

Supreme Court held that in cases under Section 138 of the Negotiable Instruments Act, it is not necessary to hear the accused at the pre-cognizance stage. The Court clarified that the trial can proceed without issuing summons before cognizance is taken.

Tags : PRE-COGNIZANCE SUMMONS   CHEQUE BOUNCE   SPEEDY TRIAL  

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