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SC: Cheque Dishonour Complaint Can't be Quashed Pre-Trial if Sec 138 NI Act Conditions Met - (08 Apr 2026)

BANKING

Supreme Court held that once Section 138 of the Negotiable Instruments Act, 1881 ingredients are met, a cheque dishonour case cannot be quashed at the pre-trial stage; whether the cheque was issued for a legally enforceable debt is a matter for trial and cannot be decided earlier.

Tags : CHEQUE DISHONOUR   NEGOTIABLE INSTRUMENTS ACT   PRE-TRIAL  

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