Dishonor of Cheque

Remedies

1. To file a civil suit
2. To file a complaint under section 138 of the Negotiable Instruments Act, 1881
3. To file complaint under section 420 for cheating under the Indian Penal Code

In case a person has filed suits for recovery, he is not precluded from filing a complaint under section 138 of the Negotiable Instruments Act and section 420 of the Indian Penal Code. Both remedies may be simultaneously possible. A civil suit cannot debars the criminal prosecution.