YATENDRA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by the order dtd. 24/9/2025 by which the earlier order dtd. 3/3/2023 passed by the learned Presiding Officer, Additional Court No.2, Ghaziabad in Complaint Case No.1125/2022 filed under Sec. 138 of the Negotiable Instruments Act, 1881 was sustained, the appellant is before this Court.

(3.) We have heard learned counsel for the appellant and learned counsel for the second respondent. We have perused the material on record.