ARUN KUMAR Vs. ANITA MISHRA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is against an order dated 09.09.2015 passed by the Indore Bench of the High Court of Madhya Pradesh allowing the application filed by the accused respondent being Misc. Criminal Case No.9128/2012 against an order passed by the Learned Judicial Magistrate, First Class Narsinghgarh, dated 29.07.2011, refusing to dismiss the Complaint Case No. 547/2009 filed by the appellant complainant against the accused respondent under Section 138 of the Negotiable Instruments Act and the order passed by the Additional District Judge dated 24.08.2012, dismissing the revisional application of the accused respondent against the said order dated 29.7.2011 of the Learned Judicial Magistrate, being Criminal Revision No.195/2011.

(3.) The brief facts are that a complaint under Section 138 of the Negotiable Instruments Act was filed by the appellant complainant against the accused respondent on 02.07.2007.