JEEVANDHAR Vs. RAJESH

JUDGEMENT

(1.) Heard Sri.M.B.Gundawade, learned counsel for the petitioners and Sri.Vishwanath S Bichagatti learned counsel for the respondent.

(2.) This petition is filed under Sec. 482 of Cr.P.C., with the following prayer:

(3.) The accused petitioners have challenged the proceedings before the I Additional JMFC, Hubballi for the offence punishable under Sec. 138 of Negotiable Instrument Act, which is pending in C.C.No.2792/2018.