JAYAPRAKASH UPPIN Vs. SUNIL

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in C.C. No.1632/2019 for the offence punishable under Sec. 138 of the Negotiable Instruments Act (the " NI Act " for short). The petitioner is accused No.7 in the said proceedings.

(2.) Heard the learned counsel for the petitioner. The complainant though served remains unrepresented.

(3.) Facts in brief, germane, are as follows: