DAVINDER SINGH MALIK Vs. VIJAY KUMAR TYAGI

JUDGEMENT

(1.) Heard.

(2.) Learned counsel for the petitioner submits that the petitioner still has not received the copy of the complaint case and other relevant documents and the case is fixed for cross-examination of the respondent. Sec. 138 of Negotiable Instruments Act is a summons-case and as per summons-case Sec. 251 provides as under :-

(3.) It is clear that in the summons-case it is not necessary for the Court to heard arguments before charge and when the accused appears or is brought before the magistrate, the particulars of the offence shall be stated to him. The revisional Court rightly dismissed the revision of the petitioner.