RAKESH JAIN Vs. SUNIL LEKHWANI

JUDGEMENT

(1.) Petitioner has preferred this CRMP under Sec. 528 of the Bhartiya Nagrik Suaksha Sanhita, 2023 setting aside the impugned order dtd. 15/01/2025, passed by the learned Sessions Judge, District Rajnandgaon (C.G.) in Cr.R. No. 64/2024, whereby the revision application filed by the petitioner has been dismissed.

(2.) The present Criminal Miscellaneous Petition filed by the petitioner under Sec. 528 of Bhartiya Nagrik Suraksha Sanhita 2023 with the following relief:-

(3.) Facts of the case are that on 11/01/2018 a complaint under Sec. 138 N. I. Act was filed by the Applicant against Respondent No.1 in the court of Judicial Magistrate First Class, Rajnandgaon, District Rajnandgaon under Sec. 138 of the Negotiable Instruments Act, and on 15/01/2018 the complaint was dismissed by the Hon'ble Judicial Magistrate First Class, District Rajnandgaon on the ground of absence on 8/3/2018. Thereafter the revision case No.45/2018 was filed by the Applicant which was accepted by the Revision Court on 11/02/2019 (Annexure A/3), and the complainant/revisionist was ordered to appear before the trial Court on 23/2/2019.