SUKHRAM BANSAL Vs. ASHOK KUMAR

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.'), challenging the order dtd. 17/9/2021 passed by the learned Principal District and Sessions Judge, Delhi, North East, Karkardooma Courts, Delhi in Crl.Rev. Pet. No.27/2021, titled Ashok Kumar v. Sukhram Bansal, setting aside the order dtd. 7/9/2021 passed by the learned Metropolitan Magistrate, NI Act/Digital Court, North East District, Karkardooma Courts in CC no.43/2021, subject to payment of costs of Rs.5,000.00 to be deposited by the respondent in the Delhi State Legal Services Authority.

(2.) The above complaint case has been filed by the respondent under Sec. 138 of the Negotiable Instruments Act, 1881 (in short 'NI Act') against the petitioner herein. The learned Trial Court had been pleased to issue summons against the petitioner/accused on the said complaint.

(3.) On 26/2/2021, the learned Trial Court was pleased to pass the following order: