SATEESH JAIN Vs. UCO BANK

JUDGEMENT

(1.) The present petition under Sec. 482 of the Code of Criminal Procedure, 1973 'CrPC' read with Article 227 of the Constitution of India, 1950, is directed against order dtd. 31/3/2018 passed by the Additional Sessions Judge, Patiala House Courts in Criminal Revision No. 14/2016 (New Case No. 8596/2016) titled as 'Sateesh Jain v. UCO Bank' as well as the order dtd. 28/1/2016 passed by Metropolitan Magistrate in CC No. 751/1/14, wherein both the Courts have held that there was sufficient material on record to frame notice under Sec. 251 CrPC against the Applicant for the offence under Sec. 138 of the Negotiable Instruments Act, 1881[ 'NI Act"].

(2.) The factual background leading to the filing of the present petition, as narrated in the petition, is as follows:

(3.) Against the aforesaid factual backdrop, the Petitioner makes the following submissions: