RAJ KISHORE SHARMA Vs. STATE AND ANOTHER

JUDGEMENT

(1.) Crl. M.A. No. 1659/2014 in Crl. L.P. No. 85/2014

(2.) The appellant Raj Kishore Sharma is aggrieved by the order dated 19.09.2012. whereby the Complaint Cases No. 207/1, 105/1, 107/1 and 106/1 filed by him against the respondent No.2 herein for committing the offence punishable under Sec. 138/142 NI Act have been dismissed in default by learned Metropolitan Magistrate.

(3.) The impugned order dated 19.09.2012. was challenged by the appellant by filing revision petitions, which were dismissed as not maintainable by the learned ASJ vide order dated 27.07.2013.