ASHOK KUMAR KURICHH Vs. STATE

JUDGEMENT

(1.) HEARD.By means of this petition moved under Section 482 of Code of Criminal Procedure, 1973. (for short Cr.P.C.) the petitioner has challenged the order dated 25.11.2010. passed by the Revisional Court (Additional Sessions Judge/1st Fast Track Court, Roorkee) in criminal revision No. 205 of 2009, whereby said revision has been dismissed, and the order dated 22.6.2009 passed by Second Additional Civil Judge (Jr. Div./Judicial Magistrate, Roorkee, in criminal complaint case No.902 of 2008, is affirmed.

(2.) BRIEF facts of the case are that the petitioner is an accused in the aforesaid criminal complaint case relating to offence punishable under section 138 Negotiable Instruments Act. Said case appears to be pending at the stage of defence/arguments. At that stage, the petitioner appears to have moved an application under Section 258. Cr.P.C. The Trial Court did not allow said application, Aggrieved by said order dated 22.6.2009, the petitioner filed the criminal revision which was also dismissed vide impugned order dated 25.11.2010, by the Revisional Court.

(3.) THE petition under Section 482 of Cr.P.C is dismissed summarily with the observation that the petitioner shall pay Rs.1,000 (Rupees one thousand only) as special costs instead of Rs. 3,000 (Rupees three thousand only) as directed by the Revisional Court in the impugned order dated 25.11.2010. Petition dismissed.