KAILASH CHANDRA Vs. STATE OF UTTARAKHAND AND ANR.

JUDGEMENT

(1.) HEARD Mr. B.N. Molakhi, Advocate for the applicant and Mr. M.A. Khan, Brief Holder for the State of Uttarakhand.

(2.) BY means of this application filed Under Section 482 of Code of Criminal Procedure the applicant is challenging the summoning order dated 22.3.2010 passed by the Judicial Magistrate (First Class), Bageshwar on a complaint made by Respondent No. 2 Under Section 138, 142 of the Negotiable Instruments Act, 1881 and Sections 415, 419 & 420 IPC, which was registered as Criminal Case No. 7 of 2010.

(3.) ON the basis of the averments made in the petition and considering the nature of the offence, this Court finds no justifiable reasons to make interference in this case in its inherent and extraordinary jurisdiction Under Section 482 of Code of Criminal Procedure.