RANDEEP SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this petition is made to the order dtd. 9/10/2019 as well as order dtd. 4/4/2022 passed in Criminal Case No. 3331 of 2017, Jaspal Singh v. Ramandeep Singh, under Sec. 138 of Negotiable Instruments Act, 1881 (for short 'the Act'), by the court of Judicial Magistrate, Kashipur ('the case'), as well as the entire proceedings of the case.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The case is based on a complaint filed by respondent no. 2 ('the complainant') under Sec. 138 of the Act.