CHAMKAUR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE complainant is said to be an old person running in his late seventies. He instituted complaints under the Negotiable Instruments Act, 1881 against the respondent no.2 - Sanjeev Kumar, wherein he made his statement by way of filing an affidavit alongwith other documentary evidence.

(2.) AS a consequence, the learned Magistrate took up the matter and issued summons against respondent no.2 for facing the trial, but instead of appearing before the Court below, the applicant filed criminal revision nos.20/2013 and 21/2013 challenging the order of cognizance wherein the learned Third Additional Sessions Judge, Rudrapur, expressed her view that since no statement u/s 200 Cr.P.C. was recorded in the Court, in either case, hence trial could not have been proceeded further. Thus, the said criminal revisions were allowed and the orders of cognizance were quashed.

(3.) HENCE , the complainant has filed these petitions challenging the aforesaid orders of the Revisional Court.