LAWS(UTN)-2016-3-54

MANJU BHARADWAJ Vs. STATE OF UTTARAKHAND & ANOTHER

Decided On March 11, 2016
Manju Bharadwaj Appellant
V/S
State of Uttarakhand and another Respondents

JUDGEMENT

(1.) Mr. Uma Kant Sharma, Advocate with Mr. Lalit Sharma, Advocate for the applicant.

(2.) Mr. Hari Om Bhakuni, learned A.G.A., for the State/respondent no.1.

(3.) A complaint has been filed by the respondent no.2 under Section 138 of the Negotiable Instruments Act against the present applicant before learned Chief Judicial Magistrate, Dehradun wherein summons have been issued to the present applicant by the learned Judicial Magistrate/II Additional Civil Judge (Jr.Div.), Dehradun vide order dated 12.06.2015. Against the said order, the applicant preferred a criminal revision being No.153 of 2015 before learned Sessions Judge, Dehradun which was dismissed. Hence, the present applications under Section 482 Cr.P.C. have been filed invoking inherent jurisdiction of this Court.