LAWS(UTN)-2017-3-13

ATIYA SABRI Vs. SHAREEF AHMAD

Decided On March 21, 2017
Atiya Sabri Appellant
V/S
Shareef Ahmad Respondents

JUDGEMENT

(1.) By means of present writ petition, petitioner seeks following relief, among others :-

(2.) On a criminal complaint case filed by the complainant/respondent, the applicant was summoned to face the trial for the offence punishable under Sec. 138 of Negotiable Instruments Act, 1881, by the Additional Chief Judicial Magistrate, Laksar, Haridwar, vide order dated 17.08.2016. Aggrieved against the same, the applicant accused preferred a criminal revision in the court of Sessions Judge, Haridwar, which was dismissed by learned Additional Sessions Judge, Laksar, Haridwar, vide order dated 27.02017. Hence the present application under Sec. 482 of Cr.P.C.

(3.) According to learned counsel for the applicant, the real facts of the case, as have been mentioned in the petition are as under:-