RAVI DIXIT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ajay Dubey, learned learned counsel for the petitioner and learned A.G.A. for the State.

(2.) By way of this petition, the petitioner has challenged the summoning order dated 3.9.2019. He was supposed to present himself on 30.11.2019.

(3.) The brief facts as can be culled out from the petition are that a cheque of Rs.5,00,000/- issued on 1.3.2019 and one another cheque of Rs.5,98,000/- issued on 2.3.2019 were dishonoured on 28.5.2019. The complainant sent a notice on 11.6.2019. He did not received any money and, therefore, on 29.6.2019 he filed the compliant under Section 138 of Negotiable Instrument Act, 1881 which was numbered as Complaint Case No. 441 of 2019. The learned Judge after discussing the dates was satisfied that prima facie case is made out for issuance of notice and likewise on 3.9.2019 passed the summoning order.