RANJIT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Pramod Kumar Saxena, learned counsel for the applicant and Mr. Amit Singh Chauhan and Mr. Prashant Kumar, learned A.G.As. for the State.

(2.) Learned counsel for the applicant and the learned A.G.A. agree that the present application may be disposed of at this stage without calling for further affidavits in view of the order proposed to be passed today.

(3.) By means of this 482 Cr.P.C . application, the applicant has questioned summoning order dated 7th May, 2019 passed by the Chief Judicial Magistrate, Jalaun in Complaint Case No.1277 of 2019 (Sm. Kamla Devi Vs. Ranjit), under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as the " N.I. Act "), Police Station-Kotwali Orai, District-Jalaun, whereby the applicant has been summoned. The applicant also seeks for quashing of the order dated 24th October, 2019 passed by the Sessions Judge, Jalaun in Criminal Revision No. 66 of 2019, whereby the revision filed by the applicant against the summoning order dated 7th May, 2019, has been dismissed.