SHAMIM AKHTAR Vs. STATE OF U P

JUDGEMENT

(1.) THE present revision has been filed against the order dated 2. 12. 2000 passed by the III Addl. Chief Judicial Magistrate, saharanpur in case No. 551 of 2000, under section 138 of the Negotiable Instrument Act, National Handicrafts v. Shamim Akhtar, dismissing the objections filed by the revisionist against the summoning order dated 5. 8. 1999.

(2.) THE brief facts giving rise to this revision are that M/s. National handicrafts filed a complaint against Shamim Akhtar applicant under section 138 of the Negotiable Instruments Act about the dishonour of cheque No. 652643 dated 15. 9. 1998. On this complaint the applicant was summoned as accused. The applicant filed an objection before the concerned Magistrate, who rejected the same. The present revision has been filed against the said order.

(3.) I have heard the learned counsel for the parties and perused the impugned order and the complaint etc.