MAN SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Shiv Sagar Singh learned counsel for the petitioner as well as learned A.G.A. for the State.

(2.) Notices to respondent no. 2 are dispensed with.

(3.) Through this petition, the petitioner has challenged the impugned order dtd. 11/10/2021 passed by the Presiding Officer, Additional Court, Saharanpur in complaint case No. 877 of 2018 (Praveen Singh Vs. Man Singh), under Sec. 138 of N.I. Act, P.S. Sadar Bazar, District Saharanpur whereby the petitioner has been summoned for facing trail for an offence under Sec. 138 N.I. Act with regard to dishonor of alleged cheque dtd. 28/3/2018.