RANI GAUR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Abhitab Kumar Tiwari, learned counsel for the revisionist, Sri O.P. Mishra, learned AGA for the State and Smt. Archana Tyagi, learned counsel for respondents.

(2.) By means of this criminal revision, the revisionist has challenged an order dtd. 23/3/2023 passed by Session Judge, Meerut in criminal revision no. 206 of 2023 (Vishwakarma Builders and Others vs. State of U.P. and Another) whereby the learned revisional court set aside the order dtd. 24/2/2023 passed by Additional Special Court no. 2, Meerut in criminal complaint case no. 1575 of 2009 (Rani Gaur vs. Vishwakarma Builders and Others) under Sec. 138 of the Negotiable Instrument Act, Police Station Partapur, District Meerut.

(3.) Relevant facts are as below:-