KAMAL KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed today on behalf of the revisionist is taken on record.

(2.) Heard Mr. Vikrant Rana learned counsel for the revisionist, the learned Additional Government Advocate for the State, and learned counsel for opposite party no.2 as well as perused the materials on record.

(3.) This criminal revision has been filed for setting aside the impugned judgment and order dtd. 30/9/2022 passed by learned Additional District and Session Judge, Court No. 15, Meerut in Criminal Appeal No. 135 of 2017 (Kamal Kumar Vs. State of U.P. and Others) and impugned judgment and order dtd. 18/10/2017 passed by learned Additional Chief Judicial Magistrate, Court No. 5, Meerut in Complaint Case No. 654 of 2008 (Atul Rastogi Vs. M/s Maci Organics Limited and Others), under Sec. 138 of Negotiable Instruments Act.