PRASHANT CHAUDHARY Vs. RITESH KUMAR SINGH

JUDGEMENT

(1.) Heard Sri Saroj Kumar Yadav, learned counsel for the petitioner, Sri Chandan Kumar Mishra, Advocate holding brief for Sri Gyanendra Prakash Srivastava, learned counsel for the respondent.

(2.) By means of this petition, the petitioner has challenged the order dtd. 10/12/2020 passed by the Court of Metropolitan Magistrate, Kanpur Nagar in complaint case no. 82 of 2020 (Ritesh Kumar Singh vs. Panki Indane Gas Service through Prashant Chaudhary) filed under Sec. 138 of the Negotiable Instruments Act, 1881, whereby the petitioner was summoned to face trial for an offence under sec. 138 of the Negotiable Instruments Act and also the order dtd. 20/1/2023 passed in Criminal Revision No. 29 of 2023 (Panki Indane Gas Service through Prashant Chaudhary vs. Ritesh Kumar Singh and Another), whereby the order of the trial court was affirmed.

(3.) The relevant facts are as below:-