RAM BABU GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned A.G.A.

(2.) THIS petition has been filed by the petitioner Ram Babu Gupta with a prayer to quash the order dated 22.2.2011 passed by learned Addl. C.J.M. Court No. 31, Lucknow in Criminal complaint case No. 2533 of 2010 under section 138 N.I. Act.

(3.) FROM the perusal of the record it reveals that in the present case the learned Magistrate has taken the cognizance and summoned the applicant to face the trial for the offence punishable under section 138 N.I. Act and learned Magistrate has passed the impugned order after considering the complaint and statement recorded under section 200 and 202 Cr.P.C. The learned Magistrate has recorded the findings that prima facie offence under section 138 N.I. Act is made out. There is no illegality in the impugned order. The prayer for quashing the same is refused.