JANKIBAI NANDKISHOR KELA Vs. VISHAL JAYKUMAR CHANDAK

JUDGEMENT

(1.) BEING aggrieved by the revisional Court order dated 23.6.2004, made by the Additional Sessions Judge, Akola in Criminal Revision No.201/2003 setting aside the order dated 28.4.2003, passed by the Judicial Magistrate First Class, Akot in R.C.C. No.16/2003, the present revision application has been filed by the applicant - complainant.

(2.) IN support of the revision application, learned Counsel for the applicant vehemently argued that the revisional Court committed an error in interfering with the order of issuing process. According to him, there was enough material on record to proceed against the respondents for the offence punishable under Section 138 of the Negotiable Instruments Act.