ARTI Vs. MANOJ KUNDANLAL JAIN

JUDGEMENT

(1.) Heard Mr.S.Adukia, Advocate for respondent nos. 1 to 3. None for the applicant.

(2.) The revision applicant has challenged the order dated 30th October, 2010 passed by the Additional Sessions Judge, Nagpur in Criminal Revision Application No.1180 of 2009 whereby the learned Additional Sessions Judge was pleased to set aside the order of issuance of process which was passed by the learned Judicial Magistrate, First Class at Nagpur.

(3.) It appears that Summary Criminal Case was instituted for the alleged offence punishable under Section 138 r/w. Section 141 of the Negotiable Instruments Act, 1881. After recording verification, the learned Judicial Magistrate, First Class (Court No.10), Nagpur, by an order dated 30.7.2009, issued process for the offence punishable u/s. 138 of the Negotiable Instruments Act.