RCCPL PVT LTD, KOLKATA Vs. TAHER ALI

JUDGEMENT

(1.) Heard.

(2.) The applicant is arraigned as accused 5 in Summary Criminal Case 14285/2021 and is aggrieved by the order dtd. 28/9/2021, whereby the learned 3rd Joint Civil Judge Senior Division & Additional Chief Judicial Magistrate, Nagpur issued process for offence punishable under sec. 138 of the Negotiable Instruments Act.

(3.) The submission is that the process is issued without application of mind.