PRASHANT PRABHAKARRAO GITE Vs. S K SARKAR

JUDGEMENT

(1.) HEARD Mrs. Shinde, learned Counsel for the applicant and Shri S. D. Dewani, learned Advocate for the non-applicant.

(2.) THE revision is directed against the judgment and order dated 4-12-2000 passed by the Vth Additional Sessions Judge, Nagpur in Criminal Revision No. 306 of 2000 whereby Additional Sessions Judge allowed the same.

(3.) MRS. Shinde, learned Counsel for the applicant, contended that the applicant/complainant filed a complaint under section 138 of the Negotiable Instruments Act (for the sake of brevity, it will be referred as an Act) against the non-applicant in the Court of Judicial Magistrate, First Class, Corporation Court No. 1, Nagpur, who was pleased to summon the non-applicant/accused to defend the charge alleged and levied against him.