DINESH Vs. SANJAY

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. By consent of the learned Counsel for both the sides, matter is taken up for final hearing at admission stage.

(2.) By this Petition, the Petitioner has challenged the orders dated

(3.) /10/2022 and 6/12/2022 passed by the learned Judicial Magistrate First Class, Bhandara in Summary Criminal Case No.1310/2018. 3. The Respondent/Original Complainant has filed a complaint under Sec. 138 of the Negotiable Instruments Act, 1881 against the Petitioner/Original Accused. The learned Magistrate vide order dtd. 3/10/2022 permitted the Respondent to produce the document which is titled 'Agreement', entered into by the parties, subsequent to registration of saledeed.