SANJEEV SINGHAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri. Sanjeev Singh, learned counsel for the Petitioner, Shri. Paras Yadav, learned counsel for the Respondent No.2 and Smt. Tidke, learned APP for the State.

(2.) The Petitioner is permitted to file Additional Affidavit in support of his writ petition. A copy of the said affidavit is given to learned counsel for the Respondents. The Additional Affidavit is taken on record.

(3.) The Petitioner has challenged the order dtd. 18/11/2021 passed by learned Additional Sessions Judge, Kolhapur in Criminal Revision Application No.18 of 2021, as well as, the order dtd. 12/03/2020 passed by J.M.F.C., 8 th Court, Kolhapur whereby process was issued U/s.138 r/w. 141 of the Negotiable Instruments Act , 1881 in the complaint No.1519 of 2020.