ALTAF ATIKUR REHMAN MUKHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned counsel for the parties, heard finally at the stage of admission.

(2.) This petition under Article 227 of the Constitution of India, calls in question the legality, propriety and correctness of an order passed by the learned Additional Sessions Judge , Greater Bombay in Criminal Revision Application No. 1356 of 2019, whereby the revision application preferred by the petitioner came to be rejected, affirming the order dtd. 3/9/2019 passed by the learned Magistrate in CC No.497/SS/2018 of issue of process against the petitioner, for an offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (the Act, 1881).

(3.) For the sake of convenience and clarity, the parties are hereinafter referred to in the capacity in which they are arrayed in CC No. 497/SS/2018.