NARAYAN SHIVDAS KADAM Vs. SHRIRAM TRANSPORT FINANCE CO.

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard the parties with consent for final disposal at the admission stage.

(3.) In the present Petition filed under Sec. 482 of Cr.P.C and Articles 226 and 227 of the Constitution of India, the Petitioner who is an Accused, in a matter pending before the learned Magistrate for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (N.I. Act, for short), is challenging the rejection of his Application filed under Sec. 145(2) of the N.I. Act by the learned Magistrate.