RAMONA M CHANDIRAMANI Vs. ARUNODAY MILLS LTD

JUDGEMENT

(1.) Heard the learned Advocate for the petitioner.

(2.) The petitioner is seeking quashing of process issued against petitioner under section 138 r. w. 141 of Negotiable Instruments Act. The said process has been issued against the petitioner in Criminal Case No. 835/5/2002 which is pending before the learned Metropolitan Magistrate, 33rd Court, ballard Pier, Mumbai.

(3.) However, in my opinion, the petitioner has an efficacious alternate remedy i. e. of preferring a revision before the Sessions Court against the order of the Magistrate issuing process. Hence, I expressed the view that it would be more appropriate that the petitioner prefers revision before the concerned sessions Court against the order of the Magistrate issuing process.