FRANCO B MARTINS Vs. ARCHANA PAI KUDCHADKAR

JUDGEMENT

(1.) Heard Shri Mr. Nitin Sardessai, learned Senior counsel with Mr. L. Raghunandan, learned Advocate appearing for the appellant and Mr. Menino Teles, learned counsel appearing for the respondent no.1.

(2.) The present Criminal Revision Application is filed by the petitioner seeking to quash and set aside the order passed by the learned Additional Sessions Judge, South Goa, in Criminal Revision Application No.20/2014 dated 2.5.2015 by which the learned Additional Sessions Judge has set aside the order passed by the Judicial Magistrate, First Class dated 5.12.2013 by which the learned Magistrate issued process for the offence punishable under Section 138 of the Negotiable Instruments Act against the respondent no.1.

(3.) The brief facts of the case may be stated as follows:-