(1.) Heard learned Counsel on behalf of both parties.
(2.) Admit. By consent, heard forthwith.
(3.) In this petition, the Petitioner who is an accused in C. C. No. 271/oa/05/b, under Section 138 of the Negotiable Instruments Act, 1881 (Act, for short) assails the order of the learned Sessions Judge, Panaji upholding the order of issuing process against him by the learned J. M. F. C. for the said offence.