LAWS(BOM)-2017-12-149

GIRISH DHARMCHAND CHORDIYA (JAIN) Vs. NEETA SACHIN CHANDAK

Decided On December 06, 2017
Girish Dharmchand Chordiya (Jain) Appellant
V/S
Neeta Sachin Chandak Respondents

JUDGEMENT

(1.) The petitioner has invoked the supervisory jurisdiction, under Article 227 of the Constitution of India and challenged the Judgment and order dated 6th May, 2017, passed by the Learned Additional Sessions, Judge, Aurangabad in Criminal Revision petition No. 84 of 2017, confirming the order dated 16th November, 2016, passed by Judicial Magistrate, First Class, Aurangabad in Summery Criminal Case No. 8509 of 2016.

(2.) The factual matrix of the matter is as under :

(3.) The trial Court vide order dated 16th November, 2016, issued process against the petitioner for the offence punishable under Section 138 of the Negotiable Instruments Act.