DINESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard learned Advocate Mr. A. Shelat for the petitioner and learned Advocate Mr. Ambarish Joshi for respondent nos. 2 and 3. Service on respondent no.4 is not necessary in view that no effective steps have been taken to serve him.

(2.) Petitioner had filed a complaint under Section 138 of the Negotiable Instruments Act.

(3.) Trial Court has ordered issue of process by order dated 28th August, 2006. This order of issue of process was challenged by accused by filing a Revision Application under Section 397 of Criminal Procedure Code in Sessions Court.