DIVAKAR ATLURI Vs. STATE OF A.P.

JUDGEMENT

(1.) Summoning order of a learned Magistrate is under challenge in this criminal revision case.

(2.) M/s. Andhra Pradesh State Financial Corporation (APSFC) filed a complaint under Sec. 200 CrPC alleging offence under Sec. 138 read with Sec. 142 of the Negotiable Instruments Act, 1881 (for short "the NI Act, 1881). A1 to A6 are arraigned in the complaint. On 21/6/2023, after verifying the complaint and sworn statements of the complainant, the learned Magistrate passed the following order:

(3.) Learned Magistrate registered the case as C.C.No.375 of 2023. The said case is pending before learned IV Additional Chief Metropolitan Magistrate, Vijayawada. A2, A3 and A5 therein filed the present criminal revision case impugning the above referred order dtd. 21/6/2023.