ASHOK KUMAR JAIN Vs. SURESH PATHAK

JUDGEMENT

(1.) This order shall also govern the disposal of Cr.R. No. 302/09, as both the petitions are arising out of one case and also in both the cases parties are one and the same.

(2.) In Cr.R. No. 303/09 petition has been filed by the petitioner Ashok Jain, against the order dated 15.10.2008 passed by Sessions Judge, Indore in Cr.R. No. 247/08 whereby the order dated 21.2.2008 passed by Special Judicial Magistrate, Indore in Criminal Case No. 2274/02 whereby charge was framed against the respondents for an offence alleged to have been committed under Section 138 of Negotiable Instruments Act (which shall be referred hereinafter as an "Act"), was set aside.

(3.) In Cr.R. No. 302/09 also the revision petition was filed before the learned Sessions Court against the same order and the revision petition was registered in the Sessions Court, Indore as Cr.R. No. 327/08.