DILIP Vs. GHANSHYAM DAS SHAH

JUDGEMENT

(1.) HEARD on question of admission.

(2.) PETITIONER , who is complainant in private complaint Case No. 57/04 pending against the respondent, wherein the JMFC, Burhanpur has called for the police report, moved an application under section 210 of the Code for stay of proceedings of Criminal Case No.1115/04 pending against the petitioner on the complaint filed by Dr. Ghanshyam Das Sahu under section 138 of the Negotiable Instrument Act.

(3.) I have perused the application filed by the complainant, the two complaint cases and the impugned orders passed by the Magistrate as well as the Additional Sessions Judge in revision, [am of the opinion that this petition deserves to he dismissed.