SANDEEP MISHRA Vs. ABHISHEK GOYAL

JUDGEMENT

(1.) This application filed under Section 482 Cr.P.C. is directed against the order passed by the leaned Judicial Magistrate First Class, Indore dated 11.03.2015 in criminal case no.33311/2008 and the order passed by the revisional Court in Criminal revision no.213/15 dated 14.05.2015.

(2.) The relevant facts for disposal of this revision are that the present applicant is facing trial before the learned Judicial Magistrate First Class under Section 138 of the Negotiable Instruments Act.

(3.) According to the applicant this complaint was filed by uncle of the complainant Mahesh Agrawal. There are two complaints filed on the basis of same promissory note and stamp paper dated 26.11.2007 and on the basis of two cheques which have consecutive numbers.