VINOD SHARMA Vs. SHIVAJI RAO THORAT AND ANOTHER

JUDGEMENT

(1.) Shri Mahaveer Pathak, learned counsel for the applicant.

(2.) Heard on the question of admission.

(3.) The applicant-complainant has filed this petition under section 482 of Crimial P.C. being aggrieved by the order dated 4.9.2014 passed by the Fourteenth Additional Session Judge, Gwalior in Criminal Revision No.298/2013 affirming the order dated 4.9.2013 passed by the Judicial Magistrate First Class, Gwalior in Criminal Case No.8226/2013 (Private Complaint) whereby in a private complaint of the present applicant on appreciation of the prima facie evidence recorded under sections 200 and 202 of Crimial P.C. the cognizance of the offence of section 138 of the Negotiable Instruments Act was taken only against the respondent no.1 while the cognizance in other sections of India Penal Code i.e. 420, 406 and 120-B of Penal Code was not taken against the respondent no.1-Shivaji Rao Thorat as well as against the respondent no.2-Smt. Sangeeta Mahadik.