RASHID KHAN Vs. SHARDA SHRIVASTAVA

JUDGEMENT

(1.) THE instant revision is for impugning the order dated 13.4.2006 passed by Chief Judicial Magistrate, Vidisha in Criminal Case No. 688/ 05, whereby the learned Magistrate has taken cognizance against the petitioner for the offence punishabe under section 138 of Negotiable Instrument Act (hereinafter referred to as the Act).

(2.) SHRI Bharadwaj for the petitioner has drawn attention at page 2 and

(3.) TO appreciate the contentions, the relevant part of the agreement will be required to be perused, which goes as under: <IMG>JUDGEMENT_54_MPWN2_2007image1.jpg</IMG> <IMG>JUDGEMENT_54_MPWN2_2007image2.jpg</IMG>