MAHAVEER TRADERS Vs. GANGADHAR SHARMA

JUDGEMENT

(1.) HEARD on admission. Revision is admitted.

(2.) WITH the consent of both the parties, this revision is heard finally today.

(3.) APPLICANT has filed this revision against the order dated 22. 05. 2007 passed by the XIth Additional Sessions Judge, Bhopal in Criminal Revision no. 43/2007 setting aside the order dated 11. 12. 2006 passed by the Judicial magistrate First Class, Bhopal in R. T. A. No. 11172/2006 whereby he took cognizance of the offence under Section 138 of the Negotiable Instruments Act and issued process against the respondents.