BIKASH CHANDRA SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Despite the order passed on 25/1/2019, none appears for the petitioner. However, Mr. S Lodh, learned counsel has appeared for the respondents.

(2.) By means of this revision petition, the petitioner has challenged the order dtd. 21/5/2018 passed by the Additional Sessions Judge, Gomati, Udaipur, in Crl. Rev. P. No.4(2) of 2017 in connection with Birganj P.S. Case No. 47 of 2016.

(3.) The genesis of the grievance is rooted in a complaint filed by the petitioner alleging that the respondent has stolen the cheque which was dishonored in due course.