JASHDEEP SINGH SOOD Vs. VIVA SONTHALIA

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceedings as against the petitioner of complaint Case No. C-0075104 of 2016 (previously numbered as 4696 of 2012) under Sec. 138 read with Sec. 141 of the Negotiable Instruments Act, 1881 as amended pending before the learned Metropolitan Magistrate 19th Court at Calcutta and order dtd. 1/7/2016 and order dtd. 18/1/2017 passed by the learned Metropolitan Magistrate 19th Court at Calcutta in Complaint Case No. C-0075104 of 2016 (previously numbered as 4696 of 2012).

(2.) The petitioner's case is that a complaint was initiated under Ss. 138/141 of the Negotiable Instruments Act, 1881 by the opposite party against the petitioners.

(3.) In spite of service the opposite parties are not represented.