SANJOY KUMAR SAHA Vs. FRENCH MOTOR CAR COMPANY

JUDGEMENT

(1.) The present revision is against an order dated January 27, 2020 passed by the Learned Additional Sessions Judge, 18th Court, Alipore, South 24 Parganas, in Criminal Motion No. 30 of 2018, thereby allowing the prayer of the complainant to further examine P.W. 1 under Sec. 311 of the Code of Criminal Procedure and setting aside the order passed by the Court of the Learned Judicial Magistrate, 10th Court at Alipore, South 24 Parganas in connection with Case No. C-8309 of 2008 under Sec. 138 of the Negotiable Instruments Act now pending before the Court of the Learned Judicial Magistrate, 10th Court at Alipore, South 24 Parganas.

(2.) The petitioner/accused's case is that the opposite party herein through its authorized representation on December 16, 2008 filed a complaint against the petitioner under Sec. 138 of the Negotiable Instruments Act before the Court of the Learned Judicial Magistrate, 10th Court at Alipore.

(3.) The Learned Magistrate after taking cognizance of the case issued summons upon the petitioner.