GOSU MAHESWARA REDDY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the order dtd. 18/1/2021 passed by the learned Chief Metropolitan Magistrate, Calcutta and the subsequent orders passed by the learned Metropolitan Magistrate, 12th Court, Calcutta under Sec. 138 of the Negotiable Instrument Act, 1981 as amended up to date in connection with Case No.CS/2923/2021(TR-591 of 2021), now pending before the learned 12th Metropolitan Magistrate, Calcutta.

(2.) The petitioner's case is that, the petitioner is the accused no.3 in the above complaint case lodged by the opposite party no.2 on 18/1/2021 before the learned Chief Metropolitan Magistrate, Calcutta under Sec. 138 of the N.I. Act and the learned Magistrate took cognizance of the offence and transferred the case to the file of the learned Metropolitan Magistrate, 12th Court, for enquiry and disposal according to law.

(3.) On 20/1/2021, the learned Metropolitan Magistrate, 12th Court, Calcutta directed issuance of summons against the accused person.