BIJAY KUMAR BHATTAR Vs. TRIMURATI ASSOCIATES PVT LTD

JUDGEMENT

(1.) THE revisional application under Section 401 read with Section 482 of the Code of Criminal, Procedure is directed against the judgement and order dated 29. 1. 2008 passed by learned Chief Judge, City Sessions Court, Calcutta in connection with Criminal Revision No. 111 of 2007, whereby and where under the learned Sessions Judge affirmed the order dated 30. 3. 2007 passed by learned Metropolitan Magistrate, 11th Court Calcutta.

(2.) A complaint case bearing No. C/313 of 1996 under Section 138 of the Negotiable Instruments Act is pending before the Court of learned metropolitan Magistrate.

(3.) PETITIONER is arrayed as accused in connection with the said case.