HEMALATA MOHAPATRA Vs. BIJAY KUMAR PRADHANI

JUDGEMENT

(1.) Instant petition under Sec. 482 Cr.P.C. is filed by the petitioner for quashing of the impugned order dtd. 11/2/2022 passed in Criminal Revision No. 49 of 2021 by the learned District and Sessions Judge, Puri confirming the order dtd. 22/1/2022 of the learned SDJM, Puri in I.C.C. Case No. 335 of 2020 and also the entire criminal proceeding on the grounds inter alia that the same is not maintainable and hence liable to be interfered with.

(2.) In so far as the proceeding in I.C.C. Case No. 335 of 2020 initiated by the opposite party is concerned, the same is with regard to dishonor of cheque and for commission of an offence under Sec. 138 of the N.I.Act by the petitioner and the challenge is confined to the defect in notice dtd. 6/11/2020 on the ground that the same is not in conformity with law.

(3.) Heard Mr. Bose, learned counsel for the petitioner and Mr. Samantaray, learned counsel for the opposite party.