RAJENDRA KUMAR SAHOO Vs. RAMAKANTA SAHOO

JUDGEMENT

(1.) Learned counsel for the petitioner files written note of submission and learned counsel for the opposite party files copy of the complaint in Court today, which are kept on record.

(2.) Heard learned counsel for the petitioner and learned counsel appearing for the opposite party.

(3.) This is an application filed under Sec. 482 Crimial P.C. praying for quashing of the order of cognizance dated 24.7.2012, passed by the learned J.M.F.C., Pipli, in 1.C.C.No.37 of 2012, taking cognizance of offence under Sec. 138 of the Negotiable Instruments Act ('N.I.Act.' for short) and directing issuance of process against the accused-petitioner.