GOURAV KUMAR HOTA Vs. AJAY KUMAR BARIK

JUDGEMENT

(1.) The Petitioner has preferred the present revision petition assailing the order dtd. 5/5/2014 passed by the learned J.M.F.C., Balasore in I.C.C. No.114 of 2011, contending that the proceedings are vitiated in law for want of compliance with the mandatory requirements of Sec. 141 of the Negotiable Instruments Act.

(2.) The prosecution's case can be summarized as follows:

(3.) Cognizance was taken by the learned SDJM, Balasore, on 15/3/2011, and the case was later transferred to the learned JMFC, Balasore, for trial. On 23/9/2011, the substance of the accusation was explained to the accused, and the trial commenced.