BANAMALI BEHERA Vs. SMT. NIRUPAMA PAL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Order dated 01.08.2015 passed by the learned S.D.J.M., Angul in ICC case No. 580 of 2015 taking cognizance for offences under Sec. 138 of the N.I. Act and directing issuance of process against the petitioner has been assailed in this application under Sec. 482, Cr.P.C.

(3.) The only ground urged on behalf of the petitioner is that no statement of the complainant was recorded under Sec. 200, Crimial P.C. by the learned S.D.J.M., Angul before passing order of cognizance.