BABAJI CHARAN NAYAK Vs. ORISSA MACHINERY AND SANITARY

JUDGEMENT

(1.) Heard Mr. Samvit Mohanty, learned counsel for the petitioner.

(2.) The petitioner Babaji Charan Nayak in this application under section 482 Cr.P.C. has challenged the impugned order dated 25.02.2003 passed by the learned S.D.J.M., Jagatsinghpur in I.C.C. Case No. 127 of 2002 in taking cognizance of the offence under section 138 of the Negotiable Instruments Act, 1881 (hereafter ' N.I. Act ') read with section 420 of the Indian Penal Code and issuance of process against him.

(3.) The relevant dates for the adjudication of the issue involved in this application which are mentioned in the complaint petition are as follows:-