MADHAB SARMAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri T.H. Hazarika, learned counsel for the petitioner, who has filed this application under Sec. 482 of the Cr.P.C. with a prayer for setting aside the order dtd. 27/9/2021 passed by the learned Judicial Magistrate 1st Class, Kamrup (M) at Guwahati in C.R. Case No. 4486c/2018.

(2.) By the said order, Non-Bailable Warrant of Arrest has been issued against the petitioner.

(3.) It is the case of the petitioner that the proceeding has arisen from an application filed under Sec. 138 of the Negotiable Instruments Act, 1881 and are based on cheques granted by the petitioner as collateral.