SHIKHA DEY Vs. ABHIJIT INTERNATIONAL

JUDGEMENT

(1.) Heard Mr. D. P. Borah, learned counsel for the petitioner. Also heard Mr. N. Anix Singh, learned counsel for the respondent.

(2.) This petition is filed under Sec. 482 of the code of Criminal Procedure, 1973, read with Ss. 401/397, challenging the legality and maintainability of the proceedings of C. R. Case No. 1825/2021, registered under Sec. 138 of the Negotiable Instruments Act (in short N.I. Act), 1881, which is pending before the Court of the learned Additional Chief Judicial Magistrate, Kamrup(M), Assam.

(3.) The brief facts leading to the filing of the present petition is that;