VIJAY SINGH JAIN Vs. ABDUL RAHMAN

JUDGEMENT

(1.) THE order, under challenge in the present revision, was passed, on 23. 06. 2006, by the learned Judicial Magistrate, 1st Class, Golaghat, in CR Case No. 1026 of 2006, taking cognizance of offence under Section 138 of the Negotiable Instruments Act, 1881 (in short, "the NI Act") and directing issuance of summons against the present petitioner as accused and also the order, dated 03. 08. 2006, passed therein, whereby issuance of warrants of arrest against the present petitioners, as accused in the said case, was directed.

(2.) THE material facts and various stages, which have led to the present revision, may, in brief, be set out as follows :

(3.) I have heard Mr. K. Agarwal, learned counsel for the accused-petitioners, and Mr. J. Roy, learned counsel appearing on behalf of the complainant-opposite party.