GURU NANAK INDUSTRIES Vs. MANMOHAN SINGH KOHLI

JUDGEMENT

(1.) A complaint under Section 138 of the Negotiable Instruments Act, was dismissed by the learned Judicial Magistrate 1st Class vide his order dated 16.2.1996 for the reasons given in paras 6 and 7 of the impugned order, which are reproduced as follows :

(2.) Aggrieved by the said order the complainant has filed the present petition under Section 482 Cr.P.C. praying that the order dated 16.2.1996 may be set aside and directions be issued to the learned Magistrate to continue with the complaint. The appropriate remedy for the petitioner was not to file the present petition under Section 482 Cr.P.C. but he could file an appeal against the acquittal. Otherwise also I have gone through the impugned order and do not see any illegality in the same. The present petition is hereby dismissed.