CHANDER DEV Vs. RAJ KUMAR BHATIA

JUDGEMENT

(1.) The present petition under Section 482 of the Code of Criminal Procedure (in short, 'the Code') has been directed against orders dated 10.06.2008 (Annexure P1), passed by the Additional Chief Judicial Magistrate, Sirsa and dated 11.08.2011, passed by the Additional Sessions Judge, Fast Track Court, Sirsa, whereby the complaint filed by the petitioner under Section 138 of the Negotiable Instruments Act, 1881 (in short, 'the Act') has been dismissed by the trial Court and the order of dismissal affirmed by the revisional Court.

(2.) Chander Dev-petitioner filed criminal complaint in regard to dishonour of cheque allegedly issued by the respondent, in discharge of his legally enforceable liability. The complaint was filed on 18.04.2004.

(3.) After conducting preliminary inquiry in compliance with provisions of Section 202 of the Code, the accused (respondent herein) was summoned to face proceedings for offence punishable under Section 138 of the Act.