ASHOK KUMAR Vs. R K TRADERS

JUDGEMENT

(1.) PETITIONER-ASHOK Kumar Mahajan has filed this petition under Section 482 of the Code of Criminal procedure for setting aside the order dated 5. 12. 2003 (Annexure P-1)passed by Judicial Magistrate 1st Class, Amritsar as well as the order passed by Additional Sessions Judge, Amritsar dated 19. 5. 2004 (Annexure P-2 ).

(2.) A complaint under Section 138 of the Negotiable Instruments Act, 1861 dated 18. 11. 2000 was filed against the petitioner in which he was summoned. After putting in appearance before the Court, the petitioner filed an application for discharge. The said application was dismissed vide order dated 5. 12. 2003 by the Judicial Magistrate 1st Class, amritsar while observing as under :

(3.) THE aforesaid order passed by JMIC, Amritsar was challenged by the petitioner in revision. The same was also dismissed vide order dated 19. 5. 2004 passed by the Additional Sessions Judge, Amritsar.