VINOD KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CONSTETING respondent No,2 has not turned up.

(2.) THIS is a criminal revision and has been directed against the order dated 30. 1. 1999 passed by the Court of learned Sessions Judge, gurdaspur who accepted the revision petition of respondent No. 2 and set aside the order dated 8. 4. 1996 passed by the Magistrate, Pathankot.

(3.) THE brief facts of the case are that respondent No. 2 Mohinder pal filed criminal complaint under Section 138 of the Negotiable instruments Act and the proceedings were dropped after serving notice to the respondent on 8. 4. 1996. The contention of the learned Counsel for the petitioner is that the impugned order dated 8. 4. 1996 was subject to appeal and not subject to revision because the order of discharge in complaint case has the effect of acquittal.