KRISHNA MOHAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mrs. Bela Singh, learned Counsel for the petitioner and Mr. Ravindra Kumar Shukla, learned Counsel appearing for the opposite party.

(2.) The present petition has been preferred for the quashing of the order dtd. 8/9/2014 passed by the learned Judicial Magistrate-1st Class, Muzaffarpur in connection with Trial No. 4870 of 2015 (arising out of Complaint Case No. 2549 of 2013) by which the cognizance has been taken under Sec. 138 of the Negotiable Instrument Act (henceforth for short 'the N.I. Act').

(3.) The facts of the case leading to the present petition is/are as follows:-