ARUN KUMAR CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing on behalf of the State as well as learned counsel for Opposite Party No. 2.

(2.) The present application has been filed for quashing the impugned order dtd. 17/12/2024 passed in Complaint Case No. 1030 of 2024, under Sec. 138 of the Negotiable Instruments Act, 1981, by the learned Judicial Magistrate, First Class, Saharsa, whereby cognizance has been taken against the petitioner.

(3.) Notice was issued to Opposite Party No. 2/complainant, which was duly served and he has entered appearance.