SHAMEEM AHMAD RESHI Vs. ROYAL ENTERPRISES INDUSTRIAL ESTATE

JUDGEMENT

(1.) The petitioner has challenged the complaint filed by the respondent against him alleging commission of offence under Sec. 18 of the Negotiable Instruments Act (hereinafter referred to as the NI Act). Challenge has also thrown to the order passed by the learned Judicial Magistrate, 1st Class (Judge Small Causes), Srinagar, whereby cognizance of the complaint has been taken and process has been issued against the petitioner.

(2.) Notice of the petition was issued to the respondent/complainant but despite service, nobody appeared on behalf of the respondent. The trial court record was summoned and the matter has been taken up for consideration.

(3.) Heard learned counsel for the petitioner and perused the material on record including the trial court record.