HARSHWARDHAN SINGH Vs. TRILOKI NATH SATISH KUMAR

JUDGEMENT

(1.) Inherent jurisdiction under Sec. 482 Cr. P.C is being sought for quashing the order dtd. 10/11/2021 (for brevity 'impugned order') passed in File no. 129/Comp titled as M/s Triloki Nath Satlsh Kumar vs. Harshwardhan Singh (complaint under Sec. 138 of the Negotiable Instrument Act ) passed by the Court of Learned Special Mobile Magistrate (Passenger Tax), Jammu (for brevity 'learned Magistrate') whereby the learned Magistrate while allowing the application filed by the complainant under Sec. 540 Cr.P.C has summoned the record pertaining to account No. 1524 maintained by the petitioner.

(2.) The impugned order dtd. 10/11/2021 has been called in question in this petition precisely, on the following grounds:-

(3.) Scanned record has been summoned.