(1.) Criminal Revisional Jurisdiction of this Court has been invoked by Krishan Lal, petitioner, seeking setting aside of order dated 24-8-2001 of learned Judicial Magistrate First Class; Basohli holding his complaint "Not maintainable" and consequently discharging the respondent by directing dismissal of the complaint.
(2.) Records of learned Judicial Magistrate have been perused. Petitioner complained infraction of Section 138 of the Negotiable Instruments Act 1881, on the plea that cheque No. 115793 for an amount of Rupees thirty seven thousand, issued by the respondent and delivered to the petitioner to discharge an existing debt, bounced when presented for payment to the Jammu and Kashmir Bank, Basohli.
(3.) Two notices appear to have been sent by the petitioner to the respondent. The second notice is stated to have been served on the accused on 24-1-2000, when the earlier notice returned unserved.