VIKAS SHARDA Vs. JAGDISH PRASAD KHATIK

JUDGEMENT

(1.) The learned Judicial Magistrate, Chittorgarh vide order dated 3.7.2006 took cognizance against the petitioner for offence punishable under Section 138 of the Negotiable Instruments Act. Being aggrieved by the same, he preferred a revision petition before learned Sessions Judge Chittorgarh that too came to be rejected on 26.6.2010. To question, validity correctness and propriety of the order aforesaid, this misc. petition as per provisions of Section 482 Criminal Procedure Code is preferred.

(2.) As per averments contained in misc. petition, the submission of the petitioner is that neither the cheque concerned was signed by him nor he was partner of the firm on the date of issuance of cheque, as such, he cannot be subjected any proceeding under Section 138 of the Negotiable Instruments Act.

(3.) I do not find any merit in the argument advanced.