MOHD AARIF MOYAL CHURU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the parties perused the revision petition and the order of the Court below.

(2.) IN this revision petition, the accused petitioner is praying for quashing and setting aside the order dated 12. 6. 2003 of the learned Chief judicial Magistrate, Churu in Complaint Case No. 226/2003, whereby he took cognizance against the accused petitioner for the offence under sec. 138 of the Negotiable Instrument Act, 1882.

(3.) ONLY contention raised is that the notice sent by the complainant non petitioner No. 2 after dishonour of the cheque was not received by petitioner and the condition precedent for the prosecution of the petitioner is not satisfied.