FIDA ALI Vs. BASANTI LAL

JUDGEMENT

(1.) By the instant criminal revision petition under Section 397/401 of the Code of Criminal Procedure, 1973 (for short, "the Code"), the petitioner has challenged the Order dated 28.07.2004 passed by the Additional Chief Judicial Magistrate, Pratapgarh (for short, "the trial Court" hereinafter) in Criminal Case No. 264/1999, by which the trial Court orally read over and explained the substance of charge to the petitioner for the offence under Section 138 of the Negotiable Instruments Act, 1881 (for short, "the Act, 1881").

(2.) The facts giving rise to this criminal revision petition, succinctly stated, are that on a complaint filed by complainant-respondent Basanti Lal, after holding an inquiry under Sections 200 and 202 of the Code, the trial Court, while allowing bail application, stated and explained the particulars of the charge to the petitioner under Section 138 of the Act, 1881.

(3.) I have heard learned counsel for the parties. Perused the order impugned and the record of the trial Court.