DEEPAK VAISHNAV Vs. STATE OF RAJASTHAN AND ANR.

JUDGEMENT

(1.) This criminal misc. petition under Section 482 Cr.P.C., 1973 has been filed by the petitioner being aggrieved with the order dated 07.11.2017 passed by the Additional Sessions Judge No.5, Jodhpur Metropolitan, Jodhpur (hereinafter referred to as 'the revisional court') in Criminal Revision Petition No.367/2017, whereby the revision petition filed by the petitioner has been dismissed.

(2.) The petitioner has filed the above mentioned revision petition being aggrieved with the order dated 12.06.2017, whereby the Special Metropolitan Magistrate (NI Act) Cases No.3, Jodhpur Metropolitan (hereinafter referred to as 'the trial court') has took cognizance against the petitioner for the offence punishable under Section 138 of the Negotiable Instrument Act.

(3.) Learned counsel for the petitioner has submitted that the complaint has been filed by the respondent-Ranjan Daiya under Section 138 of the Negotiable Instrument Act after a delay of six days. It is also submitted that the medical certificates submitted by the respondent-Ranjan Daiya along with the application under Section 5 of the Limitation Act with a prayer for condoning the delay of six days were found forged.