SHASHI BHUSHAN KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner seeks to challenge the order taking cognizance dtd. 27/7/2017 and order dtd. 8/9/2017 by which his discharge petition filed under sec. 239 Cr.P.C., 1973 has been dismissed.

(2.) Plea taken by the petitioner is that it was the case filed under sec. 138 of the Negotiable Instruments Act, as a counter-blast to which, the informant has instituted Jharia P.S. Case No. 117 of 2017 to wreck-vengeance on him.

(3.) Mr. Mahesh Tewari, the learned counsel for the petitioner to fortify the aforesaid plea raised on behalf of the petitioner relies on the judgment in "State of Haryana and others vs. Bhajan Lal and others" reported in 1992 Supp (1) SCC 335.