MD. GOLAM FARUQUE Vs. MD. SALIM REZA

JUDGEMENT

(1.) On an application filed under section 561A of the Code of Criminal Procedure, this Rule has been issued calling upon the Opposite-Party to show cause as to why the proceedings of Sessions Case No. 765 of 2014 under section 138 of the Negotiable Instrument Act, 1881 (shortly the Act) arising out of C.R Case 104 of 2014 now pending in the Court of Additional Session Judge of the 1st Court, Gazipur should not be quashed and/or pass such other order or orders as to this Court may seem fit and proper.