RANJEET Vs. DEVENDRA KUMAR JAIN

JUDGEMENT

(1.) THE applicant has filed this revision against the order dated 4.8.2009 passed by the learned JMFC Begumganj District Raisen in Criminal Case No.67/2008 whereby the particulars of the charges punishable under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as " the Act") were read over to the applicant.

(2.) THE prosecution case, in short, is that the respondent had lodged a criminal complaint against the applicant, because the cheque issued by the applicant was dishonoured, and therefore the case was registered for the offence punishable under Section 138 of the Act and the particulars of the charges were read over to the applicant vide impugned order dated 4.8.2009.

(3.) NO illegality or perversity is visible in the impugned order passed by the trial Court, and therefore the revision filed by the applicant cannot be accepted. Consequently, it is hereby dismissed.