MOIRANGTHEM HEMANTA SINGH Vs. NINGTHOUJAM BIREN SINGH

JUDGEMENT

(1.) Heard Mr. N. Surendrajit, learned counsel appearing for the petitioner and Mr. H. Iswarlal, learned counsel appearing for the respondent complainant.

(2.) This criminal petition filed under Section 482 of the Criminal Procedure Code is directed against the order dated 23.2015 passed in Cril (C) Case No.35 of 2015 whereby and where-under the Incharge Chief Judicial Magistrate, Imphal West, took cognizance of the offence punishable under Section 138 of the Negotiable Instruments Act after recording that prima facie case is made out under Section 138 of the N.I. Act.

(3.) That order dated 22.2015 is under challenge.