SATYAVAN CHAPLOT Vs. RAJENDRA

JUDGEMENT

(1.) Heard and perused the record.

(2.) This petition under Sec. 482 Cr. P.C. is directed against the order dated 17-2-97 passed by the learned Addl. Chief Judicial Magistrate No. 1, Udaipur in complaint case No. 76/96. By the aforesaid order, the learned Addl. Chief Judicial Magistrate held that the notice served by the non-petitioner under Sec. 138(B) of Negotiable Instruments Act, 1881, is not invalid and he rejected the petitioner's prayer for dropping the proceedings instituted against him.

(3.) The facts of the case so far as they are necessary for the disposal of this petition may be summarised below.