- (1.) U. S. Tripathi, J. This revision has been directed against the order dated 16-1-1996 passed by 5ih Additional Chief Judicial Magistrate, Meerut in criminal Case No. 1442 ofl996summoningtheapplicantundersec-tion 138, Negotiable Instrument Act.
(2.) THE opposite party filed a com plaint against the applicant under Section 138, Negotiable Instrument Act with the allegation that the applicant had issued a cheque of Rs. 7,000/- on 25-6-1995 and another cheque of Rs. 10,000/- on 25-7-1995 in favour of opposite party in respect of arrears of security amount. THE said cheques were presented for encashment in State Bank of India, Begumpur Branch, Meerut. But the above Bank dishonoured the said cheques on 12-6-1995. THE op posite party sent notice to applicant on 17-8-1995 through registered A. D. post informing about the dishonour of cheques, but the applicant returned the said notice on 29-8-1995. On 5-9-1995 the opposite party personally went to applicant and in formed him about return of notice but he told that he had read over the contents of notice and he would pay the amount at an early date. THEreafter, the applicant did not pay the amount of cheques hence the complaint. The learned Magistrate on con sidering the evidence of the opposite party under Section 200 and 202, Cr. P. C. sum moned the applicant under Section 138 Negotiable Instrument Act. Aggrieved with the above order the applicant has come up in this revision.
(3.) 1 have heard Sri L. P. Singh, learned Counsel for the applicant and Sri K. K. Arora, learned Counsel for the opposite party and perused the record. The first point raised by the learned Counsel for the applicant was that the house in respect of which security amount was paid was situated at Jaipur (Rajas-than ). The cheques issued by the applicant related to Jaipur-Bikaner Bank and were issued at Jaipur. The cheques were also dishonoured by the said Bank, though the opposite party and presented the same at his Bank at Meerut for encashment. There fore, the entire cause of action arose of Jaipur and the Courts at Meerut had no territorial jurisdiction to take cognizance of the case. The impugned cheques or its copy have not been annexed with the petition nor there is such averment in the affidavit of the applicant. Moreover, this question cannot be gone into in this revision as it requires evidence. This factual point can only be decided by the trial Court on the basis of the evidence of the parties.;