- (1.) This Criminal Revision under Section 397/401 Cr.P.C. is directed against the Order dated 12.01.2009 taking cognizance by learned judicial Magistrate, Thakurdwara, Moradabad in a complaint case No.1676 of 2008 (Smt. Kamlesh Lata Vs. Hazi Bhoore Hussain Ansari) Under Section 138 Negotiable Instruments Act (hereinafter referred as 'the N.I.Act'), Police Station Thakurdwara, Moradabad.
(2.) None present for the revisionist.
(3.) Heard learned AGA and perused the record.;