Aditya Nath Mittal, J. - (1.) List has been revised. None present for the revisionist.
(2.) Heard learned AGA and perused the record.
(3.) This criminal revision has been filed against orders dated 6.8.2009 and 27.4.2010 passed by Additional Chief Judicial Magistrate District Moradabad in Complaint Case No.4013 of 2009 under Section 138 Negotiable Instruments Act.;